Section 8 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
8. Publication of report by the Chief Commissioner of Railway Safety.
(1)After receiving the detailed report under sub-rule (5) of rule 7, the Chief Commissioner of Railway Safety shall, after taking approval of the Ministry of Urban Development and the Ministry of Railways in the Government of India, cause publication of the report.(2)Where the Ministry of Urban Development has any reservations on publication of the report, the Chief Commissioner of Railway Safety shall not cause publication of the report until the matter is finally decided by the Ministry of Civil Aviation.
