Section 11(1) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
(1)On receipt of information under section 40 and 45 of the Act, the Metro Railway Administration shall cause an inquiry (to be called a Joint Inquiry or a Departmental Inquiry) by constituting a committee of Metro Railway officials for a thorough investigation of the causes which led to the accident as referred to in rule 3 and rule 10.
