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Union of India - Section

Section 9 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

9. Procedure for inquirv by metro railway Administration.

- On receipt of the information under sub-section (2) of section 39 of the Act, the Officer in-charge of the Bangalore Metro Railway Administration shall cause an inquiry (to be called a joint inquiry or a departmental inquiry) by constituting a committee of the Bangalore Metro Railway officials for a thorough investigation of the causes which led to the accident, collision or derailment, as the case may be.