Section 7 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
7. Attendance of Metro Railway employees at the place of inquiries conducted by Commissioner of the Metro Railway Safety or a Magistrate.
- When an inquiry by the Commissioner of the Metro Railway Safety under rule 6 is being made, the Metro Railway Administration shall arrange for the attendance, as long as may be necessary, at the place of inquiry, of any metro railway employee whose evidence is likely to be required at such inquiry and the Metro Railway Administration shall also:-(a)cause notice of the date, hour and place at which the inquiry shall begin to be given to the officers mentioned in clauses (b), (c) and (d) of sub-rule (1) of rule 12; and(b)arrange for the attendance of Metro Railway employees, if required, as witness at the inquiry.
