Section 15 in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
15. Report of joint inquiry or departmental inquiry to be sent to the Head of the Railway Administration and the action to be taken thereon.
(1)As soon as any joint inquiry or departmental inquiry has been completed, the President of the Committee of railway officers or the Head of the Department, as the case may be, shall send to the Head of the Railway Administration concerned a report containing, inter alia -(a)brief description of the accident;(b)description of the locality of the accident;(c)detailed statement of the evidence taken;(d)the conclusions arrived at together with a note of dissent, if any;(e)reasons for conclusions arrived at;(f)the nature and extent of the damage done;(g)when necessary, a sketch illustrative of the accident;(h)the number of railway servants killed or injured;(i)the number of passengers killed or injured;(j)an appendix containing extracts of the rules violated by the staff responsible for the accidents.(2)The Head of the Railway Administration concerned shall forward, with his remarks as to the action that is intended to be taken in regard to the staff responsible for the accident or for the revision of the rules or the system of working, a copy of the report referred to in sub-rule (1)-(a)to the Commissioner of Railway Safety for the section of the railway on which the accident occurred;(b)if no inquiry or investigation has been made under rule 17 or if a joint or departmental inquiry has been held, first, to the District Magistrate or the officer appointed under clause (a) of sub-rule (1) of rule 14, and(c)if any judicial inquiry is being made, to the Magistrate making such inquiry.(3)The copy of the report aforesaid shall be accompanied-(a)in the case referred to in clause (b) of sub-rule (2), by a statement of the persons involved in the accident whose prosecution the Head of the Railway Administration concerned considers to be desirable;(b)in the case referred to in clause (c) of sub-rule (2), by a copy of the evidence taken at the inquiry.
