Section 6 in The Statutory Investigation Into Railway Accidents Rules, 1998
6. District Magistrate or his representative to attend the inquiry conducted by Commissioner of Railway Safety
.-Where no Magisterial inquiry is being made under clause (a) or (b) of rule 17 of the Railway (Notices of and Inquiries into Accidents) Rules, 1997, the District Magistrate shall, as far as possible, attend the inquiry conducted by the Commissioner of Railway Safety personally or depute some other officer to represent him at the inquiry.
