Section 10 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
10. School Level Transport Committee.
- (1) Constitution. - Every School shall have a School Level Transport Committee to look into the matters pertaining to safe transportation of school children. The committee shall be headed by the Principal/Head Master of the School and consists of the following members namely:-(i)Police Official not below the rank of Sub-Inspector of Police of the area concerned.(ii)An official from the Educational Authority concerned.(iii)The Motor Vehicles Inspector Grade I / Grade II of area concerned.(iv)A representative from the Parent Teacher Association.(2)Functions. - (i) The committee shall meet atleast once in a month on the same day on which the meeting of the Parent Teacher Association is held. It shall discuss about the matters pertaining to safe transportation of the school children and evolve suitable plan of action. It shall verify the documents relating to the School Buses viz. Certificate of Registration, Certificate of Fitness, Certificate of Insurance, Permit, Pollution under control Certificate, Driving Licence and ensure the provision of Fire Extinguisher and First Aid Kit.(ii)The Committee shall consider the representation received from the Parent Teacher Association and take necessary action to redress the issues on the same day.(iii)The committee shall send a report to the District Level Inter-Departmental Committee constituted under rule 11, for necessary action.
