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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(3)(v) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(v)The practical ability and alertness of the Instructors, coaches and life guards in rescuing children during emergency times should be tested before they are actually deployed. The Fire and Rescue Service personnel, shall, before the grant of No Objection Certificate for operating the swimming pools, verify the abilities of the life guards, instructors and coaches.