Section 18 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
18. Association of experts.
(1)The Claims Commissioner may, for the purpose of determining any claim for compensation choose one or more experts possessing any knowledge of any matter relevant to the inquiry.(2)Compensation, if any, to be paid to the persons associated with the inquiry, as per sub-rule (1) shall be determined by the Claims Commissioner and paid by Metro Railway Administration.
