Section 10(6) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
(6)The metro railway administration shall, after receiving the report under sub-rule (5), forward a copy of the report to the Commissioner and Ministry of Railways alongwith his recommendation on the action to be taken in regard to the staff responsible for the accident and revision if any, to be made in the rules or in the system of working of metro railway.
