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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(1)(a) in The Goa Lokayukta Act, 2011

(a)If, after investigation of any complaint involving an allegation, the Lokayukta or Upa-Lokayukta, as the case may be, is satisfied that such allegation is substantiated either wholly or partly, he shall, by report in writing within a period of ninety days from the date of the completion of inquiry to the Government, communicate his findings and recommendations and as far as possible along with the relevant documents, materials, and other evidence to the competent authority concerned and a copy of the report regarding the findings and recommendations shall be submitted to the Government.