Section 32(2) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form in which complaints may be made under section 11;(b)the conditions of service of the member of the Commission;(c)the powers of civil court which may be vested in the Commission;(d)the deposit, forfeiture, refund or disposal of sums referred to in section 11;(e)any other matter which has to be, or may be, prescribed under this Act.
