Section 4(3) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(3)Each Committee shall consist of the following members, namely:-(i)Regional Senior Manager, Sports Development Authority of Tamil Nadu (SDAT);(ii)Joint Director, Public Health and Preventive Medicine Department of the Local Body concerned;(iii)Divisional Officer (Fire and Rescue Services);(iv)Executive Authority of the local body concerned in which the swimming pool is constructed-Convener;(v)Member Secretary of the composite local planning authority/Member-Secretary of the new town development authority/ Regional Deputy Director of Town and Country Planning/ Regional Assistant Director of Town and Country Planning/ Member-Secretary of Chennai Metropolitan Development Authority, as the case may be, in which the swimming pool is constructed;(vi)Executive Engineer, Metro Water in respect of Chennai Metropolitan area and the Executive Engineer, Tamil Nadu Water Supply and Drainage Board in respect of other areas:Provided that the Joint Director, Office of the Directorate of School Education Department concerned shall be a member of the Committee in respect of swimming pools in schools and the Joint Director, Office of the Collegiate Education concerned shall be a member of the committee in respect of swimming pools in Colleges and Universities:Provided further that the Executive Engineer, Public Works Department of the area concerned shall be a member of the Committee in respect of swimming pools with a diving board.
