Section 18(5) in The Kerala Minimum Wages Rules, 1958
(5)All books, papers and other documents or thing produced before a Committee, or the Board in pursuance of summons under Sub-section (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 obtained therefrom shall not be made public:Provided that nothing contained in this Rule shall apply to a disclosure of any such information for the purpose of a prosecution under Section 193 of Indian Penal Code (Central Act XLV of I860).
