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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(5)(e) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013

(e)in the opinion of the Chief Justice of Madras High Court has so abused his/her position as to render his/ her continuance in office prejudicial to the exercise of functions of the GSICC;