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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(c) in Jharkhand State Play Schools (Recognition and Control) Rules, 2017

(c)Where a State does not have adequate institutions offering courses or training in teacher education, or teachers possessing minimum qualifications as laid down under 13(a) are not available in sufficient numbers, adequate training as prescribed by NIPCCD, NSDC or any other institution recognised by the Central Government/State Government/Recognised University/Board should be imparted to the appointed staff as per 5.2.1 of National ECCE Policy, 2013.