Section 16 in The Orissa Lokpal and Lokayuktas Act, 1995
16. Intentional insult of interruption to, or bringing into disrepute Lokpal or Lokayukta.
(1)Whoever intentionally offers any insult or causes any interruption to the Lokpal or a Lokayukta, while the Lokpal or the Lokayukta is conducting any investigation under this Act, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.(2)Whoever, by words spoken or intended to be read, makes or publishes any statement or does any other act, which is calculated to bring the Lokpal or a Lokayukta into disrepute shall be punished with simple imprisonment for a term which may extend to two years or with fine or with both.(3)The provisions of Section 199 of the Code of Criminal Procedure, 1973, shall apply in relation to an offence under Sub-section (1) or Subsection (2) as they apply in relation to an offence referred to in Sub-section (1) of the said Section 199 subject to the modification that no complaint in respect of such offence shall be made by the Public Prosecutor except with the previous sanction-(a)in the case of an offence against the Lokpal, of the Lokpal;(b)in the case of an offence against a Lokayukta, of the Lokayukta concerned.
