Section 5 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
5. Inquiry of accidents by the Commissioner.
(1)The Commissioner shall be bound to hold inquiry into the accidents which result in death or total or partial disablement of permanent nature to a passenger.(2)The Commissioner shall also hold inquiry in any accident involving non-revenue train or accident relief train or tower wagon or departmental train carrying metro railway officials resulting in death or grievous hurt to such officials.(3)The Commissioner may, if he considers necessary, inquire into the accidents resulting in the death or grievous hurt to a metro railway official or to any other person holding a valid pass or ticket but travelling outside the rolling stock including on the roof or buffers of the metro railway or is run over on the metro railway track.
