Section 10(3) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
(3)Where any department of the metro railway administration concerned is found responsible for the accident or it accepts the responsibility for such accident, the metro railway administration shall cause a Departmental Inquiry to be held and shall give necessary orders/instructions to the Head of the Department responsible for such accident to adopt and suggest such measures as may be necessary to prevent recurrence of such accidents.
