Section 13(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(1)If after the preliminary investigation under section 12, the Commission is of the opinion that-(a)the complaint is frivolous or vexatious or is not made in good faith; or(b)there are no sufficient grounds for proceeding further, or(c)other remedies are available to the complainant and in the circumstances of the case it would be more proper for the complainant to avail of such remedies;it shall record its findings stating the reasons therefor and communicate the same to the public man and to the complainant and the competent authority.
