Section 6 in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993
6. Power to strike out or add parties.
- The Commission may, at any stage of the proceedings in a complaint either suo-motu or on application, delete the name of any party-improperly joined or, add as party any person who ought to have been joined or whose presence before the Commission is felt necessary in order to enable the Commission, to decide effectively and completely the question involved in any complaint and the provision of rule 10 of Order I of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), shall, as far as may be, apply to such deletion or addition of parties.
