Section 36(2) in Telangana Electricity Reform Act, 1998
(2)The restriction contained in sub-section (1) above shall not apply to any disclosure of information which is made:-(a)for the purpose of facilitating the carrying out by the State Government of any of its functions under a statute;(b)for the purpose of facilitating the carrying out by the Central Government of any of its duties or functions under this Act or any Central legislation;(c)for the purpose of facilitating the Accountant General, [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] to carry out his duties and functions under this Act;(d)for the purpose of enabling or assisting any competent person to carryout functions under the enactment relating to insolvency;(e)in connection with the investigation of any criminal offence or for the purposes of any criminal proceedings; or(f)for the purposes of any civil proceedings brought under or by virtue of this Act or any other State or Central legislation to which the information is directly relevant.
