Section 7 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
7. Conducting of investigation and submission of report by the Force
.-(1) On receipt of information under rule 6, an officer of the Force, [* * *] [ Certain words omitted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).] shall carry out the investigation and shall,-(i)obtain copies of the inquest report, post mortem report and Jama Talashi report from the police investigating the incident;(ii)[ obtain a copy of the report specified under clause (iii) of rule 6;] [ Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).](iii)obtain information about the untoward incident in Form 2;(iv)record statement of additional witnesses, if so required;(v)collect any other evidence required by the circumstances of the case.(2)The officer of the Force, [shall complete the investigation within sixty days and] [Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007). ] submit a report to the [authority] [Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007). ] specified under sub-rule (2) of rule 10.
