The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013

[No. 14 of 2013]

[22nd April, 2013]

Contents
Sections	Particulars
Chapter I	Preliminary
	Preliminary
1	Short title, extent and commencement.
2	Definitions
3	Prevention of sexual harassment
Chapter II	Constitution of Internal Complaints Committee
4	Constitution of Internal Complaints Committee
Chapter III	Constitution of Local Complaints Committee
5	Notification of District Officer
6	Constitution and jurisdiction of Local Complaints Committee
7	Composition. tenure and other terms and conditions of Local Complaints Committee
8	Grants and audit
Chapter IV	Complaint
9	Complaint of sexual harassment
10	Conciliation
11	Inquiry Into complaint
Chapter V	Inquiry into Complaint
12	Action during pendency of inquiry
13	Inquiry report
14	Punishment for false or malicious complaint and false evidence
15	Determination of compensation
16	Prohibition of publication or making known contents of complaint and inquiry proceedings
17	Penalty for publication or making known contents of complaint and inquiry proceedings
18	Appeal
Chapter VI	Duties of Employer
19	Duties of employer
Chapter VII	Duties and Powers of District Officer
20	Duties and powers of District Officer
Chapter VIII	Miscellaneous
21	Committee to submit annual report
22	Employer to include information In annual report
23	Appropriate Government to monitor implementation and maintain data
24	Appropriate Government to take measures to publicise the Act
25	Power to call for information and inspection of records
26	Penalty for non-compliance with provisions of Act
27	Cognizance of offence by courts
28	Act not in derogation of any other law
29	Power of appropriate Government to make rules
30	Power to remove difficulties
31	Corrigenda