Section 13 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
13. Investigation of incident.
(1)The Director-General may order an investigation of any incident or a serious incident involving an aircraft covered under clause (c) sub-rule (1) of rule 5, and may appoint a competent and qualified person as inquiry officer for the purpose of carrying out the investigation.(2)In case the Central Government decides to investigate the incident or serious incident under sub-rule (2) of rule 5, the investigation ordered by Director-General under sub-rule (1) shall be closed and all relevant material shall be transferred to the Court or the Committee appointed by the Central Government for its investigation.(3)The investigation referred to in sub-rule (1) be held in private.(4)The Inquiry Officer shall have the same powers as an Aircraft Accident Investigator under rule 10.(5)The inquiry officer shall make a report to the Director General in the format specified by the Bureau based on relevant standards of Annex 13.(6)The Director-General shall forward the report of the Inquiry officer to the Central Government with such comments as the Director General may think fit to make and the Central Government may, at its discretion, make the whole or part of any such report public in such a manner as it may consider fit.
