Section 10 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
10. Matters not subject to investigation.
- Except as hereinafter provided, the Commission shall not investigate,-(a)any matter in respect of which a formal and public inquiry has been ordered with the prior concurrence of the Commission;(b)any matter which has been referred for inquiry, under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952) [* * *] [the words 'with the prior concurrence of the Commission' omitted by Amendment Act, 1992 (Goa Act No. 1 of 1993)];(c)any complaint made after the expiry of five years from the date on which the matter complained against is alleged to have taken place:Provided that the Commission may entertain a complaint referred to in this clause, if the complainant satisfies that he had sufficient cause for not making the complaint within the period specified in this clause.
