Contents

Sections

Particulars

Preamble

Chapter I

Preliminary

1

Short title, extent and commencement

2

Provisions of this Act not to apply to Special Protection Group

3

Definitions

Chapter II

Public Interest Disclosure

4

Requirement of public interest disclosure

Chapter III

Inquiry in Relation to Public Interest Disclosure

5

Powers and functions of Competent Authority on receipt of public interest disclosure

6

Matters not to be inquired by Competent Authority

Chapter IV

Powers of Competent Authority

7

Powers of Competent Authority

8

Certain matters exempt from disclosure

9

Superintendence of Competent Authority over appropriate machinery

10

Competent Authority to take assistance of police authorities, etc., in certain cases

Chapter V

Protection to the Persons Making Disclosure

11

Safeguards against victimisation

12

Protection of witnesses and other persons

13

Protection of identity of complainant

14

Power to pass interim orders

Chapter VI

Offences and Penalties

15

Penalty for furnishing incomplete or incorrect or misleading comments or explanation or report

16

Penalty for revealing identity of complainant

17

Punishment for false or frivolous disclosure

18

Punishment to Head of Department in certain cases

19

Offences by companies

20

Appeal to High Court

21

Bar of jurisdiction

22

Court to take cognizance

Chapter VII

Miscellaneous

23

Report on disclosures

24

Protection of action taken in good faith

25

Power of Central Government to make rules

26

Power of State Government to make rules

27

Power to make regulations

28

Notification and rules to be laid before Parliament

29

Notification issued and rules made by State Government to be laid before State Legislature

30

Power to remove difficulties

31

Repeal and savings