Section 18 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
18. Public man to vacate office if directed by Commission.
- Where, after an investigation under this Act, the Commission is satisfied that an allegation against a public man specified in sub-clauses (i), (ii), (iii), (iv), (v), (vi), (ix), (x) and (xi) of clause (j) of section 2 has been substantiated and that such public man should not continue to hold the post held by him, the Commission shall make a declaration to that effect in its report under sub-section (1) of section 17 and thereupon the competent authority shall accept the declaration and intimate immediately the fact of such acceptance to the public man by registered post and then notwithstanding anything contained in any law, order, notification, rule or contract of appointment, the public man shall with effect from the date of such intimation,-(i)if he is the Chief Minister or a Minister or a Member of the Legislative Assembly of the State, resign his office;(ii)if he is any other person specified in sub-clauses (iii), (iv), (v), (viii), (ix) and (x) of clause (j) of section 2, be deemed to have vacated his office.
