Section 3(a) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(a)accepts or obtains from any person for himself or for any other person, any gratification whatsoever, other than legal remuneration, as a motive or reward for doing or for bearing to do any official act or showing or forbearing to show, in the exercise of his official functions, favour or disfavour to any person or for rendering any service or disservice to any person, with the Government or any Board, authority, body, Corporation, Company or Society referred to in sub-clauses (iii), (iv) and (v) of clause (j) of section 2 or with any public man or public servant as such; or
