Section 18(2) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(2)For a teacher, of any school referred to in sub-clauses (ii) and (iv) of clause (n) of section 2, and of a school referred to in sub-clause (iii) of clause (n) of section 2 not owned and managed by the Central Government, State Government or local authority, who, at the time of commencement of the Act, does not possess the minimum qualifications laid down by the academic authority notified by the Central Government under sub-section (1) of section 23, the management of such School shall enable such teacher to acquire such minimum qualifications within a period of five years from the commencement of the Act.
