Section 10 in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020
10. Action on the Report by the Divisional Railway Manager.
(1)The Divisional Railway Manager, on receipt of the report, mentioned in sub-rule(3) of rule 9 shall examine the same within fifteen days.(2)The Divisional Railway Manager, on receipt of the report, mentioned in sub-rule (3) of rule 9 shall examine the same within fifteen days. In case, the statutory time periods mentioned in the rules for filing of Form-1 and Form-2 have not been adhered to then Divisional Railway Manager shall call for explanation for delay from the concerned authorities.(3)When, on examination, Divisional Railway Manager is satisfied that the investigation is complete, he shall pass an order accepting the said report.(4)If the Divisional Railway Manager has reason to believe that some more inquiry is required in the matter, it shall refer the same back for investigation to the officer of the Force along with his observations for further investigation.(5)On receipt of the reference under sub-rule 4, the officer of the Force shall investigate the matter further and submit the report immediately to the Divisional Railway Manager.
