Section 5 in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993
5. Powers of Commission to correct errors.
- . (1) The Commission may at any time correct any clerical or arithmetical error in a report, declaration, decision or order arising from any accidental slip or omission, either suo motu or on application.(2)Subject to the provisions of section 153 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), the Commission may at any time and on such terms as to costs or otherwise as it may think fit, amend any defect or error in any proceedings in a petition.
