Section 25 in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
25. Notice of police investigation.
- The officer who is to conduct an investigation in pursuance of rule 24 shall at once inform the Head of the Railway Administration concerned and the Divisional Railway Manager by telegraph of the date and hour at which the investigation will commence so that, if possible, the presence of a railway official may be arranged for to watch the proceedings and to aid the officer making the investigation, and thereafter, he shall proceed without delay to the scene of the accident and conduct the investigation there; so, however, that the absence of a railway official shall not be allowed to delay the investigation which shall be conducted as soon as possible after the accident has taken place.
