Section 19 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
19. Initiation of prosecution.
- If, after investigation into any complaint, the Commission is satisfied that the public man has committed any criminal offence and that be should be prosecuted in a court of law for such offence, then it may pass an order to that effect and initiate prosecution of the public man concerned, if there is no necessity for prior sanction, and if prior sanction of any authority is required for such prosecution, then notwithstanding anything contained in any law, such a sanction shall be, granted by the competent authority within thirty days of the request by the Commission; and if such sanction is not granted within the period aforesaid such sanction shall be deemed to have been granted by the competent authority.
