Section 6(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(2)On ceasing to hold office, the member shall be ineligible for re-appointment as member or for further employment to any office of profit under the Government of Goa or in any Authority, Corporation, Company, Society or University referred to in clause (j) of section 2.Explanation. - The re-assumption of office by a member as Judge of the SupremeCourt or High Court as the case may be, on his ceasing to hold office as such member, shall not be deemed to be further employment to any office of profit referred to in this sub-section.
