Section 2(b) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
(b)"Appropriate Authority" in relation to the Subordinate Courts means the Principal Judge, City Civil Court, Madras, Chief Judge, Court of Small Causes, Madras , Administrator General and Official Trustee of Tamil Nadu, Madras, Principal District Judge / District Judge of the District concerned and Chief Judge, Puducherry.
