(1)Any information, obtained by the Lokayukta or members of his staff in the course of, or for the purposes of any investigation under this Act, and any evidence recorded or collected in connection with such information, shall subject to the provisions of the proviso to sub- section(2) of section 10, be treated as confidential and notwithstanding anything contained in the Indian Evidence Act, 1872 (Act no.1 of 1872), no court shall be entitled to compel the Lokayukta or any pubic servant to give evidence relating to such information or produce the evidence so recorded or collected.(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars.-(a)For purpose of the investigation or any report to be made thereon or for any action or proceedings to be taken on such report; or(b)For purposes of any proceedings for an offence under the Indian Official Secrets Act, 1923 (Act no.19 of 1923) or an offence of perjury or for purposes of any proceedings under section 15; or(c)For such other purposes as may be prescribed.(3)An officer or other authority prescribed in this behalf may give notice in writing to the Lokayukta with respect to any document on information specified in the notice or any class of documents so specified that in the pinion of the state Government of disclosure of the documents or information of documents or information of that class would be contrary to public interest and where such a notice is given, nothing in this Act shall be constructed as authorizing or requiring the Lokayukta or any member of his staff to communicate to any person any document or information specified in the notice or any document or information of a class so specified.
