Section 11(1) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
(1)Subject to Regulation 9 (1) above, the GSICC shall have the power to pass the following orders to secure justice to the victim of sexual harassment:(i)admonition;(ii)admonition with publication of such admonition in the Court precincts including cause lists and Court's Website;(iii)prohibition from harassing the victim in any manner including, but not limited to, prohibition from communicating with her in any manner such as phones, . messages, electronic means, physical or other means for a specified period; and(iv)subject to Regulation 11(2), pass all orders, directions, and/or direct taking steps necessary for putting an end to the sexual harassment of the aggrieved woman.
