Section 14 in Delhi Lokayukta and Upalokayukta Act, 1995
14. Secrecy of Information.
(1)Any information obtained by the Lokayukta or the Upalokayukta 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 (1 of 1872), no court shall be entitled to compel the Lokayukta or an Upalokayukta or any public functionary to give evidence relating to such information or produce the evidence so reported or collected.(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars -(a)for purposes of the inquiry or in any report to be made thereon or for any action or proceedings to be taken on such report; or(b)for purposes of any proceedings for an offence under the Official Secret Act, 1923 (19 of 1923), or any offence of giving or fabricating false evidence under the Indian Penal Code or for purposes of any proceedings under section 15; or(c)for such other purposes as may be prescribed.(3)An officer or other authority prescribed in this behalf may give notice in writing to the Lokayukta or an Upalokayukta, as the case may be, with respect to any document or information specified in the notice or any class of documents so specified that in the opinion of the Government the disclosure of the documents or information or documents or information of that class would be contrary to public interest and where such a notice is given, nothing in this Act, shall be construed as authorizing or requiring the Lokayukta, the Upalokayukta or any member of their staff to communicate to any person any document or information specified in the notice or any document or information of a class so specified.
