Section 44 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
44. No inquiry, investigation, etc., to be made if the Commission of Inquiry is appointed.
- Notwithstanding anything contained in the foregoing provisions of this Chapter, where a Commission of Inquiry is appointed under the Commissions of Inquiry Act, 19 2 (60 of 1952), to inquire into an accident, any inquiry, investigation or other proceeding pending in relation to that accident shall not be proceeded with, and all records or other documents relating to such inquiry shall be forwarded to such authority as may be specified by the Central Government in this behalf.
