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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1) in The Goa Lokayukta Act, 2011

(1)Where in the consequence of information in his possession, the Lokayukta or Upa-Lokayukta:-
(a)has reasons to believe that any person:-
(i)to whom a summon or notice under this Act has been issued or is likely to be issued, may not produce or cause to be produced, or may tamper with any property, document or things which will be necessary or useful or relevant to any inquiry or other proceeding to be conducted by him;
(ii)is in possession of any money, bullion, jewellery or other valuable articles or thing and such money, bullion, jewellery or other valuable articles or thing represents, either wholly or partly, income or property which has not been disclosed as required under any law or rule for the time being in force; or
(b)considers that the purpose of any inquiry, investigation or other proceedings to be conducted by him will be served by a general search or inspection, he may, by a search warrant, authorize any officer subordinate to him or any officer of the institution of Lokayukta or any person or agency referred to in section 8 or any Commissioner appointed by him under clause (e) of sub-section (2) of section 15 to conduct a search or carry out an inspection in accordance therewith and in particular to:-
(i)enter and search any building or place where he has reason to suspect that such property, document, money, bullion, jewellery or other valuable article or thing is kept;
(ii)search any person who is reasonably suspected of concealing about his person any articles for which search should be made;
(iii)break open the lock of any door, box, locker, safe, almirah or other receptacle for exercising the powers conferred by sub-clause (i), where the keys thereof are not available;
(iv)seize or seal any such property, document, money, bullion, jewellery or other valuable articles or thing found as a result of such search;
(v)place marks of identification on any property or document or make or cause to be made extracts or copies therefrom; or
(vi)make a note or an inventory of any such property, document, money, bullion, jewellery or other valuable article or thing.