Section 18(5) in The Orissa Minimum Wages Rules, 1954
(5)All books, papers and documents or things produced before a Committee of the Board in pursuance of the summons under Sub-rule (1) may be inspected by the Chairman and the independent members and also by such parties as the Chairman may allow with the consent of the other party, but information obtained therefrom shall not be made public :Provided that nothing contained in the sub-rule shall apply to the disclosure of any such information for the purpose of a prosecution under Section 193 of the Penal Code XLV of 1860.
