Section 12(7) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(7)Subject to the provisions of Section 10, the Lokayukt may at his discretion make available from time to time, the substance of cases closed or otherwise disposed of by him or by an Up-Lokayukt, which may appear to him to be of general public, academic or professional interest, in such manner and to such persons as he may deem appropriate.
