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Union of India - Section

Section 11 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003

11. Action on the report by the Divisional Railway Manager

.-(1) The Divisional Railway Manager, on receipt of the report, [mentioned in sub-rule (3) of rule 10 shall examine the same within fifteen days] [ Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).].
(2)When, on examination, Divisional Railway Manager is satisfied that the investigation is complete, he shall pass an order accepting the said report.
(3)If the Divisional Railway Manager has reason to believe that some more inquiry is required in the matter, it shall refer the same back for investigation to the officer of the Force along with his observations for further investigation.
(4)On receipt of a reference under sub-rule (3), the officer of the Force shall investigate the matter further and submit the report immediately to the Divisional Railway Manager.