Section 15(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars, -(a)for purposes of the investigation or in 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 Official Secrets Act, 1923 (Act 19 of 1923), or an offence of giving or fabricating false evidence under the India Penal Code, 1860 (45 of 1860) or for purposes of any trial of an offence under Section 13 or any proceedings under Section 16; or(c)for such other purposes as may be prescribed.
