Section 4(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(2)The Governor shall, on the advice tendered by the Chief Minister in consultation with the Senior Judge of High Court of Judicature at Bombay, Panaji Bench and the Leader of Opposition in the Goa Legislative Assembly, appoint the members of the Commission and one of such members who holds or has held office as Judge of the Supreme Court or of the High Court referred to in sub-section (2), to be the Chairman thereof.
