Section 10(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
(1)Whenever a joint inquiry or departmental inquiry is to be made, the Officer in-charge of the Bangalore Metro Railway Administration shall cause notice of the date, place and hour at which the inquiry shall commence, to be given to the following officers, namely:-(a)the Commissioner concerned of the Bangalore metro railway on which the accident occurred;(b)the Deputy Commissioner of the district in whose jurisdiction the accident occurred or such other officer as the Government of Karnataka may appoint in this behalf;(c)the Deputy Commissioner of the police having jurisdiction at the place where the accident occurred; and(d)the officer-in-charge of the police station having jurisdiction at such place.
