Section 19(1) in The Right of Children to Free and Compulsory Education Rules, 2010
(1)The State Government and the Union territory shall provide adequate teacher education facilities to ensure that all teachers in schools referred to in sub-clause (i), and schools owned and managed by the Central Government or the State Government or Union territory or local authority under sub-clause (iii), of clause (n) of section 2, who do not possess the minimum qualifications laid down under sub-rule (2) of rule 17 at the time of commencement of the Act, to acquire such minimum qualifications within a period of [nine years] [Substituted 'five years' by Notification No. G.S.R. 1302(E), dated 17.10.2017 (w.e.f. 8.4.2010).] from the commencement of the Act.
