Section 3(f) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(f)himself, or any member of his family or any other person on his behalf is in possession, or has at any time during the period of his office, been in possession, for which the public man cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income; or
