Report No. 179

7.26 Power to issue interim order: (Proposed section 13).-

We find that in Australia and in United States of America, the statutes of 1994 and 1989 respectively, contain provisions permitting interim orders 108 to be passed by the Competent Authority to prevent victimization of the public servant making the disclosure.

In our view, such a provision is necessary so that before or during the continuance of the inquiry by the Competent Authority, there are no reprisals or victimization of the person making the complaint. Unless such a power is vested in the Competent Authority, it is possible that the person against whom the complaint is made may try to victimize the person making the complaint for the purpose of scuttling the inquiry.