Section 8 in The Statutory Investigation Into Railway Accidents Rules, 1998
8. Commissioner of Railway Safety to assist the Magistrate of the Commission of Inquiry, etc., in clarifying technical matters
.-The Commissioner of Railway Safety, as far as possible, assist any Magistrate making a judicial inquiry or an inquiry under rule 17 of Railway (Notices of and Inquiries into Accidents) Rules, 1997 or a Commission of Inquiry appointed under the Commission of Inquiry Act, 1952 (60 of 1952), or any other authority appointed by the Central Government to which all or any of the provisions of the said Act have been made applicable, whenever he may be called upon to do so for the purpose of clarification of any technical matters.
