141. Printing and publication of evidence tendered before a Select Committee. - (1) The evidence tendered before a Select Committee may be made available to all members of the Select Committee.

(2) The Committee may direct that the whole or a part of evidence or a summary thereof may be laid on the Table.

(3) The evidence given before a Select Committee shall not be published by any member of the Select Committee or by any other person until it has been laid on the Table :

Provided that the Speaker may, in his discretion, direct that such evidence be confidentially made available to members before it is formally laid on the Table.