Section 12(9) in The Orissa Lokpal and Lokayuktas Act, 1995
(9)Subject to the provisions of Sub-section (2) of Section 10, the Lokpal may at his discretion make available from time to time, the substance of cases closed or otherwise disposed of by him or by a Lokayukta, which may appear to him to be of general public, academic or professional interest, in such manner and to such persons as he may deem appropriate.
