Section 2(j) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(j)"public man" means a person who holds or has held in the State, the Office of-(i)a Minister or the Chief Minister of the State of Goa ; or(A)a local authority; or(B)a Government Company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956); or(C)a statutory body or Corporation or Board established by or under a statute and owned or controlled by the Government of Goa, including a Co-operative society; or(D)any other Corporation or Board or Society owned or controlled by the Government of Goa; or(iv)a member of a local authority or the Syndicate or Executive Committee of a University established by the Goa University Act, 1984 (Act 7 of 1984) or a member or Director (by whatever name called) of a body or corporation or Board or Society referred to in item (C) and item (D) of sub-clause (iii); or(v)a member [other than an ex officio member] [Inserted by Amendment Act, 1992 (Goa Act No. 1 of 1993).], of the State Transport Authority or any Regional Transport Authority; or(vi)the President, Secretary or Treasurer or any other office bearer of a registered trade union; or(vii)the Chairman or Vice-Chairman or President or Vice-President or Secretary or Treasurer or any other office bearer of a political party at the District or State level; or(viii)the Chairman or Manager or Secretary or Correspondent having control over the administration of a Private School, whether under individual or corporate management, which receives or has received aid or grant from the Government order the Goa, Daman and Diu School Education Act, 1984 (Act 5 of 1984) and the rules made thereunder, or(ix)the Chairman or Manager or Secretary or Correspondent having control over the Administration of a Private College whether under a unitary or corporate management which is affiliated to a University in the State of Goa and which received aid or grant from the Government; or(x)the Chairman or Manager or Secretary or Correspondent having control over the administration of a Private Engineering College or Private Polytechnic whether under a unitary or corporate management, affiliated to a University in the State of Goa or State Board of Technical Examination, Goa as the case may be [and which received aid or grant from the Government] [Inserted by Amendment Act, 1992 (Goa Act No. 1 of 1993).].(ii)a member of the Legislative Assembly of the State of Goa; or(iii)the President or the Vice-President or the Chairman or the Vice-Chairman or the Secretary, or the Managing Director (by whatever name called) of-
