Section 3 in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993
3. Conditions of Service of Counsel appointed by the Commission.
- The fees payable to and the duties, rights and liabilities of Counsel appointed by the Commission to assist it under sub-section (6) of section 13 of the Act shall be the same as are applicable to the Public Prosecutor/Government Advocate appointed by the State Government:Provided that, it shall be competent for the Commission, in special circumstances of a particular case or considering the nature of the work for which the Counsel is appointed, to sanction the payment of fees at a higher rate or a consolidated fee to the Counsel appointed by it.
