Section 12(2) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
(2)Every such investigation shall be conducted in private and, in particular the identity of the complainant and of the public functionary affected by the investigation shall be disclosed to the public or the press or published in any manner whether before, during or after the investigation :Provided that, the Lokayukta may conduct any investigation relating to a matter of public importance, if he, for reasons to be recorded in writing, thinks fit to do so.
