Section 23 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
23. Power to delegate.
- The Commission may, by general or special order in writing, direct that any power conferred or duties imposed on it by or under this Act (except the power to make investigation or report to the competent authority or the power vested under section 21) may also be exercised or discharged by such of the officers, employees, agencies or experts referred to in section 8 as may be specified in the order.
