Section 2 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means a Commission constituted under section 4;(b)"Complaint" means a complaint alleging that a public man has committed corruption;(c)"competent authority" in relation to a public man means,-(i)in the case of Chief Minister or a Member of the State Legislature, the Governor acting in his discretion;(ii)in the case of Minister, the Chief Minister;(iii)in the case of any other public man, such authority as may be prescribed;(d)"family" of a public man means the spouse and such parents, unmarried sisters and children of the public man as are dependent on him;(e)"Governor" means the Governor of Goa;(f)"local authority" means a Municipal Corporation or a Municipal Council or a Planning Development Authority or a Township Committee or a Panchayat;(g)"member" means a member of the Commission;(h)"political party" means a political party or group which has representation in Parliament or in the Legislative Assembly; or a political party which is treated as a recognised political party in accordance with paragraph 6 of Election Symbols (Reservation and Allotment) Order, 1968;(i)"prescribed" means prescribed by rules made under this Act;(j)"public man" means a person who holds or has held in the State, the Office of-(i)a Minister or the Chief Minister of the State of Goa ; or(A)a local authority; or(B)a Government Company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956); or(C)a statutory body or Corporation or Board established by or under a statute and owned or controlled by the Government of Goa, including a Co-operative society; or(D)any other Corporation or Board or Society owned or controlled by the Government of Goa; or(iv)a member of a local authority or the Syndicate or Executive Committee of a University established by the Goa University Act, 1984 (Act 7 of 1984) or a member or Director (by whatever name called) of a body or corporation or Board or Society referred to in item (C) and item (D) of sub-clause (iii); or(v)a member [other than an ex officio member] [Inserted by Amendment Act, 1992 (Goa Act No. 1 of 1993).], of the State Transport Authority or any Regional Transport Authority; or(vi)the President, Secretary or Treasurer or any other office bearer of a registered trade union; or(vii)the Chairman or Vice-Chairman or President or Vice-President or Secretary or Treasurer or any other office bearer of a political party at the District or State level; or(viii)the Chairman or Manager or Secretary or Correspondent having control over the administration of a Private School, whether under individual or corporate management, which receives or has received aid or grant from the Government order the Goa, Daman and Diu School Education Act, 1984 (Act 5 of 1984) and the rules made thereunder, or(ix)the Chairman or Manager or Secretary or Correspondent having control over the Administration of a Private College whether under a unitary or corporate management which is affiliated to a University in the State of Goa and which received aid or grant from the Government; or(x)the Chairman or Manager or Secretary or Correspondent having control over the administration of a Private Engineering College or Private Polytechnic whether under a unitary or corporate management, affiliated to a University in the State of Goa or State Board of Technical Examination, Goa as the case may be [and which received aid or grant from the Government] [Inserted by Amendment Act, 1992 (Goa Act No. 1 of 1993).].(ii)a member of the Legislative Assembly of the State of Goa; or(iii)the President or the Vice-President or the Chairman or the Vice-Chairman or the Secretary, or the Managing Director (by whatever name called) of-Explanation. - In this clause-(a)"co-operative society" means a co-operative registered or deemed to have been registered under the Maharashtra Co-operative Societies Act, 1960 as in force in the State of Goa;(b)"society" means a society registered in the State under the Societies Registration Act, 1860 (Central Act 21 of 1860);(c)"registered trade union" means a trade union registered under the Trade Union Act, 1926 (Central Act 16 of 1926);(d)"public servant" means a public servant as defined in section 21 of the Indian Penal Code (Central Act 45 of 1860);(e)"State" means the State of Goa;
