Section 4 in The Goa Public Men's Corruption (Investigations and Inquiries) Powers of Commission Rules, 1993
4. Powers of Commission under the Code of Civil Procedure, 1908 (Central Act 5 of 1908).
(1)The Commission or any officer authorised in this behalf by the Commission shall have the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely:-(a)to grant injunction;(b)to issue commission for local inspection;(c)to make, during the pendency of any complaint any interlocutory order as may appear to the Commission to be just and necessary to meet the ends of justice;(d)to allow amendment of the complaints or applications;(e)to add as parties the legal representatives of a deceased party in any complaint pending before it, subject to the provisions of Order XXII of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in so far as they are applicable;(f)to review its decisions or orders on interlocutory applications;(g)to dismiss a complaint for default or to decide it ex-parte;(h)to set aside an order of dismissal of a complaint for default or any order passed ex-parte.(2)The period of limitation for an application to implead the legal representatives of a party shall be ninety days from the date of his death.(3)The period of limitation for applications under clauses (f) and (h) of sub-rule (1) shall be thirty days from the date of the decision or order.(4)The provisions of section 5 of the Limitation Act, 1963 (Central Act 36 of 1963), shall be applicable to applications mentioned in clauses (e), (f) and (h) of sub-rule (1).
