Section 23(3) in Goa Investment Promotion Act, 2014
(3)In the event, any Department, Agency of the Government, Panchayat, Municipal Corporation or Municipal Council, or any other body or authority by whatever name called existing in the State, fails to comply with the directions of the Board or fails to carry out the functions or duties as assigned to them under this Act or any other law as in force, and in case of refusal to grant, approve a project or clearance, then the Chief Executive Officer shall report such failure to the Secretary to the Government of the concerned Department.
