Section 8 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
8. Inquiry into accidents by metro railway administration under section 40.
(1)If for any reason, the Commissioner is unable to hold an inquiry into an accident covered under section 38 of the Act at an early date after the occurrence of such an accident, he shall notify to the Officer incharge of the Bangalore Metro Railway Administration the reason as to why the inquiry cannot be held by him.(2)Where no such inquiry is held by the Commissioner under sub-section (1) of section 39 of the Act or where the Commissioner has informed the Bangalore Metro Railway Administration under sub-section (2) of that section that he is not able to hold an inquiry, the Officer in-charge of the Bangalore Metro Railway Administration shall cause an inquiry to be made in accordance with the procedure specified in sub-rule (1) of rule 11.
