Equal Remuneration Act, 1976

12. Cognizance and trial of offences

(1) No court inferior to that of a Metropolitan Magistrate or Judicial Magistrate of first class shall try any offence punishable under this Act.

(2) No court shall take cognizance of an offence punishable under this Act except upon-

(a) its own knowledge or upon a complaint made by the appropriate government or an officer authorized by it in this behalf, or

(b) a complaint made by the person aggrieved by the offence or by any recognized welfare institution or organization.

Explanation : For the purposes of this sub-section "recognized welfare institution or organization" means a social welfare institution or organization recognized in this behalf by the Central or State Government.]