Section 4 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
4. Committee.
(1)There shall be a Committee in each district and in the Chennai Metropolitan area for the purpose of issuing No Objection Certificate to operate a swimming pool.(2)The Chairman of the Committee shall be the Commissioner of Police, Chennai City in respect of Chennai Metropolitan Area and the District Collector concerned in respect of other districts.(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.(4)The committee shall meet at least once in a month so as to consider the issue of No Objection Certificate, to operate the swimming pools. The members of the Committee shall inspect the swimming pool before giving their recommendations in writing to the Chairman of the Committee.(5)The Chairman of the Committee shall issue or refuse to issue a No Objection Certificate to operate the swimming pool based on the recommendations of the members of the Committee. Where the Chairman of the Committee refuses to issue No Objection Certificate, he shall give reasons in writing for such refusal.
