Section 19(1) in Gujarat Lokayukta Aayog Act, 2013
(1)Any information, obtained by the Lokayukta Aayog or by members of its staff in the course of, or for the purposes of any inquiry or investigation under this Act, and any evidence recorded in connection with such information, shall subject to the provisions of the proviso to sub-section (2) of section 12, 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 the Up-Lokayukta or the Lokayukta Aayog, or any public servant to give evidence relating to such information or produce the evidence so recorded.
