Section 6 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
6. Attendance of metro railway employees at place of inquires conducted by Commissioner or a Magistrate.
- When an inquiry by the Commissioner under rule 7, is being made, the Bangalore Metro Railway Administration shall arrange for the attendance, as may be necessary, at the place of inquiry, of any Bangalore metro railway employee whose evidence is required at such inquiry and the Officer in-charge of the Bangalore Metro Railway Administration shall also-(a)cause notice of the date, hour and place at which the inquiry shall begin to be given to the officers mentioned in clauses (b), (c) and (d) of sub-rule (1) of rule 10; and(b)arrange for the attendance of the Bangalore Metro railway employees, if required as witness at the inquiry.
