Section 4(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993
(1)The Commission or any officer authorised in this behalf by the Commission shall have the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely:-(a)to grant injunction;(b)to issue commission for local inspection;(c)to make, during the pendency of any complaint any interlocutory order as may appear to the Commission to be just and necessary to meet the ends of justice;(d)to allow amendment of the complaints or applications;(e)to add as parties the legal representatives of a deceased party in any complaint pending before it, subject to the provisions of Order XXII of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in so far as they are applicable;(f)to review its decisions or orders on interlocutory applications;(g)to dismiss a complaint for default or to decide it ex-parte;(h)to set aside an order of dismissal of a complaint for default or any order passed ex-parte.
