.-(1) Whenever a District Magistrate or a Commissioner of Police or a Magistrate subordinate to a District Magistrate (hereinafter in this rule referred to as the Magistrate) holds an inquiry under sub-section (1) of section 9 of the Act, he shall adjourn such an inquiry unless the Chief Controller or Controller or an officer nominated by him is present to watch the proceedings or the Magistrate has received written information from the Chief Controller or Controller that he does not wish to send a representative.(2)The Magistrate shall, at least fourteen days before holding an adjourned inquiry, send to the Chief Controller or Controller notice in writing of the time and place of holding the adjourned inquiry.(3)Where an accident has been attended with loss of human life, the Magistrate may, before the inquiry is adjourned under sub-rule (1), take evidence to identify the bodies and may order the internment thereof.(4)The Chief Controller or Controller or his representative shall be at liberty at any such inquiry to examine any witness.(5)Where evidence is given at an enquiry of any neglect as having caused or contributed to the explosion or accident or of any defect in or about or in connection with any installation or any vehicle appearing to the Magistrate to require a remedy and the Chief Controller or Controller or the officer nominated by him is not present at the enquiry, the Magistrate shall send to the Chief Controller notice in writing of the neglect or defect.
