Section 14 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
14. Secrecy of information.
(1)Any information, obtained by the Lokayukt or Up-Lokayukt or members of their staff in the course of, or for the purposes of any investigation under this Act, and any evidence recorded or collected in connection with such information shall, be treated as confidential and notwithstanding anything contained in the Indian Evidence Act, 1872 (No. 1 of 1872), no Court shall be entitled to compel the Lokayukt or an Up-Lokayukt or any public servant to give evidence relating to such information or produce the evidence so recorded or collected.(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars,-(a)for purposes of the enquiry or in 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 (No. 19 of 1923), or any offence of giving or fabricating false evidence under the Indian Penal Code or for purposes of any proceedings under Section 15; or(c)for such other purposes as may be prescribed.(3)An Officer or other authority prescribed in this behalf may give notice in writing to the Lokayukt or an Up-Lokayukt, as the case may be, with respect to any document or information specified in the notice or any class of documents so specified that in the opinion of the State Government the disclosure of the documents or information or documents or information of that class would be contrary to public interest and where such a notice is given, nothing in this Act, shall be construed as authorising or requiring the Lokayukt, the Up-Lokayukt or any member of their staff to communicate to any person any document or information specified in the notice or any document or information of a class so specified.
