Section 15(2) in The Orissa Lokpal and Lokayuktas Act, 1995
(2)Nothing in Sub-section (1) shall apply to disclosure of any information or particulars-(a)for purposes of investigation or in any report to be made thereon or for any action or proceedings to be taken on such report;(b)for purposes of any proceedings for an offence under the Indian Official Secrets Act, 1923, or an offence of perjury or for purposes of any proceedings under Section 15; or(c)for such other purposes as may be prescribed.
