Section 8(5) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(5)Without prejudice to the provisions of sub-sections (1), (2), (3) and (4), the Commission may, for the purpose of dealing, with any particular case or class of cases, secure-(i)The services of any officer or employee or investigating agency of the Government of Goa or the Government of India with the concurrence of that Government; or(ii)the services of any expert.
