Section 6 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
6. Participation.
(1)In case the Central Government has instituted an investigation of an accident or a serious incident in accordance with rule 5, then accredited representatives, who are appointed by the following State, namely :-(a)the State of Registry;(b)the State of the Operator;(c)the State of Design; and(d)the State of Manufacture;shall be permitted to participate in the investigation(2)The States referred to in sub-rule (1) shall also be entitled to appoint one or more advisers to assist their accredited representatives.(3)The States referred to in sub-rule (1) shall have the rights and entitlements in accordance with the standard stipulated under Annex 13.(4)A State which has a special interest in an accident by virtue of fatalities or serious injuries to its citizens shall be entitled to appoint an expert who shall have rights and entitlements in accordance with standards stipulated under Annex 13.(5)The Cental Government, on receipt of a notification of an accident or a serious incident to an Indian registered aircraft in the territory of another State, may appoint accredited representative and advisors to participate in the investigation and intimate it to the State of Occurrence.
