6. Constitution and jurisdiction of 1 [Local Committee].—(1) Every District Officer shall constitute in the district concerned, a committee to be known as the “ 1 [Local Committee]” to receive complaints of sexual harassment from establishments where the 2 [Internal Committee] has not been constituted due to having less than ten workers or if the complaint is against the employer himself. (2) The District Officer shall designate one nodal officer in every block, taluka and tehsil in rural or tribal area and ward or municipality in the urban area, to receive complaints and forward the same to the concerned 3 [Local Committee] within a period of seven days. (3) The jurisdiction of the 3 [Local Committee] shall extend to the areas of the district where it is constituted.Open in Lexace · Ask the AI about this section
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.