Section 11 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
11. Procedure for inquiry by the Metro Railway Administration.
(1)On receipt of information under section 40 and 45 of the Act, the Metro Railway Administration shall cause an inquiry (to be called a Joint Inquiry or a Departmental Inquiry) by constituting a committee of Metro Railway officials for a thorough investigation of the causes which led to the accident as referred to in rule 3 and rule 10.(2)Joint inquiry: The Metro Railway Administration shall order an inquiry to be promptly made by a Committee of Metro Railway Officers, to be called as Joint Inquiry for the thorough investigation of the cause which led to the accident.(3)Departmental Inquiry: If any department of the Metro railway administration concerned accepts the responsibility of the accident, it shall be the duty of the Head of the department responsible for the accident to make an inquiry called 'Departmental Enquiry' as he may consider necessary. If his staff or the system of working is at fault, he shall adopt or suggest such measures as he may consider necessary for preventing a recurrence of similar accidents.
