Section 6 in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
6. Meetings of the Gender Sensitisation and Internal Complaints Committee.
(1)The GSICC shall meet atleast once in four months in a calendar year.(2)Members shall be intimated of meetings and agenda in writing and/or by electronic communication by the Member Secretary.(3)Minutes of all meetings shall be recorded, confirmed and adopted. The Member Secretary shall circulate the minutes of a meeting and the Resolutions so passed to all Members of the GSICC within 7 days of the holding of the meeting or the passing of the Resolution.(4)The ordinary meeting shall be called by the Chairperson with minimum seven days notice to all members.(5)Any member of the GSICC may at any time request the Chairperson to call an Emergency Meeting with a notice of Forty-eight hours. However, this will not prevent the Chairperson from convening an emergency meeting without 48 hours notice.(6)The quorum for all meetings shall be one-third of the members of the GSICC. In the event the quorum is not completed for any meeting, an adjourned meeting shall be held within the next 10 days following, for which no quorum shall be required.(7)All motions shall be carried by a simple majority of those present and voting at all meetings, except where it is specifically provided for.Whenever a Complaint is received or a Report of the Internal Sub-Committee is submitted, the Member-Secretary shall within a period of 7 days request the Chairperson to call either an Ordinary or Emergency Meeting to take action on the same and the Chairperson shall call a meeting for this purpose not later than 15 days from the date of the Complaint or the Report.If a Member does not attend 3 consecutive meetings without intimation to the Appropriate Authority / Chairperson of the GSICC he/she shall be liable to removal forthwith by the Appropriate Authority and the vacancy so created shall be filled in accordance with Regulation.
