Section 24 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
24. Conferment of additional function on Commission.
(1)The Governor may, by order in writing and subject to such conditions or limitation as may be specified in the order, require the Commission to investigate any allegation (being an allegation in respect of which a complaint may be made) specified in the order in respect of a public man and notwithstanding anything contained in this Act, the Commission shall comply with such order.(2)When the Commission is to make any investigation under sub-section (1), the Commission shall exercise the same powers and discharge the same functions as it would in the case of any investigation made on a complaint under this Act and the provisions of this Act shall apply accordingly.
