Section 13 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
13. [ Sending report to claim office [ Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).]
.-(1) The investigation report alongwith acceptance of Divisional Railway Manager thereon shall be sent within fifteen days to the administrative in-charge of the claim office of the Zonal Railway where the incident has occurred.(2)The administrative in-charge of claim office of the Zonal Railway who has received the notice of claim for that particular incident shall arrange to collect the report from the claim office of Railway where the incident has occurred and submit the same to the concerned bench of the Railway Claims Tribunal alongwith the Written Statement.]FORM 1(See rule 4)Report Of Untoward Incident
