Whistle Blowers Protection Act, 2011

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