Section 11 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
11. Orders on Inquiry Report.
(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.(2)GSICC will also have the power to recommend to the Principal District Judge to pass orders against the respondent including, but not limited, to the following:(i)debarment of entry into the Court precincts for a specified period extending upto a maximum period of one year; and(ii)in appropriate cases, to recommend filing of a criminal complaint and/or a disciplinary complaint before the concerned disciplinary authority governing the respondent (including the concerned Bar Council) for taking appropriate action, and the Principal District Judge may pass orders thereon subject to Regulation 12.(3)The GSICC shall pass orders on the Inquiry Report and/or shall make recommendations to the Principal District Judge within forty five working days of the submission of the Inquiry Report, excluding the period of vacation of the Court and communicate the same to the parties forthwith.(4)The GSICC and the Internal Sub-Committee shall have the jurisdiction to inquire into a complaint and take any action thereon notwithstanding that any criminal complaint or any other complaint under any other law (including a disciplinary proceeding under the Advocates Act, 1961) may have been filed with respect to the same complaint/actions.(5)The orders of the Principal District Judge and the GSICC shall be final and binding on the parties.
