(1)Any information obtained by the Lok Ayukta or an Upa-Lok Ayukta or members of his staff, in the course of, or for the purpose of, any investigation under this Act and any evidence recorded or collected in connection with such information, shall be treated as confidential and no court shall be entitled to compel the Lok Ayukta or an Upa-Lok Ayukta or any public servant to give evidence relating to such information or to produce the evidence so recorded or collected.
