Section 10(4) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
(4)Before initiating a joint inquiry or departmental inquiry, as the case may be, the office-in-charge of the metro railway administration shall cause a notice to be given informing the date, place and time of the inquiry to the following officers, namely:-(a)the Commissioner;(b)the Deputy Commissioner or the District Collector as the case may be, of the district in whose jurisdiction the accident occurred or such other officer as the State Government may appoint in this behalf;(c)the Deputy Commissioner of 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.
