Section 36(2) in Rajasthan Power Sector Reforms Act, 1999
(2)The restriction contained in sub-section (1) shall not apply to any disclosure of information which is made, -(a)for the purpose of facilitating the carrying out by the State Government of any of its functions under a statute:(b)for the purpose of facilitating the carrying out by the Central Government of any of its duties or functions under any Central legislation:(c)for the purpose of facilitating the Accountant General, Rajasthan to carry-out his duties and functions under this Act;(d)for the purpose of enabling or assisting any competent person to cariy-out functions under the enactment relating to insolvency:(e)in connection with the investigation of any criminal Offence or for the purpose of any criminal proceedings: or(f)for the purpose of any civil proceedings brought under or by virtue of this Act, or any other State or Central legislation to which the information is directly relevant.
