Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in The Gujarat Lokayukta Act, 1986

(2)Every such investigation shall be conducted in private and in particular, the identity of the complainant and of the public functionary affected by the investigation shall not be disclosed to the public or the press published in any manner whether before, during or after the investigation:Provided that, the Lokayukta may conduct any investigation relating to a matter of definite public importance in public, if he, for reasons to be recorded in writing, thinks fit to do.