Section 31(2) in The Metro Railways (Construction Of Works) Act, 1978
(2)On receipt of a notice under sub-section (1), the Central Government may, if it thinks fit, appoint a commission to enquire into the accident and report as to-(a)the cause of such accident;(b)the manner in which and the extent to which the provisions of this Act or any other Act for the time being in force in so far as those provisions regulate and govern the safety of any person, animal or property, have been complied with.
