Section 19 in The Right of Children to Free and Compulsory Education Rules, 2010
19. Acquiring minimum qualifications.
(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.(2)For a teacher, of a school referred to in sub-clause (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 Union Territory or local, who does not possess the minimum qualifications laid down under sub-rule (2) of Rule 17 at the time of commencement of the Act, the management of such school shall enable such teacher 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.
