Section 6 in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020
6. Conducting of investigation and submission of report by the Force.
(1)On receipt of information under rule 5, an officer of the Force, shall carry out the investigation and shall-(i)Obtain copies of the inquest report, post mortem report and Jama Talashi report from the Police investigating the incident;(ii)Obtain a copy of the report specified under clause (ii) of rule 5;(iii)Obtain information about the untoward incident in Form-2;(iv)Record statement of additional witnesses, if so required;(v)Collect any other evidence required by the circumstances of the case;(2)The officer of the Force shall complete the investigation within sixty days and submit a report to the authority specified under sub-rule (2) of rule 9.
