Section 16(1) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
(1)The State Government shall provide adequate teacher education facilities to ensure that all teachers in schools referred to in sub-clauses (i) and (ii) of clause (n) of section 2, who do not possess the minimum qualifications; as laid down by the academic authority authorised by the Central Government at the time of commencement of the Act, to acquire such minimum qualifications within a period of five years from the commencement of the Act.
