Section 69(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(1)Whenever an inquiry is held under section 9A of the Act, the persons holding such inquiry shall hold the same in open court in such manner and under such conditions as they may think most effectual for ascertaining the causes and circumstances of the accident, and enabling them to make the report under this rule :Provided that where the Central Government so directs the inquiry may be held in camera.
