Section 14 in Chhattisgarh Lok Aayog Adhiniyam, 2002
14. Secrecy of Information.
(1)Any information obtained in the course of an inquiry by the Lok Aayog, members of its stall or a person or agency whose services are utilized by the Lok Aayog for conducting inquiries in respect of any complaint, and any evidence recorded or collected in connection with such information shall be treated as confidential.(2)Nothing in sub-section (1) shall apply to the disclosure of information or particulars :-(a)for purpose of the enquiry 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 proceeding for an offence under the Official Secrets Act, 1923 (Act No. 19 of 1923), or any offence of giving or fabricating false evidence under the Indian Penal Code or for the purpose of any proceedings under Section 15 of this Adhiniyam; 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 Lok Aayog with respect to any document or information specified in the notice or any class of documents so specified, that in the opinion of the State Government the disclosure of the documents or information of documents, or information of that class so specified, would be contrary to public interest; and where such notice is given, nothing in this Adhiniyam shall be construed as authorising or requiring the Pramukh Lokayukt or a Lokayukt or any member of the stall of Lok Aayog to communicate to any person any document or information specified in the notice or any document or information of a class so specified.
