Section 50(5) in Conduct of the Government Litigation, Rules, 2000
(5)In the case of documents other than those specified in sub-rule (4) above, the production of documents should be withheld only when the public interest would, by their disclosure be injured, or where disclosure would be injurious to national defence, or to good diplomatic relations or where the practice of keeping a class of documents secret is necessary for the proper functioning of the public service. Broadly speaking, privilege should be claimed under section 123 in respect of the following documents:-(a)Administrative instructions and guidance notes secretly given to various departments of Government;(b)Documents embodying the minutes of the Council of Ministers and the advice given to the Governor;(c)Advice tendered by the Public Service Commission to the Council of Ministers and its report;(d)Documents embodying the minutes of the discussion between private party and a State Minister and indicating the advice given by the Minister.
