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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Carriage of goods or luggage.
      • 4. Prohibition against carriage of dangerous and offensive material.
      • 5. Application of other Acts and rules.
      • 6. Diseases declared to be infections and contagions.
      • 7. Particulars of ticket.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Supply of copies of rules.
      • 4. Upkeep of the copy of rules.
      • 5. Knowledge of rules and issue of certificate of competency.
      • 6. Assistance in observance of rules.
      • 7. Obedience to rules and orders.
      • 8. Prevention of trespass, damage or loss.
      • 9. Attendance for duty.
      • 10. Absence from duty.
      • 11. Taking alcoholic drink, sedative, narcotic, stimulant drug or preparation.
      • 12. Conduct of Bangalore Metro Railway Employees.
      • 13. Duty for ensuring safety.
      • 14. Standard Time.
      • 15. Access control.
      • 16. General.
      • 17. Description of signals.
      • 18. Provisions of signals.
      • 19. Working of Signals and points.
      • 20. Control of Signaling.
      • 21. Train detained on Line.
      • 22. Absence of cab signaling.
      • 23. Failure of fixed Signals.
      • 24. Failure of route setting.
      • 25. General.
      • 26. Service Regularity.
      • 27. Speed of trains.
      • 28. Caution Order.
      • 29. Train Staffing.
      • 30. Train Defects.
      • 31. Examination of Trains.
      • 32. Duties of a Train operator.
      • 33. Locomotives, works trains and maintenance vehicles.
      • 34. Kinds of Platform doors.
      • 35. Normal working of doors.
      • 36. Abnormal working and emergency usages of doors.
      • 37. Indications.
      • 38. Responsibilities of Station Controller.
      • 39. Responsibilities of Platform Supervisor.
      • 40. Responsibilities of booking office staff.
      • 41. Security.
      • 42. Station working orders.
      • 43. Prevention of overcrowding.
      • 44. Emergency evacuation.
      • 45. Supervision of train movements.
      • 46. Class of station.
      • 47. Report of the accident and unusual occurrences.
      • 48. Duties of the station staff.
      • 49. Train stopped between stations.
      • 50. Train divided.
      • 51. Unusual occurrences.
      • 52. Flooding.
      • 53. Other unsafe conditions.
      • 54. Accidents.
      • 55. Continuous Automatic Train Control System.
      • 56. Automatic mode.
      • 57. Coded Manual mode.
      • 58. Run on Sight mode.
      • 59. Restricted Manual mode.
      • 60. Cut-Out Mode.
      • 61. Objective of single line working.
      • 62. Implementation.
      • 63. Signaling Failures.
      • 64. General.
      • 65. Track work and track side work in non-traffic hours.
      • 66. Track work and track side work which extends into traffic hours.
      • 67. Emergency track work or track side work in traffic hours.
      • 68. Engineer's Possession.
      • 69. Works at Stations.
      • 70. Switching on, and off, of traction and power supply distribution .
      • 71. Access.
      • 72. Arcing and Fire.
      • 73. Inspection and Maintenance of Electrical Way and Works.
      • 74. Issue of Caution order.
      • 75. Protection of Trains in case of Third rail equipment failure or breakdown.
      • 76. Permit to work adjacent to or involving electrical equipment.
      • 77. Warning to staff and public.
      • 78. Alterations to track.
      • 79. Additional rules for electrified sections.
      • 80. Switching 'off' and 'on' of traction current.
      • 81. Procedure for preventing admission of electric rolling stock into or over sections of track with dead or earthed third rail.
      • 82. Application of special instructions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Opening of Bangalore Metro railway.
      • 4. Supply of documents to Commissioner.
      • 5. Contents of documents.
      • 6. Deviations from manuals of practice to be notified.
      • 7. Metro Railway Administration to make special arrangements.
      • 8. Supply of information to Commissioner.
      • 9. Dismantling of any work on request by Commissioner.
      • 10. Officer in-charge to accompany Commissioner at inspection.
      • 11. Commissioner to make full and complete examination.
      • 12. Provisions for handling traffic at stations.
      • 13. Inspection of bridges or viaducts.
      • 14. Procedure for inspection of bridges or viaducts.
      • 15. Inspection of electrical installation.
      • 16. Inspection of rolling stock.
      • 17. Inspection of signaling and telecom facilities.
      • 18. Inspection of facilities for relief of passengers in emergencies.
      • 19. Contents of report.
      • 20. Documents accompanying inspection report.
      • 21. Submission of report to Central Government.
      • 22. Sanction to open metro railway.
      • 23. Opening of a metro railway by Commissioner.
      • 24. Use of new type of rolling stock.
      • 25. Notice of alterations or changes.
      • 26. Opening of new or strengthening bridges or viaducts.
      • 27. Use of new type of signalling equipment.
      • 28. Alteration or changes in electric traction equipment and use of new traction equipment.
      • 29. Signals.
      • 30. Points.
      • 31. Interlocking.
      • 32. Track Circuits.
      • 33. Sidings.
      • 34. Provision of isolation at stations.
      • 35. Emergency communication.
      • 36. General.
      • 37. Design of Electric Installations.
      • 38. Display of caution boards and notices.
      • 39. Protection of private property against corrosion effects of DC traction.
      • 40. Approval of energization of high tension lines.
      • 41. Procedure for energization of traction installations.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure for filing applications.
      • 4. Scrutiny of appellant.
      • 5. Notice to Metro Railway Administration.
      • 6. Filing of an affidavit.
      • 7. Filing of reply and other documents by the respondents.
      • 8. Summary disposal of appellation.
      • 9. Ex-parte hearing and disposal of application.
      • 10. Disposal of application in default.
      • 11. Summoning of witnesses and method of recording evidence.
      • 12. Decision of the Claims Commissioner.
      • 13. Order to be passed and signed.
      • 14. Review of decision.
      • 15. Orders or directions by Claims commissioner.
      • 16. Association of experts.
      • 17. Amount of Compensation.
      • 18. Limit of Compensation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Committee for Investigation of complaints.
      • 4. Judge to conduct inquiry.
      • 5. Inquiry report.
      • 6. Provisions of Civil Procedure Code not binding.
      • 7. Suspension of Claims Commissioner.
      • 8. Subsistence allowance.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Particulars to be given in the notices.
      • 4. Mode of sending notices.
      • 5. Facility for reaching the site of accident.
      • 6. Attendance of metro railway employees at place of inquires conducted by Commissioner or a Magistrate.
      • 7. Procedure for inquiry into accident and report thereon under section 43.
      • 8. Inquiry into accidents by metro railway administration under section 40.
      • 9. Procedure for inquiry by metro railway Administration.
      • 10. Notice of joint inquiry or departmental inquiry.
      • 11. Procedure for joint inquiry or departmental, inquiry and action to be taken thereon.
      • 12. Reports of inquiries into accidents covered by section 45 to be forwarded to Commissioner.
      • 13. Return of accidents.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Carriage of goods or luggage.
      • 4. Prohibition against carriage of dangerous and offensive goods.
      • 5.
      • 6. Application of other Acts and rules.
      • 7. Diseases declared to be infectious and contagious.
      • 8. Particulars of ticket.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Notice of accident.
      • 4. Mode of sending notices.
      • 5. Facility for reaching the site of the accident.
      • 6. Procedure for inquiry into accident by the Commissioner of the Metro Railway Safety and report thereon under section 43 of the Act.
      • 7. Attendance of Metro Railway employees at the place of inquiries conducted by Commissioner of the Metro Railway Safety or a Magistrate.
      • 8. Publication of Report by the Chief Commissioner of Railway Safety.
      • 9. Inquiry into accidents by Metro Railway Administration under section 40 of the Act.
      • 10. Inquiries into accidents covered by section 45 of the Act.
      • 11. Procedure for inquiry by the Metro Railway Administration.
      • 12. Notice of Joint Inquiry or Departmental Inquiry.
      • 13. Report of Joint Inquiry or Departmental Inquiry and the action to be taken thereon.
      • 14. Return of accidents.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Committee for investigation of complaints.
      • 4. Judge to conduct inquiry.
      • 5. Inquiry Report.
      • 6. Provisions of Civil Procedure Code not binding.
      • 7. Suspension of Claims Commissioner.
      • 8. Subsistence allowance.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure for filing applications.
      • 4. Scrutiny of application.
      • 5. Notice to Metro Railway Administration.
      • 6. Filing of an Affidavit.
      • 7. Filing of reply and other documents by the respondents.
      • 8. Summary disposal of application.
      • 9. Ex-parte hearing and disposal of application.
      • 10. Disposal of application in default.
      • 11. Summoning of witnesses and method of recording evidence.
      • 12. Decision of the Claims Commissioner.
      • 13. Order to be passed and signed.
      • 14. Review of decision.
      • 15. Orders or directions by the Claims Commissioner.
      • 16. Association of experts.
      • 17. Amount of compensation.
      • 18. Limit of compensation.
      • 1. Short title and Commencement of the Rules.
      • 2. Definitions.
      • 3. Supply of Copies of rules.
      • 4. Upkeep of the copy of the rules.
      • 5. Knowledge of rules and issue of certificate of competency.
      • 6. Assistance in observance of rules.
      • 7. Obedience to rules and orders.
      • 8. Prevention of trespass, damage or loss.
      • 9. Attendance for duty.
      • 10. Absence from duty.
      • 11. Taking alcoholic drink, sedative, narcotic, stimulant drug or preparation.
      • 12. Conduct of Delhi Metro Airport Express Line Employees.
      • 13. Duty for ensuring safety.
      • 14. Standard Time.
      • 15. General.
      • 16. Description of signals.
      • 17. Provisions of Signals.
      • 18. Working of Signals and points.
      • 19. Control of Signaling.
      • 20. Train detained on Line.
      • 21. Absence of cab signalling.
      • 22. Failure of fixed Signals.
      • 23. Failure of route setting.
      • 24. General.
      • 25. Service Regularity.
      • 26. Speed of trains.
      • 27. Caution Order.
      • 28. Train Staffing.
      • 29. Train Defects.
      • 30. Examination of Trains.
      • 31. Duties of a Train operator.
      • 32. Locomotives, works trains and maintenance vehicles.
      • 33. General.
      • 34. Kinds of Platform doors.
      • 35. Normal working of doors.
      • 36. Abnormal working and emergency usages of doors.
      • 37. Indications.
      • 38. Responsibilities of Station Controller.
      • 39. Responsibilities of Platform Supervisor.
      • 40. Responsibilities of Baggage Handling Supervisor.
      • 41. Responsibilities of Booking office staff.
      • 42. Security.
      • 43. Station working orders.
      • 44. Prevention of overcrowding.
      • 45. Emergency evacuation.
      • 46. Supervision of train movements.
      • 47. Class of station.
      • 48. Report of the accident and unusual occurrences.
      • 49. Duties of the station staff.
      • 50. Train stopped between stations.
      • 51. Train divided.
      • 52. Unusual occurrences.
      • 53. Flooding.
      • 54. Other unsafe conditions.
      • 55. Accidents.
      • 56. Continuous Automatic Train Control System.
      • 57. Automatic Mode.
      • 58. Automatic Reversal Mode.
      • 59. Coded Manual mode.
      • 60. Restricted Manual mode.
      • 61. Cut-Out Mode.
      • 62. Objective of single line working.
      • 63. Implementation.
      • 64. Signaling Failures.
      • 65. General.
      • 66. Track work and track side work in non traffic hours.
      • 67. Track work and track side work which extends into traffic hours.
      • 68. Emergency track work or track side work in traffic hours.
      • 69. Engineer's Possession.
      • 70. Works at Stations.
      • 71. Switching on, and off, of traction and power supply distribution.
      • 72. Access.
      • 73. Arcing and Fire.
      • 74. Inspection of electrical way and works.
      • 75. Issue of Caution Order.
      • 76. Protection of the trains in case of overhead equipment failure or breakdown.
      • 77. Permit to work on Electrical equipment.
      • 78. Work on service building and structures in the vicinity of live equipment.
      • 79. Warning to staff and public.
      • 80. Alterations to Track.
      • 81. Tripping of circuit breakers of electrical multiple Units in Neutral sections.
      • 82. Tower Wagon or Catenary inspection Car.
      • 83. Working of ladder trollies.
      • 84. Additional rules for electrified Sections.
      • 85. Sectioning and siding switches.
      • 86. Procedure for preventing admission of electric rolling stock into or over sections of track with dead or earthed overhead lines.
      • 87. Other system of block working.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of Government metro railway.
      • 4. Appointment of General Manager.
      • 5. Functions of metro railway administration.
      • 6. Powers of metro railway administration.
      • 7. Appointment of Commissioner of Metro Railway Safety.
      • 8. Duties of Commissioner.
      • 9. Powers of Commissioner.
      • 10. Commissioner to be public servant.
      • 11. Facilities to be provided to Commissioner.
      • 12. Annual report of Commissioner.
      • 13. Annual report to be laid before Parliament.
      • 14. Sanction of Central Government to the opening of metro railway.
      • 15. Formalities to be complied with before giving sanction to the opening of metro railway.
      • 16. Sections 14 and 15 to apply to the opening of certain works.
      • 17. Temporary suspension of traffic.
      • 18. Power to close metro railway opened for public carriage of passengers.
      • 19. Re-opening of closed metro railway.
      • 20. Use of rolling stock.
      • 21. Delegation of powers.
      • 22.Power to make rules in respect of matters in this Chapter.
      • 23. Exhibition of fare tables at station and supply of tickets.
      • 24. Exhibition and surrender of pass and ticket.
      • 25. Prohibition against traveling without pass or ticket.
      • 26. Carriage of goods.
      • 27. Prohibition against traveling of person suffering from infectious or contagious diseases and powers to remove them.
      • 28. Communication between passengers and metro railway officials in charge of trains.
      • 29. Right of metro railway administration to display commercial advertisements on metro railway or on the premises occupied by it.
      • 30. Carriage of dangerous or offensive material.
      • 31. Power to remove persons from metro railway and its carriages.
      • 32. Power to make rules.
      • 33. Fixation of fare for carriage of passengers.
      • 34. Constitution of Fare Fixation Committee.
      • 35. Other terms and conditions and procedure to be followed.
      • 36. Period for making recommendations.
      • 37. Recommendations to be binding on metro railway administration.
      • 38. Notice of metro railway accident.
      • 39. Inquiry by Commissioner.
      • 40. Inquiry by metro railway administration.
      • 41. Powers of Commissioner in relation to inquiries.
      • 42. Statement made before Commissioner.
      • 43. Procedure for conducting inquiry.
      • 44. No inquiry, investigation, etc., to be made if the Commission of Inquiry is appointed.
      • 45. Inquiry into accident not covered by section 38.
      • 46. Returns.
      • 47. Power to make rules in respect of matters in this Chapter.
      • 48. Claims Commissioner.
      • 49. Qualifications for appointment as Claims Commissioner.
      • 50. Term of office.
      • 51. Resignation and removal.
      • 52. Salary and allowances and other conditions of Claims Commissioner.
      • 53. Procedure and powers of Claims Commissioner.
      • 54. Decision of Claims Commissioner.
      • 55. Savings as to certain rights.
      • 56. Power to make rules.
      • 57. Extent of liability.
      • 58. Application for compensation.
      • 59. Drunkenness or nuisance on metro railway.
      • 60. Penalty for taking or causing to take offensive material upon metro railway.
      • 61. Penalty for taking or causing to take dangerous material upon metro railway.
      • 62. Prohibition of demonstrations upon metro railway.
      • 63. Penalty for traveling on roof, etc., of a train.
      • 64. Penalty for unlawfully entering or remaining upon metro railway or walking on metro track.
      • 65. Endangering the safety of passengers by metro railway official.
      • 66. Abandoning train, etc., without authority.
      • 67. Obstructing running of train, etc.
      • 68. Obstructing metro railway official in his duties.
      • 69. Travelling without proper pass or ticket or beyond authorized distance.
      • 70. Needlessly interfering with means of communication in a train.
      • 71. Altering or defacing or counterfeiting pass or ticket.
      • 72. Defacing public notices.
      • 73. Any sale of articles on metro railway.
      • 74. Maliciously wrecking a train or causing sabotage.
      • 75. Penalty for unauthorized sale of tickets.
      • 76. Maliciously hurting or attempting to hurt persons traveling by metro railway.
      • 77. Endangering safety of persons traveling by metro railway by rash or negligent act or omission.
      • 78. Damage to or destruction of certain metro railway properties.
      • 79. Endangering the safety of persons traveling by metro railway by willful act or omission.
      • 80. Penalty for making a false claim for compensation.
      • 81. Offences by companies.
      • 82. Power of arrest without warrant.
      • 83. Arrest of person likely to abscond, etc.
      • 84. Magistrate having jurisdiction under the Act.
      • 85. Place of trial.
      • 86. Power of Central Government to issue directions.
      • 87. Prohibition to work as non
      • 88. Protection of action taken in good faith.
      • 89. Restriction on execution against metro railway property.
      • 90. Officials of metro railway administration to be public servants.
      • 91. Procedure for delivery to metro railway administration of property detained by a metro railway official.
      • 92. Proof of entries in records and documents.
      • 93. Service of notice, etc., on metro railway administration.
      • 94. Service of notice, etc., by metro railway administration.
      • 95. Presumption where notice is served by registered post.
      • 96. Representation of metro railway administration.
      • 97. Appointment of security staff.
      • 98. Delegation of powers.
      • 99. Power to remove difficulties.
      • 100. Power of Central Government to make rules.
      • 101. Power of metro railway administration to make regulations.
      • 102. Rules and regulations to be laid before Parliament.
      • 103. Effect of Act inconsistent with other enactments.
      • 104. Application of other Acts.
      • 105. Repeal and savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Committee for Investigation of complaints.
      • 4. Judge to conduct inquiry.
      • 5. Inquiry Report.
      • 6. Provisions of Civil Procedure Code not binding.
      • 7. Suspension of Claims Commissioner.
      • 8. Subsistence allowance.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure for filing applications.
      • 4. Scrutiny of application.
      • 5. Notice to Metro Railway Administration.
      • 6. Filing of an Affidavit.
      • 7. Filing of reply and other document by the respondents.
      • 8. Summary disposal of application.
      • 9. Ex-parte bearing and disposal of application.
      • 10. Disposal of application in default.
      • 11. Powers of Claims Com missioner.
      • 12. Summoning of witnesses and method of recording evidence.
      • 13. Decision of the Claims Commissioner.
      • 14. Order to be passed and signed.
      • 15. Review of decision.
      • 16. Orders or directions by the Claims Commissioner.
      • 17. Inherent powers of the Claims Commissioner.
      • 18. Association of experts.
      • 19. Amount of compensation.
      • 20. Limit of compensation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary and allowances.
      • 4. Accommodation.
      • 5. Facilities for medical treatment.
      • 6. Conditions of service, etc.
      • 7. Office accommodation and other facilities.
      • 8. Residual provision.
      • 9. Power to relax.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Carriage of goods or luggage.
      • 4. Prohibition against carriage of dangerous and offensive material.
      • 5. Persons who may carry weapons, arms, etc.
      • 6. Diseases declared to be infectious and contagious.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Notice of accident.
      • 4. Facility for reaching the site of the accident.
      • 5. Inquiry of accidents by the Commissioner.
      • 6. Notice of Inquiry and attendance.
      • 7. Procedure for inquiry into accident by the Commissioner.
      • 8. Publication of report by the Chief Commissioner of Railway Safety.
      • 9. Inquiry into accidents by the Metro Railway Administration.
      • 10. Procedure for inquiry by the Metro Railway Administration.
      • 11. Annual Return of accidents.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Committee for investigation of complaints.
      • 4. Judge to conduct inquiry.
      • 5. Inquiry report.
      • 6. Provisions of Civil Procedure Code not binding.
      • 7. Suspension of Claims Commissioner.
      • 8. Subsistence allowance.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure for filing applications.
      • 4. Scrutiny of application.
      • 5. Notice to Metro Railway Administration.
      • 6. Filing of an Affidavit.
      • 7. Filing of reply and other documents by the respondents.
      • 8. Summary disposal of application.
      • 9. Exparte hearing and disposal of application.
      • 10. Disposal of application in default.
      • 11. Summoning of witnesses and method of recording evidence.
      • 12. Decision of the Claims Commissioner.
      • 13. Order to be passed and signed.
      • 14. Review of decision.
      • 15. Orders or directions by the Claims Commissioner.
      • 16. Association of experts.
      • 17. Amount of compensation.
      • 18. Limit of compensation.

The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

Published vide Notification New Delhi, the 25th May, 2011

Act2283

Ministry of Urban Development

G.S.R. 403(E). - In exercise of the powers conferred by Section 47 of the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002), the Central Government hereby makes the following rules, namely:-

1. Short title and Commencement. - (1) These rules may be called the Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - (1) In these rules, unless the context otherwise requires, -

(a) "Act" means the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002);

(b) "authorised" means authorised by the Bangalore metro railway administration;

(c) "Commissioner" means the Commissioner of Metro Railway Safety appointed under, section 7 of the Act;

(d) "Form" means a Form appended to these rules;

(e) "passenger" means a person travelling on the Bangalore Metro Railway with a valid ticket or pass;

(2) The words and expressions used in these rules but not defined and defined in the Metro Railway (Operation and Maintenance) Act, 2002, shall have the meanings, respectively, assigned to them in that Act.

3. Particulars to be given in the notices. - Where, in the course of working of Bangalore Metro a metro railway,-

(a) any accident attended with loss of any human life, or with grievous hurt, as defined in the Indian Penal Code; or

(b) any collision between trains; or

(c) The derailment of any train carrying passengers, or of any part of such train; or

(d) any accident of a description usually attended with loss of human life or with such grievous hurt as aforesaid; or

(e) any accident of any other description which the Central Government may notify in this behalf in the Official Gazette,

Occurs, the metro railway official in charge of the section of the metro railway on which the accident occurs, shall, without delay, give notice of the accident in the format and containing the particulars as given in Form I.

4. Mode of sending notices. - The Bangalore Metro railway administration shall send the notices of accident under section 38 of the Act without delay by email, telefax, or telephone, or through a special messenger, or such other means as may be available and considered necessary.

5. Facility for reaching the site of accident. - Whenever any accident has occurred in the course of working Bangalore metro railway, the Bangalore Metro Railway Administration shall give all reasonable assistance to the Deputy Commissioner or the Magistrate appointed under section 38 of the Act, or to the Commission of Inquiry appointed under the Commissions of Inquiry Act, 1952 (60 of 1952), or any other authority to whom all or any of the provisions of the said Commission of Inquiry Act applies, and to the Commissioner, medical officers, the police and others concerned to enable them to reach the site of the accident promptly and shall also assist such authorities in making inquiries and in obtaining evidence as to the cause of the accident.

6. Attendance of metro railway employees at place of inquires conducted by Commissioner or a Magistrate. - When an inquiry by the Commissioner under rule 7, is being made, the Bangalore Metro Railway Administration shall arrange for the attendance, as may be necessary, at the place of inquiry, of any Bangalore metro railway employee whose evidence is required at such inquiry and the Officer in-charge of the Bangalore Metro Railway Administration shall also-

(a) cause notice of the date, hour and place at which the inquiry shall begin to be given to the officers mentioned in clauses (b), (c) and (d) of sub-rule (1) of rule 10; and

(b) arrange for the attendance of the Bangalore Metro railway employees, if required as witness at the inquiry.

7. Procedure for inquiry into accident and report thereon under section 43. - (1) On receipt of notice under sub-section (2) of section 38 of the Act of the occurrence of an accident resulting in loss of human life or grievous hurt causing total or partial disablement of permanent nature to a passenger, the Commissioner shall, as soon as may be, notify the Officer in-charge of the Bangalore Metro Railway Administration of his intention to hold an inquiry and shall, at the same time, fix and communicate the date, time and place of the inquiry.

(2) The Commissioner shall, while conducting an inquiry, inform or cause to inform the Chief Secretary of the Government of Karnataka, the Deputy Commissioner and the Deputy Commissioner of Police of the district concerned.

(3) The Deputy Commissioner or the Deputy Commissioner of Police, as the case may be, shall, as far as possible attend the inquiry conducted by the Commissioner personally or depute some other officer to represent him at the inquiry

(4) On completion of an inquiry, in respect of any of the accidents, collisions or derailments, as the case may be, the Commissioner shall submit a brief preliminary report to the Chief Commissioner of Railway Safety and such report shall be factual and shall not contain any reference to persons implicated.

(5) The Commissioner shall as soon as possible complete its inquiry and submit a detailed report to the Chief Commissioner of Railway Safety.

(6) The detailed report referred to in sub-rule (5) shall be confidential and shall contain particulars as specified under sub-rule (1) of rule 11.

(7) The Commissioner shall forward copies of his reports to -

(i) the Bangalore Metro Railway Administration

(ii) the Government of India (Ministry of Urban Development and Ministry of Railways);

(iii) the Government of Karnataka; and

(iv) the Director, Intelligence Bureau, Ministry of Home Affairs, Government of India and the Commissioner of Police, Bangalore, if the Commissioner finds that the accident was caused by sabotage or train wrecking.

(8) The Chief Commissioner of Railway Safety shall make recommendation in regard to the publication of the report and inform the Ministry of Urban Development and Ministry of Railways accordingly:

Provided that in case the Ministry of Urban Development has reservations on the recommendations of the Chief Commissioner of Railway Safety regarding publication of the report, the matter shall be decided by the Central Government in the Ministry of Civil Aviation.

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.

9. Procedure for inquirv by metro railway Administration. - On receipt of the information under sub-section (2) of section 39 of the Act, the Officer in-charge of the Bangalore Metro Railway Administration shall cause an inquiry (to be called a joint inquiry or a departmental inquiry) by constituting a committee of the Bangalore Metro Railway officials for a thorough investigation of the causes which led to the accident, collision or derailment, as the case may be.

10. Notice of joint inquiry or departmental inquiry. - (1) Whenever a joint inquiry or departmental inquiry is to be made, the Officer in-charge of the Bangalore Metro Railway Administration shall cause notice of the date, place and hour at which the inquiry shall commence, to be given to the following officers, namely:-

(a) the Commissioner concerned of the Bangalore metro railway on which the accident occurred;

(b) the Deputy Commissioner of the district in whose jurisdiction the accident occurred or such other officer as the Government of Karnataka may appoint in this behalf;

(c) the Deputy Commissioner of the police having jurisdiction at the place where the accident occurred; and

(d) the officer-in-charge of the police station having jurisdiction at such place.

(2) The date, place and hour at which the inquiry shall commence shall be fixed so as to give the officers mentioned in sub-rule (1) sufficient time to reach the place where the inquiry is to be held.

11. Procedure for joint inquiry or departmental, inquiry and action to be taken thereon. - (1) The joint inquiry or departmental inquiry shall be sufficiently detailed so as to point out the cause of the accident and after completion of such inquiry, the report shall be submitted to the Officer in-charge of the Bangalore Metro Railway Administration and such report shall contain the following particulars, namely:-

(a) brief description of the accident;

(b) description of the locality of the accident;

(c) detailed statement of the evidence taken;

(d) the conclusions arrived at together with a note of dissent, if any;

(e) reasons for conclusions arrived at;

(f) the nature and extent of the damage done;

(g) when necessary, a sketch illustrative of the accident;

(h) the number of metro railway employees killed or injured;

(i) the number of passengers killed or injured;

(j) whether it has been a system failure or failure of an individual;

(k) an appendix containing extracts of the rules violated by the staff responsible for the accidents; and

(l) remedial action proposed.

(2) The Officer in-charge of the Bangalore Metro Railway Administration shall, with his recommendations as to the action which is intended to be taken in regard to the staff responsible for the accident, or for the revision of rules, or the revision of the system of working, forward a copy of the report referred to in sub-rule (1) to the Commissioner.

12. Reports of inquiries into accidents covered by section 45 to be forwarded to Commissioner. - (1) Whenever any accident, not of the nature specified in section 38 of the Act, such as averted collisions, breach of rules, or other technical accidents, occurs in the course of working of a metro railway, Officer in-charge of the Bangalore Metro Railway Administration shall cause an inquiry, either a Joint inquiry or a department inquiry to be held into the accident in accordance with the procedure specified in sub-rule (1) of rule 11.

13. Return of accidents. - (1) At the end of each financial year, the Officer in-charge of the Bangalore Metro Railway Administration shall send to the Central Government in the Ministry of Urban Development and the Ministry of Railway a return of all accidents that occurred on the Bangalore Metro railway during that financial year, whether attended with injury to any person or not in Form II.

Form I

(See rule 3)

Notice of Accident under section 38 of the Metro Railway (Operation and Maintenance) Act, 2002

Details of the accident are as under:-

(a) time and date of the accident:-

(b) nature of the accident:-

(c) kilometerage, or station or both, at which the accident occurred:-

(d) number and description of the train or trains:-

(e) number of persons killed or injured, as far as is known:-

(f) cause of the accident, as far as is known:-

(g) probable detention to traffic:-

Form II

(See rule 13)

Return of accidents which occurred during the year to be submitted under section 46 of the Metro Railway (Operation and-Maintenance) Act, 2002

Sl.No.

Date of accident

Brief details of the accident

Action taken to prevent recurrence of accidents of this nature

Remarks






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