Section 18(5) in The Bihar Minimum Wages Rules, 1951
(5)[ All books, papers and other documents or things produced before a Committee [**] [Inserted by G.S.R. 66 dated 26.6.1971.] or the Board in pursuance of a summon issued under sub-rule (1) may be inspected by the Chairman and independent members, and also by such parties as the Chairman may allow with the consent of the other party, but the information so obtained shall be treated as confidential and the same shall be made public only with the consent in writing of the party concerned :Provided that nothing contained in this Rule shall apply to disclosure of any such information for the purpose of a prosecution under Section 173 of the Indian Penal Code (45 of 1860).]
