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State of Tamilnadu - Section

Section 26 in Tamil Nadu Lokayukta Rules, 2018

26. In camera proceedings.

- Subject to the provisions of the Right to Information Act, 2005 (Central Act 22 of 2005), every inquiry shall be conducted in private and in particular the identity of the complainant and of the public functionary affected by the inquiry shall not be disclosed to the public or the press or published in any manner whether before, during or after the inquiry.