Section 9 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
9. Inquiry into accidents by Metro Railway Administration under section 40 of the Act.
(1)If for any reason, the Commissioner of the Metro Railway Safety is unable to hold an inquiry into an accident under section 38 of the Act at an early date after the occurrence of such an accident, he shall inform the Metro Railway Administration the reason as to why the inquiry cannot be held by him.(2)Where no such inquiry is held by the Commissioner of the Metro Railway Safety under sub-section (1) of section 39 of the Act or where the Commissioner of the Metro Railway Safety has informed the Metro Railway Administration under sub-section (2) of section 39 of the Act that he is not able to hold an inquiry, the Metro Railway Administration shall cause an inquiry to be made in accordance with the procedure specified in rule 11.
