Section 6 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
6. Notice of Inquiry and attendance.
(1)The Commissioner or the metro railway administration shall cause notice of inquiry to be given to such metro railway official whose evidence is necessary informing the date, time and place of such inquiry.(2)The metro railway administration shall arrange for the attendance of metro railway officials at the place of inquiry whose evidence is necessary for such period as may be necessary.(3)The metro railway administration shall also cause notice of the date, time and place at which the inquiry shall be held to such other persons including passengers and eyewitnesses who are willing to give evidence during the inquiry.
