Section 10 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
10. Inquiries into accidents covered by section 45 of the Act.
- Whenever any accident, not of the nature specified in section 38 of the Act, such as averted collisions, breach of rules, or other technical accidents, occurs in the course of working of a Metro Railway, the Metro Railway Administration shall cause an inquiry, either a joint inquiry or a departmental inquiry to be held into the accident in accordance with the procedure specified in rule 11 and prepare a report on such accident and take immediate remedial action.
