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THE ACT DEFINES SEXUAL HARASSMENT AT THE WORKPLACE AND CREATES A MECHANISM FOR REDRESSAL OF COMPLAINTS AND SAFEGUARDS AGAINST FALSE OR MALICIOUS CHARGES.

EVERY ORGANISATION HAVING MORE THAN 10 WOMEN EMPLOYEES MUST DEFINE THEIR SEXUAL HARASSMENT POLICIES, PREVENTION SYSTEMS, PROCEDURES AND SERVICE RULES FOR ITS EMPLOYEES.

EMPLOYERS ARE UNDER OBLIGATION TO CONSTITUTE AN INTERNAL COMPLAINTS COMMITTEE TO LOOK INTO THE COMPLAINTS OF SEXUAL HARASSMENT OF WOMEN AT WORKPLACE.

THE COMPLAINTS COMMITTEES HAVE THE POWERS OF CIVIL COURTS AND ARE REQUIRED TO PROVIDE FOR CONCILIATION BEFORE INITIATING AN INQUIRY IF REQUESTED BY THE COMPLAINANT.

PENALTIES HAVE BEEN PRESCRIBED FOR EMPLOYERS FOR NON-COMPLIANCE WITH THE PROVISIONS OF THE ACT.