Section 13(1) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(1)Whenever a reportable train accident, such as is described in section 113 of the Act has occurred in the course of working a railway, the Head of the Railway Administration concerned shall cause an inquiry to be promptly made by a committee of railway officers (to be called a "joint inquiry") for a thorough investigation of the causes which led to the accident:Provided that such an inquiry may be dispensed with-(a)if any inquiry is to be held by the Commissioner of Railway Safety under rule 2 of the Statutory Investigation into Railway Accidents Rules, 1998, or a Commission appointed under the Commissions of Inquiry Act, 1952 (60 of 1952) or any other authority appointed by the Central Government to which all or any of the provisions of the said Commission of Inquiry Act have been made applicable under rule 2 of the said Statutory Investigation into Railway Accidents Rules, or(b)if there is no reasonable doubt as to the cause of the accident; or(c)if any department of the railway administration concerned intimates that it accepts all responsibility in the matter.
