(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars-(a)for purposes of the inquiry or any report to be made thereon or for any action or proceedings to be taken on such report; or(b)for purposes of any proceedings for an offence under the Official Secrets Act, 1923, or an offence of giving or fabricating false evidence under the Indian Penal Code, 1860, or under sub-sections (1) and (3) of section 12 of this Act; or(c)for such other purposes as may be prescribed.
