18. Intentional insult or interruption to, or bringing into disrepute Lokayukta.
(1)Whoever intentionally insults or causes any interruption to the Lokayukta while the Lokayukta is making any investigation under this Act, shall, on conviction, be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to Rs. 5,000/-(five thousand) or with both.(2)Whoever, by words, spoken or intended to be read, makes or publishes any statement, or does any other act, which is calculated to bring the Lokayukta into disrepute, shall, on conviction, be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to Rs.5,000/- (five thousand) or with both.(3)The provisions of "section 199 of the Code of Criminal Procedure, 1973 (hereinafter referred to in this sub-section as the said Code), shall apply in relation to an offence under sub-section (1) or sub-section (2) of this section as they apply in relation to an offence referred to in sub-section (1) of section 199 of the said Code, subject to the modification that no complaint in respect of such offence shall be made by the Public Prosecutor except with the previous sanction of the Lokayukta.(4)The Lokayukta shall have and may exercise the same jurisdiction, powers and authority, in accordance with the same procedure and practice, in respect of contempt as a High Court has and may exercise, and, for this purpose, the provisions of the Contempt of Courts Act, 1971, shall have effect, subject to the modification that any reference therein to the High Court shall be construed to be a reference to the Lokayukta.,
