Section 10 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
10. Procedure for inquiry by the Metro Railway Administration.
(1)On receipt of information from the Commissioner under sub-rule (1) of rule 9 or where an accident of the nature specified in sub-rule (2) thereof occurs, the metro railway administration shall cause either a joint inquiry or a departmental inquiry to be held for thorough investigation of the causes which led to such accident.(2)The metro railway administration concerned shall constitute a Committee of Metro Railway Officers for holding a joint inquiry and give necessary orders/instructions to that Committee.(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.(4)Before initiating a joint inquiry or departmental inquiry, as the case may be, the office-in-charge of the metro railway administration shall cause a notice to be given informing the date, place and time of the inquiry to the following officers, namely:-(a)the Commissioner;(b)the Deputy Commissioner or the District Collector as the case may be, of the district in whose jurisdiction the accident occurred or such other officer as the State Government may appoint in this behalf;(c)the Deputy Commissioner of Police having jurisdiction at the place where the accident occurred; and(d)the officer-in-charge of the police station having Jurisdiction at such place.(5)A detailed report of the Joint Inquiry or the Departmental Inquiry, as the case may be, containing details of the cause of the accident and all particulars as specified in sub-rule (6) of rule 7 shall be prepared and submitted to the metro railway administration.(6)The metro railway administration shall, after receiving the report under sub-rule (5), forward a copy of the report to the Commissioner and Ministry of Railways alongwith his recommendation on the action to be taken in regard to the staff responsible for the accident and revision if any, to be made in the rules or in the system of working of metro railway.
