Section 12 in The National Council For Teacher Education Rules, 1997
12. Membership of the Executive Committee Member representing States.
(1)Four State representatives as members of the Executive Committee of the Council under clause (i) of sub-section (2) of Section 19 shall be nominated by the Central Government in the following manner :-(a)One representative of a State from each of the Region which is covered by the four Regional Committees.(b)States which are already represented on the Council in terms of clause (n) of sub-section (4) of section 3 shall not be included while considering nominations under clause (i) of sub-section (2) of section 19.(2)The members of the Executive Committee appointed under clause (I) of sub-section (2) of section 19 shall hold office for a period of two years and a State once represented shall be eligible for further representation only after a gap of two years subject to adherence of clause (b) of sub-rule (1).
