Section 314 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
314. Power of the State Special Notary and District Notary to superintend and control Special Notaries.
(1)Every Special Notary shall perform the duties of his office under the superintendence and control of the District Special Notary in whose District the office of such Special Notary is situated.(2)Every District Special Notary shall have authority to issue (whether on complaint or otherwise) any order consistent with this Act, which he considers necessary in respect of any act or omission of any Special Notary subordinate to him.(3)The State Special Notary shall have authority to issue, whether on complaint or otherwise, any order consistent with this Act which he considers necessary in respect of any act or omission of any District Special Notary or any Special Notary subordinate to him.
