Section 8(5) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(5)In particular and without prejudice to the generality of the foregoing power, such procedures may provide for all or any of the following matters, namely :-(a)the persons required to notify the accidents and incidents;(b)the notification of accidents and serious incidents to International Civil Aviation Organisation and the States for participation in the investigation;(c)the investigation of aircraft accident and incidents;(d)the format of preliminary and reports of Committee of Inquiry and Formal Investigation conducted under these rules;(e)the consolidation and follow-up of safety recommendations made by the Committee of Inquiry and Formal Investigation with the agencies required to implement the recommendations and require action taken reports from these agencies; and(f)any other matter subsidiary or incidental to aircraft accident and incident investigation.
