Section 38 in Karnataka Electricity Reform Act, 1999
38. Restriction on disclosure of information.
(1)Subject to the provisions of this Act, no confidential information with respect to any particular business which,-(a)has been obtained by the Commission under or by virtue of any of the provisions of this Act ; and(b)relates to the affairs of any individual or to any particular business;shall during the lifetime of that individual or for so long as that particular business continues to be carried on, be disclosed by the Commission without the consent of that individual or the person for the time being carrying on that business.(2)The restriction contained in sub-section (1) above shall not apply to any disclosure of information which is made,-(a)for the purpose of facilitating the carrying out by the Commission of any of its functions under this Act or by the State Government of any of its functions under a statute;(b)for the purpose of facilitating the carrying out by the Central Government of any of its duties or functions under this Act or any Central legislation;(c)for the purpose of facilitating the carrying out by the Accountant General, Karnataka of his duties and functions under this Act ;(d)for the purpose of enabling or assisting any competent person to carry out his functions under the law relating to insolvency;(e)in connection with the investigation of any criminal offence or for the purposes of any criminal proceedings; or(f)for the purposes of any civil proceedings brought under or by virtue of this Act or any other State or Central legislation to which the information is directly relevant.(3)The restrictions contained in sub-section (1) above shall not apply to the disclosure of any information, which is otherwise in the public domain.
