- Notwithstanding anything contained in sections 16 and 19 the Lokayukta may, in the interest of public or in the interest of a person, department or instrumentality of the State, publish reports relating generally to his exercise of powers and performance of functions and discharge of duties under this Act or to any particular case investigated by him or by Upa-Lokayukta, whether or not the matters to be dealt within the reports have been the subject matter of a report laid before the State Legislature under this Act.
