(5)No person shall be required or authorized by virtue of this Act, to furnish any such information or answer any such question or produce so much of any document:-(a)as might prejudice the interests of the State of Goa or Union of India or the Security or Defence or International Relations of India (including India's relations with the Government of any other country or with any other international organization);(b)as might involve the disclosure of proceedings of the cabinet of the State Government or any Committee of that Cabinet.And for the purpose of this sub-section, certificate issued by the Chief Secretary certifying that any other information, answer or portion of a document is of the nature specified in clause (a) or clause (b), shall be binding and conclusive:Provided that the Lokayukta or Upa-Lokayukta, as the case may be, may require any information or answer or portion of a document in respect of which a certificate is issued under this sub-section to the effect that is of the nature specified in clause (a) or clause (b), to be disclosed to him in private for scrutiny and if on such scrutiny the Lokayukta or Upa-Lokayukta, as the case may be, is satisfied that such certificate ought not to have been issued, he shall declare that certificate to be of no effect.
