Section 10(5) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(5)No person shall be required or authorised by virtue of this Adhiniyam, to furnish any such information or to answer any such question or to produce so much of any documents :-(a)as might prejudice the security of the State; or(b)as might involve the disclosure of proceedings of the Council of Ministers of the State Government.Explanation. - For the purposes of this sub-section, a certificate issued by a Secretary to the State Government slating that any information, answer or portion of a document is of the nature specified in clause (a) or clause (b) shall be binding and conclusive.
