Section 11 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
11. Committee of inquiry.
(1)The Central Government may, at its discretion, appoint a Committee of Inquiry composed of two or more persons to hold an inquiry into an aircraft accident or a serious incident and such a Committee shall have the same powers as an Aircraft Accident Investigator under rule 10.(2)The Inquiry shall be held in private.(3)The Central Government may notify in such manner as it may think fit that an inquiry is being held and every such notice shall state that any person who may desire to make representations concerning the circumstances or causes of the accident may do so in writing within the time specified in the notice.(4)When a person other than an officer of Government is appointed as a member of the Committee of Inquiry he may be granted such fee and expenses as may be determined by the Central Government.(5)Every person summoned by the Committee of Inquiry as a witness in accordance with these rules shall be allowed such expenses as the Central Government may from time to time determine.(6)The Committee of Inquiry shall make a report to the Central Government in the format specified by the Bureau based on relevant standards of Annex 13.
