Section 4 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
4. Constitution of Commission.
(1)For the purpose of conducting investigations and inquiries in accordance with provisions of this Act, the Governor shall constitute a Commission consisting of three members.(2)The Governor shall, on the advice tendered by the Chief Minister in consultation with the Senior Judge of High Court of Judicature at Bombay, Panaji Bench and the Leader of Opposition in the Goa Legislative Assembly, appoint the members of the Commission and one of such members who holds or has held office as Judge of the Supreme Court or of the High Court referred to in sub-section (2), to be the Chairman thereof.(3)One of the person to be appointed as member of the Commission shall be one who holds or has held office as Judge of the Supreme Court or that of High Court and the other persons to be appointed as members of the Commission shall be persons qualified to be appointed as a Judge of the High Court.(4)Every matter to be decided by the Commission shall be decided in accordance with the opinion of the majority of the members.(5)A person appointed as member of the Commission shall, before he enters his office, make and subscribe before the Governor or some person appointed in that behalf by him, oath or affirmation according to the Form set out hereunder:-(a)"I, A. B. ............ having been appointed as member of the Commission under the Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988, do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will duly and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office without fear or favour, affection or ill will"; and(b)"I, ... do swear in the name of God/solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a member of the Commission except as may be required for due discharge of my duties as such member".(6)The Chairman shall:-(a)preside over the sittings of the Commission; and(b)in consultation with the other members exercises administrative control over the Secretary and other officers and employees of the Commission.
