Report No. 179

7.9 (c) 'disclosure' [proposed section 2 (c).-

In as much as the basis of the inquiry under the proposed Act is the 'disclosure', it is necessary to define the word 'disclosure'.

The Australian Act of 1994 defines 'public interest disclosure' while section 43A of the U.K. Employment Rights Act, 1996 (section 43A was introduced by U.K. Public Interest Disclosure Act, 1998) defines 'protected disclosure' in section 43A.

We propose a simple definition of 'disclosure' in the proposed section 2(c) as follows:

"Section 2(c): 'disclosure' means a disclosure of information that the person making the disclosure reasonably believes that it tends to show disclosable conduct'.