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State of Tamilnadu - Section

Section 5 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012

5. Duties and responsibilities of the Attendant in School Buses.

(1)In every School bus, there shall be an attendant while transporting students. He should possess valid conductor licence granted under Chapter III of the Tamil Nadu Motor Vehicles Rules, 1989.
(2)The attendant shall not be less than 21 years of age and not more than 50 years of age. He should be medically fit to get down first from the School Bus at each stopping point to facilitate the embarkation and disembarkation of school children.
(3)The attendant should have been adequately trained to handle young children to attend to their needs and ensure their safety while travelling in the School Bus.
(4)In case of the children, on the return journey from the school, the attendant shall properly hand over the children to the parent or to the authorised person at the bus stop where the child gets down.
(5)As the School Bus stops, the attendant shall get down from the bus at first, stand outside the bus near the steps, help the students to embark and disembark safely and ensure that their parents or authorised person are present to take care of the children.
(6)In case, the School Bus is carrying exclusively girl students, there shall be a female attendant in the School Bus.