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