Section 8 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
8. Duties of Commissioner.
- The Commissioner shall -(a)inspect the metro railway with a view to determine whether it is fit to be opened for the public carriage of passengers and report thereon to the Central Government as required by or under this Act;(b)make such periodical or other inspections of metro railway, its rolling stock used thereon and its other installations as the Central Government may direct;(c)make an inquiry under the provisions of this Act into the cause of any accident on the metro railway; and(d)discharge such other duties as are conferred on him by or under this Act.
