Section 24(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(1)The Governor may, by order in writing and subject to such conditions or limitation as may be specified in the order, require the Commission to investigate any allegation (being an allegation in respect of which a complaint may be made) specified in the order in respect of a public man and notwithstanding anything contained in this Act, the Commission shall comply with such order.
