Section 11 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
11. Procedure for joint inquiry or departmental, inquiry and action to be taken thereon.
(1)The joint inquiry or departmental inquiry shall be sufficiently detailed so as to point out the cause of the accident and after completion of such inquiry, the report shall be submitted to the Officer in-charge of the Bangalore Metro Railway Administration and such report shall contain the following particulars, namely:-(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 metro railway employees killed or injured;(i)the number of passengers killed or injured;(j)whether it has been a system failure or failure of an individual;(k)an appendix containing extracts of the rules violated by the staff responsible for the accidents; and(l)remedial action proposed.(2)The Officer in-charge of the Bangalore Metro Railway Administration shall, with his recommendations as to the action which is intended to be taken in regard to the staff responsible for the accident, or for the revision of rules, or the revision of the system of working, forward a copy of the report referred to in sub-rule (1) to the Commissioner.
