Section 26 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
26. Personnel.
(1)Pool Manager. - A competent pool manager shall be provided at all swimming pools who possess adequate swimming capabilities. He shall be held responsible for the safe operation and maintenance of all the facilities and upkeep of all the life safety measures of the swimming pool and accountable for any lapse. In case of swimming pools in single dwelling unit, provision of pool manager is optional.(2)Life Guard and Swimming Coach / Instructor. - (i) Competent lifeguards shall be provided at all swimming pools except for swimming pool in single dwelling units. The minimum number of life guards shall be two for a pool size of 150 square meter and below and proportionate increase for larger size pools.(ii)In case of swimming pools in educational institutions, in addition to the life guard, competent swimming coach/instructor shall also be provided, who has adequate knowledge of first aid and artificial respiration. At least two coaches or instructors for category-I and II pools and at least one coach or instructor for category-III and IV pools shall be provided. At least four life guards for category-I and II pools and at least 2 life guards for category-III and IV pools shall be provided.(3)Qualification for the coach, instructor and life guard. - (i) Swimming instructor. - A person possessing National Institute of Sports Certificate (6 week course) in swimming issued by National Institute of Sports is eligible for appointment as Swimming Instructor to teach swimming to beginners and novices.(ii)Swimming coach. - A person possessing National Institute of Sports diploma course (Regular) in coaching swimming issued by National Institute of Sports is eligible for appointment as a swimming coach to coach swimmers for competitive swimming training and for teaching novices.(iii)Life guard. - For appointment as a Life Guard, a person must possess the following qualifications, namely:-(a)Minimum 8th standard pass;(b)Pool life guard course certificate conducted by Rashtriya Life Saving Society -India (RLSS)(c)experience in Cardio Pulmonary Resuscitation (CPR) Procedure.(iv)The working hours of the Life Guards shall not be more than 4 hours at a stretch. He shall be rested for atleast four hours before he is put on duty again. Sufficient number of reserve life guards with prescribed qualification shall be made available.(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.(4)Duty time of personnel. - The pool manager shall ensure that the minimum number of swimming coaches/ Instructors and lifeguards specified for different categories of pools in sub-rule (2) is made available on duty while the swimming pool is in use. and at the same time, the duty time of swimming coaches/ instructors and life guards shall not be more than eight hours in a day and not more than four hours at a stretch.
