Section 6(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(1)In case the Central Government has instituted an investigation of an accident or a serious incident in accordance with rule 5, then accredited representatives, who are appointed by the following State, namely :-(a)the State of Registry;(b)the State of the Operator;(c)the State of Design; and(d)the State of Manufacture;shall be permitted to participate in the investigation
