Section 17(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(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.
