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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 Metro Railways (Notice of Accidents and Inquiries) Rules, 2014

Published vide Notification No. G.S.R. 898(E), dated 16th December, 2014

Act2584

Ministry of Urban Development

G.S.R. 898(E). - In exercise of the powers conferred by Section 47 of the Metro Railways (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 Metro Railways (Notice of Accidents and Inquiries) Rules, 2014.

(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 Railways (Operation and Maintenance) Act, 2002 (60 of 2002);

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

(c) "Form" means a form appended to these rules;

(d) "Passenger" means a person travelling on the metro railway with a valid ticket or pass;

(e) "Central Government" in relation to technical planning and safety of metro railways means the Ministry of the Government of India dealing with Railways.

(2) All other words and expressions used in these rules and not defined, but defined in the Act or the Metro Railways General Rules, 2013 shall have the same meaning as respectively assigned to them in that Act or rules.

3. Notice of accident. - (1) A notice of metro railways accident under section 38 of the Act shall be given without delay by the metro railway official in charge of the section of the metro railway to the following authorities in Form I, namely:-

i. the Commissioner of Metro Railway Safety concerned;

ii. the Ministry of Railways;

iii. the Ministry of Urban Development;

iv. the State Government concerned ;

v. the Deputy Commissioner or the District Collector, as the case may be;

vi. the Deputy Commissioner of Police, within whose jurisdiction the accident has occurred;

vii. the Officer in-Charge of the police station within local limits of which the accident has occurred; and

viii. such other Magistrate or police officer as may be appointed in this behalf by the Central Government.

(2) A notice of accident under sub-rule (1) shall be sent without delay by email or telefax or telephone or through a special messenger or such other means as may be available.

4. Facility for reaching the site of the accident. - Whenever any accident has occurred in the course of working of the metro railway, the metro railway administration shall extend all reasonable assistance to (a) the Deputy Commissioner or the District Collector, as the case may be, (b) the Deputy Commissioner of Police, (c) the Magistrate appointed under section 38 of the Act, (d) the Commission of Inquiry appointed under the Commissions of Inquiry Act, 1952 (60 of 1952) or any other authority to whom the provisions of the said Commissions of Inquiry Act have been made applicable, (e) the Commissioner, (f) the Medical Officers, (g) the Police or (h) any other person concerned to reach the site of the accident promptly and to make inquiry into the cause of the accident and obtain necessary evidence thereon.

5. Inquiry of accidents by the Commissioner. - (1) The Commissioner shall be bound to hold inquiry into the accidents which result in death or total or partial disablement of permanent nature to a passenger.

(2) The Commissioner shall also hold inquiry in any accident involving non-revenue train or accident relief train or tower wagon or departmental train carrying metro railway officials resulting in death or grievous hurt to such officials.

(3) The Commissioner may, if he considers necessary, inquire into the accidents resulting in the death or grievous hurt to a metro railway official or to any other person holding a valid pass or ticket but travelling outside the rolling stock including on the roof or buffers of the metro railway or is run over on the metro railway track.

6. Notice of Inquiry and attendance. - (1) The Commissioner or the metro railway administration shall cause notice of inquiry to be given to such metro railway official whose evidence is necessary informing the date, time and place of such inquiry.

(2) The metro railway administration shall arrange for the attendance of metro railway officials at the place of inquiry whose evidence is necessary for such period as may be necessary.

(3) The metro railway administration shall also cause notice of the date, time and place at which the inquiry shall be held to such other persons including passengers and eyewitnesses who are willing to give evidence during the inquiry.

7. Procedure for inquiry into accident by the Commissioner. - (1) The Commissioner shall, as soon as may be, after receiving notice under rule 3, notify the metro railway administration of his intention to hold inquiry and communicate the date, time and place of such inquiry.

(2) The Commissioner shall inform the Chief Secretary of the State Government, the Deputy Commissioner or the District Collector and the concerned Commissioner of Police or the Superintendent of Police, as the case may be, the date, time and place of inquiry.

(3) The Deputy Commissioner or the District Collector and the Commissioner of Police or Superintendent of Police, as the case may be, shall, as far as possible, personally attend the inquiry conducted by the Commissioner and where not possible, depute a senior officer to represent him at such inquiry.

(4) On completion of the inquiry, the Commissioner shall submit to the metro railway administration and the Chief Commissioner of Railway Safety, a preliminary report on the immediate cause of accident, whether it was due to system failure or human failure, without making any reference to the persons responsible for the same.

(5) The Commissioner shall, as soon as possible, submit a detailed report as specified in sub-rule (6) to the Chief Commissioner of Railway Safety and shall forward copies of this report to-

(i) the Metro Railway Administration;

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

(iii) the State Government concerned;

Provided that where the Commissioner finds that such accident was caused by sabotage or train wrecking, he shall also forward a copy of his report to the Director, Intelligence Bureau, Ministry of Home Affairs in the Government of India and the Commissioner of Police concerned.

(6) The detailed report to be submitted by the Commissioner under sub-rule (5) shall be confidential and 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 the conclusion arrived at;

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

(g) a sketch or photograph illustrative of the accident, if necessary;

(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 actions proposed.

8. Publication of report by the Chief Commissioner of Railway Safety. - (1) After receiving the detailed report under sub-rule (5) of rule 7, the Chief Commissioner of Railway Safety shall, after taking approval of the Ministry of Urban Development and the Ministry of Railways in the Government of India, cause publication of the report.

(2) Where the Ministry of Urban Development has any reservations on publication of the report, the Chief Commissioner of Railway Safety shall not cause publication of the report until the matter is finally decided by the Ministry of Civil Aviation.

9. Inquiry into accidents by the Metro Railway Administration. - (1) If for any reason, the Commissioner is unable to hold an inquiry into an accident at an early date after the occurrence of such an accident, he shall inform the metro railway administration the reason as to why the inquiry cannot be held by him and thereafter the metro railway administration shall cause an inquiry to be held in accordance with the procedure specified in rule 10.

(2) Where, in the course of working of metro railway, any accident, excluding the nature of accidents specified in sub-rules (1) & (2) of rule 5, occurs either on account of breach of rules or due to technical/human failure, the metro railway administration shall cause an inquiry to be held into such accident in accordance with the procedure specified in rule 10.

10. Procedure for inquiry by the Metro Railway Administration. - (1) On receipt of information from the Commissioner under sub-rule (1) of rule 9 or where an accident of the nature specified in sub-rule (2) thereof occurs, the metro railway administration shall cause either a joint inquiry or a departmental inquiry to be held for thorough investigation of the causes which led to such accident.

(2) The metro railway administration concerned shall constitute a Committee of Metro Railway Officers for holding a joint inquiry and give necessary orders/instructions to that Committee.

(3) Where any department of the metro railway administration concerned is found responsible for the accident or it accepts the responsibility for such accident, the metro railway administration shall cause a Departmental Inquiry to be held and shall give necessary orders/instructions to the Head of the Department responsible for such accident to adopt and suggest such measures as may be necessary to prevent recurrence of such accidents.

(4) Before initiating a joint inquiry or departmental inquiry, as the case may be, the office-in-charge of the metro railway administration shall cause a notice to be given informing the date, place and time of the inquiry to the following officers, namely:-

(a) the Commissioner;

(b) the Deputy Commissioner or the District Collector as the case may be, of the district in whose jurisdiction the accident occurred or such other officer as the State Government may appoint in this behalf;

(c) the Deputy Commissioner of 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.

(5) A detailed report of the Joint Inquiry or the Departmental Inquiry, as the case may be, containing details of the cause of the accident and all particulars as specified in sub-rule (6) of rule 7 shall be prepared and submitted to the metro railway administration.

(6) The metro railway administration shall, after receiving the report under sub-rule (5), forward a copy of the report to the Commissioner and Ministry of Railways alongwith his recommendation on the action to be taken in regard to the staff responsible for the accident and revision if any, to be made in the rules or in the system of working of metro railway.

11. Annual Return of accidents. - (1) At the end of each financial year, the metro railway administration shall prepare and forward to the Ministry of Urban Development and the Ministry of Railways in the Government of India, an annual return of all accidents that have occurred on the metro railway during that financial year in Form II.

Form I

(See rule 3)

Notice of Accident

Consequential Train Accident Message No.:

Accident* of Passenger Train on Metro Railway on DD/MM/YYYY

Information received from Nodal Officer / Metro at HH : MM hrs on DD/MM/YYYY

Date and Time of Accident

DD/MM/YYYY

Section


Block Section/At Station


System of Working


Train No.


Load


Brief Particulars


Casualty


Relief Arrangements


Officers visiting site


Prima-facie cause


Restoration


Other information


State/District


*Type of Accident

Date: DD/MM/YYY

(Name)
Designation

Form II

(See rule 11)

Annual Return of Accidents

S.No.

Date

Regions

Gauge

Section

At Station / Mid Section / At work site

Train No.

Brief Particulars

Casualties

Prima Facie Cause

Final Cause

P*
R*
O*

K*

G*

S*



1

2

3

4

5

6

7

8

9

10

11












































Cost of Damage

Interruption to through Traffic

Type of Inquiry CRS / Department

Findings / Outcome

Responsibility

Action taken

Whether Section 45
(Yes / No)

Engg.

Mech.

Elect.

Others







12

13

14

15

16

17

18































*P - Passenger

*R - Staff (Metro Staff)

*O - Others

*K - Killed

*G - Grievous Injured

*S - Simple Injured
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