Internal Complaints Committee

Publish Date: August 8, 2025

Internal Complaint Committee

Sl. No.	Name of Members	Designation
1	Sri Rajesh Kumar Singh	Addl. Principal Judge II
2	Ms. Archana Kumari	Civil Judge Sr. Div. cum JM
3	Ms. Sosan Nag	Advocate ennroll 206/2010
4	Ms. Jyoti Anand	Advocate ennroll JH322/2015
5	Ms. Manorama Minz	Member Juvenile Justice Board
6	Ms. Shruti Soren	Civil Judge Sr. Div. VII cum JM-XI
7	Ms. Ekta Saxena	JMFC cum Addl. Civil Judge

Section 14. Punishment for false or malicious complaint and false evidence.

1. Where the Internal Committee or the Local Committee, as the case may be, arrives at a conclusion that the allegation against the respondent is malicious or the aggrieved woman or any other person making the complaint has made the complaint knowing it to be false or the aggrieved woman or any other person making the complaint has produced any forged or misleading document, it may recommend to the employer or the District Officer, as the case may be, to take action against the woman or the person who has made the complaint under sub-section (1) or sub-section (2) of section 9, as the case may be, in accordance with the provisions of the service rules applicable to her or him or where no such service rules exist, in such manner as may be prescribed:

Provided that a mere inability to substantiate a complaint or provide adequate proof need not attract action against the complainant under this section: Provided further that the malicious intent on part of the complainant shall be established after an inquiry in accordance with the procedure prescribed, before any action is recommended.

2. Where the Internal Committee or the Local Committee, as the case may be, arrives at a conclusion that during the inquiry any witness has given false evidence or produced any forged or misleading document, it may recommend to the employer of the witness or the District Officer, as the case may be, to take action in accordance with the provisions of the service rules applicable to the said witness or where no such service rules exist, in such manner as may be prescribed.

Click to view The Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013.👈

LANDMARK ORDERS AND JUDGMENTS

Handbook on Combating Gender Stereotypes (Supreme Court of India)
Sl. No.	Case No.	Party Name	Order Date
1.	Writ Petitions (Criminal) No. 666-670/1992	Vishakha & Others V/s State of Rajasthan & Others	13.08.1997
2.	Writ Petition(s) (Criminal) No(s). 173-177/1999	Medha Kotwal Lele & Others V/s Union of India & Others	19.10.2012
3.	Writ Petition (Civil) No(s). 162/2013	Ms. Binu Tamta & Another V/s High Court of Delhi & Others	17.07.2013
4.	Petition(s) (Criminal) No(s). 113/2018	Afshan Pracha V/s Union of India & Others	11.05.2018
5.	Civil Appeal No. 2482 of 2014	Aureliano Fernandes V/s State of Goa and Others	12.05.2023