Section 11 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
11. Complaint for initiating proceedings.
(1)Any person, other than a public servant or Service Association, may present to the Commission a complaint with an additional copy for service on the opposite party requesting that such complaint may be investigated under this Act.(2)Every complaint under sub-section (1) shall be accompanied by an affidavit in support of the allegation contained therein and a treasury receipt evidencing the deposit of a sum of five hundred rupees:Provided that no such treasury receipt shall be necessary where the complaint is presented jointly by not less than five Members of the Legislative Assembly.(3)Every complaint under sub-section (1) as well as any Schedule or annexure thereto shall be verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908), for the verification of pleadings.(4)Notwithstanding anything contained in the foregoing sub-sections, any letter written to the Commission or, as the case may be, to the appropriate authority by a person in any jail may, if the Commission or, as the case may be, the appropriate authority is satisfied that it is necessary so to do, be treated as a complaint made in accordance with the provisions of this section.(5)Notwithstanding anything contained in any other enactment, it shall be the duty of a Police Officer or other person in charge of any jail to forward, without opening, any letter addressed to the Commission or the appropriate authority by a person imprisoned or detained in such jail to the commission or the appropriate authority without delay.Explanation. - "Appropriate authority" means any of the authorities which the Commission may, by general or special order, in writing, determine to be appropriate authorities for the proposes of this section.
