POSH Committee
The law on Sexual Harassment is governed by the Sexual Harassment at the Workplace (Prevention, Prohibition and Redressal Act, 2013) hereinafter referred to as the “Sexual Harassment Act”. It is mandatory for all organizations (private sector as well as the public sector) to ensure that women are protected against any form of sexual harassment while at work. To this effect, each employer or organization is required to constitute a committee to enquire into and address complaints of Sexual Harassment of their workforce.