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GSICC

Gender Sensitisation and Internal Complaints Committee (GSICC)

 

“The Hon’ble Gender Sensitization & Internal Complaints Committee under the provisions of Clause 11(1)(b) of “The Gender Sensitization and Sexual Harassment of Women at the Gauhati High Court and District Courts (Prevention, Prohibition & Redressal) Regulations,  2014” on due approval of Hon’ble  the Chief Justice, has been pleased  to pass the order of admonition against Shri Suraj Kumar Baishya, Court Attendant after the allegations made against him vide a complaint  from an aggrieved woman referred to the Gender Sensitization & Internal Complaints Committee were found to be proved under of Clause 2 (l) (iii), Clause 2 (l) (ix) and Clause 2 (l) (xiv) of “The Gender Sensitization and Sexual Harassment  of Women at the Gauhati High Court and District Courts (Prevention, Prohibition & Redressal) Regulations, 2014”.”  New Notice

 

Notification dated 17/07/2023 regarding amendment of the Gender Sensitization & Sexual Harassment of Women at the Gauhati High Court and the District Courts (Prevention, Prohibition and Redressal) Regulations 2014. New Notice

 

Gazette Notification (18/11/2014) – Gender Sensitisation & Sexual Harassment of Women at the Gauhati High Court and the District Courts (Prevention, Prohibition and Redressal) Regulations, 2014. New Notice

 

Moments of the Orientation Programme on ‘Gender Sensitization’
organized by the Gender Sensitization & Internal Complaints Committee (GSICC), Gauhati High Court
on 07/10/2023

THE GAUHATI HIGH COURT

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