Section 7(12) in The Punjab Security of State Act, 1953
(12)All particulars contained in any correspondence between the State Government and the Advisory Council and the report made by the latter shall be confidential and notwithstanding anything contained in any law for the time being in force, no Court shall be entitled to require any public servant to produce any of the aforesaid documents before it.[7A. Whoever contravences, disobeys or neglects to comply with any order made or direction given under section 4, 6 or 7 of this Act, shall on conviction, be liable to be punished with imprisonment of either description which may extend to one year or with fine or with both] [Added by Punjab Act 6 of 1954.].
