Section 5(1) in The Whistle Blowers Protection Act, 2014
(1)Subject to the provisions of this Act, the Competent Authority shall, on receipt of a public interest disclosure under section 4,—(a)ascertain from the complainant or the public servant whether he was the person or the public servant who made the disclosure or not;(b)conceal the identity of the complainant unless the complainant himself has revealed his identity to any other office or authority while making public interest disclosure or in his complaint or otherwise.
