Section 14(1) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(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.
