Section 9 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
9. Preliminary investigation.
(1)The Bureau may authorise any person including an officer of the Bureau to conduct a preliminary investigation to an accident or incident and to submit a preliminary report to the Bureau in a specified format to assess the classification of the occurrence and the expertise needed for detailed investigation under rules 11 or 12, if considered expedient by the Central Government.(2)The person authorised to conduct the preliminary investigation shall -(a)have powers under rule 10 of Aircraft Accident Investigation ; and(b)have access examine or otherwise deal with the aircraft as provided under sub-rule (3) or rule 7.
