20. Intentional insult or interruption to or bringing into disrepute Lokayukta Aayog.
(1)Whoever intentionally offers any insult or causes any interruption I to the Lokayukta or the Up-Lokayukta or to the Lokayukta Aayog while the Lokayukta Aayog is conducting any investigation under this Act shall, on conviction, be punished with simple imprisonment for a term which may o extend to six months, or with fine 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 or the Up-Lokayukta or the Lokayukta Aayog into disrepute, shall, on conviction, be punished with simple imprisonment for a term which may extend to six months or with fine or with both.(3)The provisions of section 199 of the Code of Criminal Procedure, 1973, shall apply in relation to an offence under sub-section (1) or sub-section (2) as they apply in relation to an offence referred to in sub-section (2) of the said section 199, 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.
