Section 7(2) in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
(2)The officer of the Force, [shall complete the investigation within sixty days and] [Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007). ] submit a report to the [authority] [Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007). ] specified under sub-rule (2) of rule 10.
