Section 2(c) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(c)"competent authority" in relation to a public man means,-(i)in the case of Chief Minister or a Member of the State Legislature, the Governor acting in his discretion;(ii)in the case of Minister, the Chief Minister;(iii)in the case of any other public man, such authority as may be prescribed;
