Section 20 — Duties and powers of District Officer.

The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013
The District Officer shall, — (a) monitor the timely submission of report furnished by the Local Committee; (b) take such measures as may be necessary for engaging non-governmental organisations for creation of awareness on sexual harassment and the rights of the women.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.