Section 13 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
13. Report of Joint Inquiry or Departmental Inquiry and the action to be taken thereon.
(1)The joint inquiry or departmental inquiry shall be sufficiently detailed so as to point out the cause of the accident and after completion of such inquiry, the report shall be submitted to the Metro Railway Administration and such report shall contain the particulars as specified in sub rule (7) of rule 6.(2)The Metro Railway Administration shall, with its remarks as to the action that is intended to be taken in regard to the staff responsible for the accident, or for the revision of rules or policies relating to operations, maintenance, human resources etc. or the system of working, forward a copy of the report referred to in sub-rule (1) to the Commissioner of the Metro Railway Safety and the Ministry of Railways for information.
