Section 15(3) in The Orissa Lokpal and Lokayuktas Act, 1995
(3)An officer or other authority prescribed in this behalf may give notice in writing to the Lokpal or a Lokayukta, as the case may be with respect to any document or information specified in the notice, if any class of documents so specified that in the opinion of the State Government the disclosure of the documents or information or of documents or information of that class would be contrary to public interest and where such a notice is given, nothing in this Act shall be construed as authorising or requiring the Lokpal, the Lokayukta or any member of their staff to communicate to any person any such document or information specified in the notice or any document or information of a class so specified.
