Section 4 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
4. Qualification and duties of driver of School Buses.
- No person shall drive or no School Authority shall allow any person to drive any School Bus unless such person possess the following qualifications as well as satisfy the following conditions:-(1)He must have a valid Driving Licence to drive such class of vehicle;(2)He must have a minimum driving experience of atleast 5 years in similar category of vehicles;(3)He should not have been challaned more than twice in a year for offences like red light jumping, violation of lane discipline or allowing unauthorized person to drive, etcetera;(4)He should not have been challaned even once for the offences of over speeding, drunken driving and dangerous driving resulted in fatal accident;(5)He should undergo driving skill test before the School Level Transport Committee once in a year. He should also undergo eye test at that time;(6)The driver must maintain a log book. He must point out any defect noticed while driving the School Bus, on day to day basis and also he must ensure that the defects noticed in the log book are rectified and mention the same in the log book;(7)While on duty he should be in a uniform of Khaki Slack and Khaki Pant as specified in clause (iv) of rule 37 of the Tamil Nadu Motor Vehicles Rules, 1989. He should also display on his left chest pocket a white plastic plate of size 8cms x 2cms inscribed with his name in bold black letters of size 0.5cm both in English and in Tamil with badge number and the name of the district as specified in rule 21 of the Tamil Nadu Motor Vehicles Rules, 1989;(8)He shall not drive the School Bus in contravention of the speed limit prescribed;(9)He shall carry the authorisation issued by the School Authority in Form AVT prescribed under rule 12 of the Tamil Nadu Motor Vehicles Rules, 1989 and certified by the Regional Transport Officer;(10)Utmost care should be taken by the driver of the School Bus to follow the Rules of Road Regulations, 1989 as notified in the Government of India Notification No.SO 439(E), dated 12.6.1989.
