Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2) in The Bangalore Metro Railway (General) Rules, 2011

(2)If emergency repair work is required to be carried out to prevent accidents or to maintain or restore train services, such emergency work shall be done under the Engineer's Possession which shall be granted by the Traffic Controller without delay taking the exigencies of trains services into account and making adjustments in train schedules.