Section 39(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)Nothing in sub-section (1) shall apply to the disclosure of any such information to-(a)any court;(b)any Committee or Board constituted under this Code;(c)an official superior or the employer of the establishment concerned;(d)a Commissioner for employees' compensation appointed under the Employees' Compensation Act, 1923(8 of 1923);(e)the Controller, Indian Bureau of Mines; and(f)any such officer, authority or authorised person as may be specified in this behalf by the appropriate Government.
