Section 14(1) in Delhi Lokayukta and Upalokayukta Act, 1995
(1)Any information obtained by the Lokayukta or the Upalokayukta or members of their staff in the course of or for the purposes of any investigation under this Act, and any evidence recorded or collected in connection with such information shall be treated as confidential and notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), no court shall be entitled to compel the Lokayukta or an Upalokayukta or any public functionary to give evidence relating to such information or produce the evidence so reported or collected.
