Section 5(2) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(2)Not with standing anything contained in clause (c) of sub-rule (1), where it appears to the Central Government that it is expedient to hold an investigation into circumstances of any incident or a serious incident covered by clause (c) of sub-rule (1), it may, by order institute an investigation into circumstances of an incident or a serious incident to any aircraft.
