Section 13 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
13. Manner to organise workshops, etc.
- Subject to the provisions of section 19, every employer shall -(a)formulate and widely disseminate an internal policy or charter or resolution or declaration for prohibition, prevention and redressal of sexual harassment at the workplace intended to promote gender sensitive safe spaces and remove underlying factors that contribute towards a hostile work environment against women;(b)carry out orientation programmes and seminars for the Members of the Internal Committee ;(c)carry out employees awareness programmes and create forum for dialogues which may involve Panchayati Raj Institutions, Gram Sabha, women's groups, mothers' committee, adolescent groups, urban local bodies and any other body as may be considered necessary;(d)conduct capacity building and skill building programmes for the Members of the Internal Committee;(e)declare the names and contact details of all the Members of the Internal Committee;(f)use modules developed by the State Governments to conduct workshops and awareness programmes for sensitising the employees with the provisions of the Act.
