Section 17 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
17. Reports of Commission.
(1)If, after investigation of any complaint, the Commission is satisfied that all or any of the allegations made in the complaint have or has been substantiated either wholly or partly, it shall, by report in writing, communicate its findings and recommendations alongwith the relevant documents, materials and other evidence to the competent authority and a copy of the report regarding the findings and recommendations to the Government.(2)The competent authority shall examine the report forwarded to it under sub-section (1) and within three months of the date of receipt of the report, intimate or cause to be intimated to the Commission the action taken or proposed to be taken on the basis of the report.(3)If the Commission is satisfied with the action taken, or proposed to be taken on its recommendations or findings referred to in sub-section (1), it shall close the case under information to the complainant, the public man and the competent authority concerned; but where it is not so satisfied and if it considers that the case so deserves, it may make a special report upon the case to the Governor and also inform the competent authority concerned and the complainant.(4)The Commission shall present annually a consolidated report on the performance of its functions under this Act to the Governor.(5)On receipt of the special report under sub-section (3), or the annual report under sub-section (4), the Governor shall cause a copy thereof together with an explanatory memorandum to be laid before the Legislative Assembly of Goa.(6)The Commission may at its discretion make available, from time to time, the substance of cases closed or otherwise disposed of by it which may appear to it to be of general, public, academic or professional interest in such manner and to such persons as may be prescribed.
