Section 2(a) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013
(a)"aggrieved woman" means, in relation to the High Court of Gujarat, any female of any age, whether employed or not, who claims to have been subjected to any act of sexual harassment by any person in the Gujarat High Court precincts, but does not include any female who is already governed by the High Court of Gujarat Service Regulations;
