(1)Any information obtained by the Lokayukta or Upa-Lokayukta or the members of his staff or any other officer, person or agency referred to in sub-section (5) of section 8, in the course of, or for the purpose of any preliminary enquiry or any investigation under this Act, and any evidence recorded or collected in relation to such information, shall be treated as confidential.(2)Nothing in sub-section (1) shall apply to the disclosure of such information or evidence:-(a)for the purpose of any report to be made under this Act, or for the purpose of any action or proceeding to be taken on such report; or(b)for the purpose of any proceeding, for an offence under the Official Secrets Act, 1923 (Central Act 19 of 1923), or for an offence of giving or fabricating false evidence under section 193 of the Indian Penal Code, 1860 (Central Act 45 of 1860);(c)for the purpose of supplying information under the Right to Information Act, 2005 (Central Act 22 of 2005).(d)for such other purpose as may be prescribed.(3)The Lokayukta or the Upa-Lokayukta, as the case may be, may at his discretion, make available, from time to time, the substances of cases closed or otherwise disposed off by him which may appear to him to be of a general, public, academic or professional interest in such manner and to such persons as he may deem appropriate.
