Section 10 in The Uttarakhand Witness Protection Act, 2020
10. Confidentiality and preservation of records
(1)The Competent Authority/Deparfuent/Officer Of Witness Protection Cell/ SSP/S.H.O./lawyers from both sides and other concerned employees shall maintain full confidentiality in this regard and shall ensure that under no circumstance, any record, dcoument or information qua the proceedings underthis scheme shall be shared in any manner except the written order of Trial Court/ Appellate Court.(2)All the records pertaining to prceeedings under this scheme shall be preserved till such time the related trial or Appeal thereof is pending before a cout of law. After three years of disposal of the last cout proceedings, the hard copy of the record may be weeded out by the Cbmpetent Authorityafter preserving the scanned soft copies of the same.
