On 10 September 2026, the Chief Justice of India issued an office order reconstituting the Supreme Court Gender Sensitization and Internal Complaints Committee (GSICC) with effect from 13 September 2026.
Key Takeaways:
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The Supreme Court has reconstituted the Gender Sensitization and Internal Complaints Committee (GSICC).
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The reconstitution has been carried out under Clause 4(2) of the Gender Sensitization & Sexual Harassment of Women at the Supreme Court of India (Prevention, Prohibition & Redressal) Regulations, 2013.
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Hon’ble Mrs. Justice B.V. Nagarathna has been nominated as the Chairperson of the Committee.
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The committee includes representatives of the Supreme Court Bar Association, Supreme Court Advocates-on-Record Association and Supreme Court Bar Clerks Association.
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The committee also includes nominees of the Chief Justice of India and other nominated members in accordance with the 2013 Regulations.
Composition of the Reconstituted GSICC
|
S. No. |
Name |
Position |
|
1 |
Hon’ble Mrs. Justice B.V. Nagarathna |
Chairperson |
|
2 |
Hon’ble Mr. Justice Nongmeikapam Kotiswar Singh |
Member |
|
3 |
Ms. Kaveri, Registrar (J) [Officer in service of the Supreme Court of India] |
Member Secretary |
|
4 |
Ms. Anitha Shenoy, Senior Advocate [Senior Member of the Supreme Court Bar Association under Clause 4(2)(b)] |
Member |
|
5 |
Dr. Anindita Pujari, Senior Advocate [Senior Member of the Supreme Court Bar Association under Clause 4(2)(b)] |
Member |
|
6 |
Mr. Soumyajit Pani, Advocate [Representative of the Supreme Court Bar Association under Clause 4(2)(c)] [Term extended until further nomination is received under the above-mentioned Clause] |
Member |
|
7 |
Ms. Sakshi Banga, Advocate [Representative of the Supreme Court Bar Association under Clause 4(2)(c)] [Term extended until further nomination is received under the above-mentioned Clause] |
Member |
|
8 |
Ms. Prabha Swami, Advocate-on-Record [Representative of the Supreme Court Advocates-on-Record Association under Clause 4 (2)(d)] |
Member |
|
9 |
Mrs. Sushma Rawat [Representative of the Supreme Court Bar Clerks Association under Clause 4(2)(e)] |
Member |
|
10 |
Ms. Sneh Sharma Founder, Vividhta Consulting [Nominee of Hon’ble the Chief Justice of India under Clause 4 (2)(f)] |
Member |
|
11 |
Ms. Liz Mathew, Senior Advocate [Nominee of Hon’ble the Chief Justice of India under Clause 4(2)(h)] |
Member |
|
12 |
Ms. Maheravish Rein, Advocate [Nominee of Hon’ble the Chief Justice of India under Clause 4(2)(h)] |
Member |
In 2024, the Supreme Court reconstituted the GSICC with Justice Hima Kohli as its Chairperson; following her retirement later that year, the Committee was reconstituted again with Justice B.V. Nagarathna as Chairperson.
[Supreme Court Office Order Reconstituting GSICC, dated 10-9-2026]
