Section 17(3) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(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.
