27. Appointment and duties of commissioner.—
(1) The Central Government may appoint as many
persons as it thinks fit by name or by virtue of their office to be commissioners of metro railway.
(2) Every commissioner shall—
(a) inspect the metro railway with a view to determining whether it is fit to be opened for public
carriage of passengers and report thereon to the Central Government;
(b) make such periodical or other inspections of any metro railway or of any rolling stock used
thereon as the Central Government may direct;
(c) perform such other duties as may be imposed on him by or under this Act or any other
enactment for the time being in force relating to railways or required by the Central Government.
