Section 19 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
19. Safe custody of document etc.
- If any party to the investigation files a document or documents in his support or if any file is called for from a public record, and if the Lokayukta or an Upa-Lokayukta, as the case may be, considers it necessary in the interests of safety or security he may specially direct any officer subordinate to him to take the documents or file in his charge and safe custody, subject to further orders in that behalf.
