Section 5(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993
(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.
