Section 2(f) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(f)"Aircraft Accident Investigation" means a person appointed by the Central Government to investigation an accident or a serious incident or an incident either by Committee of Inquiry under rule 11, or Formal Investigation under rule 12, or authorised by Bureau to conduct preliminary investigation under sub-rule (1) of rule 9 or sub-rule (2) of rule 7;
