Section 14(1) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(1)Any information obtained in the course of an inquiry by the Lok Aayog, members of its stall or a person or agency whose services are utilized by the Lok Aayog for conducting inquiries in respect of any complaint, and any evidence recorded or collected in connection with such information shall be treated as confidential.
