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State of West Bengal - Section

Section 9 in The Calcutta Metro Railway General Rules, 2000

9. Condition of permanent way and works.

- Each inspector of way or works shall be responsible for the condition of the permanent way and works under his charge.
9.02Maintenance of line. - Each inspector of way or works shall -
(a)programme and arrange maintenance works during non-traffic hours after obtaining power block on third rail;
(b)see that his length of line or works in his charge is efficiently maintained;
(c)promptly report to the Engineer-in-Charge all accidents or defects in the way or works, which he considers likely to interfere with the safe running of trains, at the same time taking such action as may be necessary to prevent accidents, and
(d)co-ordinate with Signal Inspector so that CATC and other track equipments are not damaged or become defective while undertaking maintenance and repair works as required.
9.03Keeping of materials. - Each inspector of way or works shall see to the security of all rails, chairs, sleepers and other material in his charge and ensure that such of the said articles as are not actually in use are properly stacked clear of the line so as not to interfere with the safe running of trains.
9.04Inspection of permanent way and works. - (1) Every portion of the permanent way shall be inspected daily on foot by a Metro Railway servant appointed in this regard in accordance with special instructions.
(2)All joint works connected with signals and connecting gears, points and crossing, third rail and any other equipment affecting the safety and working of trains shall be jointly inspected regularly in accordance with special instructions.
9.05Works involving danger to trains or traffic. - (1) A gangman/worker/PWM shall not commence or carry on any work which may involve danger to trains or to traffic without the previous permission of the inspector of way or works or of any competent Metro Railway servant appointed in this behalf by special instructions and the Metro Railway servant who gives such permission shall himself be present to superintend such works and shall see that the provisions of rule 9.07 and 9.08 are observed.
(2)Where the work under sub-rule (1) involves any signal or electrical gears, the presence of a competent representative of the department concerned shall be arranged during the period the work is in progress.
(3)The traction current shall be switched off to ensure safety of staff, when necessary, in accordance with special instructions.
9.06
(a)Emergency repairs to track and structure - When a report is received from any source informing damage to structure or track requiring immediate attention for safe running of trains, the traffic controller shall, if the work is to be done during traffic hours -
(i)give order to stop train services over the affected sections;
(ii)inform the concerned Inspector of permanent way or works to proceed to the site of occurrence;
(iii)have the traction current on the affected portion switched off before the work is commenced;
(iv)resume train services over the affected section in accordance with special instructions after the concerned structure or track has been attended and certified fit by the competent engineering official not lower than the rank of Permanent Way Inspector in case of track work or Inspector of Works in case of structures.
(b)Work under conditions of impaired visibility - No rails shall be displaced and no other work which is likely to cause unsafe condition to traffic shall be performed in poor lighting or visibility conditions within the tunnel. In open sections/elevated structures in foggy or tempestuous weather impairing visibility, no rails shall be displaced and no work which is likely to cause unsafe conditions to the passage of trains shall be performed.
9.07Precautions before commencing operation which would obstruct the line. - No person employed on the way or works shall change rails, disconnect points or signals, or commence any other operation which would obstruct the line until -
(a)possession of the track has been taken over from the traffic controller by the authorised engineering official in accordance with special instructions;
(b)all safety precautions for staff have been taken;
(c)the engineering official-in-charge superintending the work at site has ensured that the traction current has been switched off, if necessary; and
(d)the site of work is protected in accordance with special instructions.
9.08Showing of signals to control train speeds. - Whenever due to lines being under repair or due to any other reason it is necessary to indicate to the driving motorman that he has to stop or proceed at a restricted speed;
(a)a stop and proceed board or a speed indicator with a warning board of approved shape and size shall be provided for traffic in both directions under special instructions;
(b)the driving motorman of approaching train shall be served with a caution order, informing him of the restriction and the details thereof; and
(c)in addition to (a) & (b) above, for section equipped with CATC system, speed codes on the affected portion shall be arranged to be transmitted in such a way as to enable the train to follow the speed restriction automatically while driving in 'ATO' or 'CMM' mode. In case the train is being driven in RMM mode, it will be the exclusive responsibility of the motorman to obey the speed restriction.
9.09Supervision of work. - Each inspector of way and works shall satisfy that in every gang employed in his length of line there is a competent supervisor.
9.10Knowledge of signals and equipment of gang. - Each inspector of way or works shall ensure -
(a)that every gangman and gangmate employed under him has a correct knowledge of hand signals;
(b)that every gang employed in his length Of line is supplied with a permanent way gauge, and two hand signal lamps in addition to such other tools or implements as laid down in special instructions;and
(c)that every Gangman/Trolleyman/PWM is periodically tested for his competence as laid down in special instruction and is in possession of competency certificate to perform his work.
9.11Inspection of gauges, signals, tools and implements. - (1) Each inspector of way or works shall at least once in every month inspect the permanent way gauges, hand signal lamps, tools and implements supplied to the gangs under him under rule 9.10(b).
(2)He shall see that any defective or missing articles are replaced promptly.
9.12Responsibility of PWM as to safety of line. - Each PWM shall ensure -
(a)that his length of line is kept safe for passage of trains;
(b)that the hand signals, tools and implements supplied are kept in proper order and ready for use; and
(c)that all the men working with him have a correct knowledge of hand signals.
9.13Putting in or removing points or crossings. - Except in cases of emergency, no Metro Railway servant shall put in or remove any points or crossings on and from the running line otherwise than as permitted by special instructions.
9.14Working of lorries, trollies and motor trollies. - (1) A material trolley is a vehicle which can be lifted bodily off the line by not more than four persons. A similar but heavier vehicle shall be deemed to be a lorry. Any trolley, which is self propelled by means of a Motor is a Motor Trolley. When a material trolley is loaded with permanent way or other heavy materials, it shall also be deemed to be a lorry.
(2)Each trolley or lorry shall have the minimum equipment as laid down in special instruction.
(3)
(a)No lorry or material trolley shall be placed on the line except under the supervision of a qualified engineering official-in-charge (permanent way or electrical or signals) who has been authorised by special instructions in this behalf.
(b)Such official-in-charge shall be present at the site when it is used and shall be personally responsible for its proper protection, and removal from the line after use.
(4)A lorry or a material/push/Motor trolley shall be run-
(a)during non-traffic hours under conditions of clear visibility and under power block or
(b)during traffic hours when track possession has also been taken of that section by the engineering official-in-charge and traction Power Controller has confirmed that the traction current on the section has been switched off.
(5)
(a)Material trollies/push trollies/Motor trollies or lorries shall not be left unattended when in use.
(b)A lorry or material/push trolley/Motor trolley when not in use, shall be placed at safe place clear of the line and the wheels thereof be secured with a chain and pad lock.
(6)At the close of the work, the Engineering official-incharge shall issue a certificate in writing to the nearest Station Master that the material trolley/lorry has been taken off the line and secured, the line is free from all obstructions, third rail alignment is clear from any tools, implements, wire etc. which might have been used at site, no staff is working in the section and the track is safe for resumption of train services. On confirmation of the receipt of safety certificate by the Station Master, the traffic controller shall permit switching 'on' of traction current and resumption of train services.
(7)After a material trolley or lorry has been removed from the track, the Station Masters on duty at either end of the section shall, if necessary, restore to normal the axle counter of the section by utilising the resetting device as per procedure laid down in special instructions.Chapter - X Power Supply and TractionCurrent Arrangements