Section 4(1) in The Goa Right to Information Act, 1997
(1)A person desiring information shall make an application to the Competent Authority giving the particulars of the matter relating to which he seeks information:Provided that where a person cannot, for valid reasons, make a request in writing, the Competent Authority may either accept an oral request which may subsequently be reduced in writing or render reasonable assistance to such person in making a written request.
