Section 7 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
7. Procedure for inquiry into accident and report thereon under section 43.
(1)On receipt of notice under sub-section (2) of section 38 of the Act of the occurrence of an accident resulting in loss of human life or grievous hurt causing total or partial disablement of permanent nature to a passenger, the Commissioner shall, as soon as may be, notify the Officer in-charge of the Bangalore Metro Railway Administration of his intention to hold an inquiry and shall, at the same time, fix and communicate the date, time and place of the inquiry.(2)The Commissioner shall, while conducting an inquiry, inform or cause to inform the Chief Secretary of the Government of Karnataka, the Deputy Commissioner and the Deputy Commissioner of Police of the district concerned.(3)The Deputy Commissioner or the Deputy Commissioner of Police, as the case may be, shall, as far as possible attend the inquiry conducted by the Commissioner personally or depute some other officer to represent him at the inquiry(4)On completion of an inquiry, in respect of any of the accidents, collisions or derailments, as the case may be, the Commissioner shall submit a brief preliminary report to the Chief Commissioner of Railway Safety and such report shall be factual and shall not contain any reference to persons implicated.(5)The Commissioner shall as soon as possible complete its inquiry and submit a detailed report to the Chief Commissioner of Railway Safety.(6)The detailed report referred to in sub-rule (5) shall be confidential and shall contain particulars as specified under sub-rule (1) of rule 11.(7)The Commissioner shall forward copies of his reports to -(i)the Bangalore Metro Railway Administration(ii)the Government of India (Ministry of Urban Development and Ministry of Railways);(iii)the Government of Karnataka; and(iv)the Director, Intelligence Bureau, Ministry of Home Affairs, Government of India and the Commissioner of Police, Bangalore, if the Commissioner finds that the accident was caused by sabotage or train wrecking.(8)The Chief Commissioner of Railway Safety shall make recommendation in regard to the publication of the report and inform the Ministry of Urban Development and Ministry of Railways accordingly:Provided that in case the Ministry of Urban Development has reservations on the recommendations of the Chief Commissioner of Railway Safety regarding publication of the report, the matter shall be decided by the Central Government in the Ministry of Civil Aviation.
