Section 10(2) in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020
(2)The Divisional Railway Manager, on receipt of the report, mentioned in sub-rule (3) of rule 9 shall examine the same within fifteen days. In case, the statutory time periods mentioned in the rules for filing of Form-1 and Form-2 have not been adhered to then Divisional Railway Manager shall call for explanation for delay from the concerned authorities.
