Section 9 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
9. Formation of Exclusive Parent Teacher Association.
- (i) As regards the operation and maintenance of the School Buses, the parents of those students who are being transported by the School Buses should have a major say. In order to enable such parents to make any representations with regard to the conduct of drivers and attendants, maintenance of School Buses and safety of the students, an exclusive Parent Teacher Association headed by the Principal/Headmaster with such parents (whose children are being transported to school by School Buses) as members shall be formed in every school.(ii)The Association shall meet once in a month. The views, suggestions and complaints made by the parents should be duly considered and recorded by the Principal/Headmaster. On the same day, the minutes of the meeting should be sent to the School Level Transport Committee specified in rule 10.(iii)The Principal/ Headmaster who is also the Chairman of the School Level Transport Committee shall convene the meeting of the Committee on the same day to consider the representation received from the Association and take necessary action to redress the issues.
