February 3, 1998
Magha 14, 1919 (Saka)
Dear Sir,
SEXUAL HARASSMENT IN WORK PLACES – GUIDELINES BY SUPREME COURT TO PREVENT SUCH HARASSMENT – IMPLEMENTATION THEREOF
The Hon’ble Supreme Court of India has in a recent judgement defined what constitutes sexual harassment in work places and has laid down certain guidelines (enclosed as Annexure to this circular) to prevent such harassment. These guidelines have the consent of the Union Government. The Supreme Court has directed that the guidelines be strictly observed at all work places for the preservation and enforcement of the right to gender equality of working women. The Direction of the Court would be binding and enforceable in law (Article 141 of the Constitution) until a suitable legislation is enacted.
2. As the onus for implementation of the guidelines lies solely on the employer, we would urge you to initiate immediate action to specifically ensure the following:
i) Bring to the notice of those working in your bank the definition of sexual harassment as laid down by the Supreme Court and its express prohibition.
ii) Take all necessary action to suitably modify the conduct rules governing the employees to ensure that these include the express prohibition of sexual harassment and provide for appropriate Penalties against the offender.
iii) Take all steps necessary to ensure that appropriate work conditions are provided in respect of work, leisure, health and hygiene, to further ensure that there is no hostile environment towards women at work places and no woman employee has reasonable grounds to believe that she is disadvantaged in connection with her employment.
iv) Set up a mechanism in your bank to deal with complaints of sexual harassment.
3. Action taken for implementation of the guidelines laid down by the Supreme Court of India may please be intimated to us at an early date.
Yours faithfully,
(A.L.Narasimhan)
Additional Chief General Manager
GUIDELINES
AND NORMS LAID DOWN BY THE HON’BLE SUPREME COURT IN ITS JUDGEMENT DATED 14TH
AUGUST, 1997 IN A PUBLIC INTEREST LITIGATION (PIL) WRIT PETITION (CRIMINAL)
NO.666/70 OF 1992 (VISHAKA & ORS.VS. STATE OF RAJASTHAN & ORS.) ON THE
SUBJECT OF SEXUAL HARASSMENT OF WOMEN IN THE WORKPLACES.
The GUIDELINES and NORMS prescribed herein are as under:-
HAVING REGARD to the definition of ‘human rights’ in Section 2(d) of the Protection of Human Rights Act, 1993,
TAKING NOTE of the fact that the present civil and penal laws in India do not adequately provide for specific protection of women from sexual harassment in work places and that enactment of such legislation will take considerable time,
It is necessary and expedient for employers in work places as well as other responsible persons or institutions to observe certain guidelines to ensure the prevention of sexual harassment of women.
i. Duty of the Employer or other responsible persons in work places and other institutions : It shall be the duty of the employer or other responsible persons in work places or other institutions to prevent or deter the commission of acts of sexual harassment and to provide the procedures for the resolution , settlement or prosecution of acts of sexual harassment by taking all steps required.
ii. Definition : For this purpose, sexual harassment includes such unwelcome sexually determined behavior (whether directly or by implication) as :
(a) Physical contact;
(b) A demand or request for sexual favors;
(c) Sexually colored remarks;
(d) Showing pornography; and
(e) Any other unwelcome physical, verbal or non-verbal conduct of sexual nature
Where any of these acts is committed in circumstances where under the victim of such conduct has a reasonable apprehension that in relation to the victim’s employment or work whether she is drawing salary, or honorarium or voluntary, whether in government, public or private enterprise such conduct can be humiliating and may constitute a health and safety problem. It is discriminatory for instance when the woman has reasonable grounds to believe that her objection would disadvantage her in connection with her employment or work including recruiting or promotion or when it creates a hostile work environment. Adverse consequences might be visited if the victim does not consent to the conduct in question or raises any objection thereto.
iii Preventive Steps : All employers or persons in charge of work place whether in the public or private sector should take appropriate steps to prevent sexual harassment. Without prejudice to the generality of this obligation they should take the following steps:
a) Express prohibition of sexual harassment as defined above at the work place should be notified, published and circulated in appropriate ways.
b) The Rules/Regulations of Government and Public Sector bodies relating to conduct and discipline should include rules/regulations prohibiting sexual harassment and provide for appropriate penalties in such rules against the offender;
c) As regards private employers steps should be taken to include the aforesaid prohibitions in the standing orders under the Industrial Employment (Standing Orders) Act 1946;and;
d) Appropriate work conditions should be provided in respect of work, leisure, health and hygiene to further ensure that there is no hostile environment towards women at work places and no employee woman should have reasonable grounds to believe that she is disadvantaged in connection with her employment.
iv. Criminal Proceedings: Where such conduct amounts to a specific offence under the Indian Penal Code or under any other law the empl9oyer shall initiate appropriate action in accordance with law by making a complaint with the appropriate authority.
In particular, it should ensure that victims, or witnesses are not victimized or discriminated against while dealing with complaints of sexual harassment should have the option to seek transfer of the perpetrator or their own transfer.
v. Disciplinary Action: Where such conduct amounts to mis-conduct in employment as defined by the relevant service rules, appropriate disciplinary action should be initiated by the employer in accordance with those rules.
vi Complaint Mechanism: Whether or not such conduct constitutes an offence under law or a breach of the service rules, an appropriate complaint mechanism should be created in the employer’s organization for redress of the complaint made by the victim. Such complaint mechanism should ensure time-bound treatment of complaints.
Vii Complaints Committee : The complaint mechanism, referred to in (vi) above, should be adequate to provide where necessary, a complaints committee, a special counselor or other support service including the maintenance of confidentiality.
The Complaints Committee should be headed by a woman and not less than half of its members should be women. Further, to prevent the possibility of any undue pressure or influence from senior level, such Complaints Committee should involve a third party, either NGO or other body who is familiar with the issue of sexual harassment.
The Complaints Committee must make an annual report to the Government department concerned of the complaints and action taken by them. The employers and person in charge will also report on the compliance with the aforesaid guidelines including on the reports of the Complaints Committee to the Government department.
Viii Workers’ Initiative : Employees should be allowed to raise issued of sexual harassment at workers’ meeting and in other appropriate forum and it should be affirmatively discussed in Employer-Employee Meetings.
Ix Awareness : Awareness of the rights of female employees in this regard should be created in particular by prominently notifying the guidelines (and appropriate legislation when enacted on the subject) in a suitable manner.
X Third Party Harassment: Where sexual harassment occurs as a result of an act or omission by any third party or outsider, the employer and person in charge will take all steps necessary and reasonable to assist the affected person in terms of support and preventive action.
xi. The Central/State Governments are requested to consider adopting suitable measures including legislation to ensue that the guidelines laid down by this order are also observed by the employers in Private Sector.
xii. These guidelines will not prejudice any rights available under the Protection of Human Rights Act, 1993.