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The National Council For Teacher Education (Procedure For Recognition Of Certain Categories Of Institutions) Rules, 2006

UNION OF INDIA
India

The National Council For Teacher Education (Procedure For Recognition Of Certain Categories Of Institutions) Rules, 2006

Rule THE-NATIONAL-COUNCIL-FOR-TEACHER-EDUCATION-PROCEDURE-FOR-RECOGNITION-OF-CERTAIN-CATEGORIES-OF-INSTITUTIONS-RULES-2006 of 2006

Published on 23 October 2006
Commenced on 23 October 2006
[This is the version of this document from 23 October 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The National Council For Teacher Education (Procedure For Recognition Of Certain Categories Of Institutions) Rules, 2006Published vide Notification G.S.R. 660(E), dated 23.10.2006, published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 23.10.2006.

17.

/795In exercise of the powers conferred by sub-sections (1) and (2) of section 31 of the National Council for Teacher Education Act, 1993 (73 of 1993), as amended by the National Council for Teacher Education (Amendment and Validation) Ordinance, 2006 (Ordinance 2 of 2006), the Central Government hereby makes the following rules, namely:--

1. Short title and commencement

.-(1) These rules may be called The National Council for Teacher Education (Procedure for Recognition of Certain Categories of Institutions) Rules, 2006.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions

.-In these rules, unless the context otherwise requires,--

(a)"Act" means the National Council of Teacher Education Act, 1993 (73 of 1993);

(b)"application form" means the application form appended to these rules;

(c)"Certificate" means a certificate specified in Appendix to these rules;

(d)"section" means section of the Act;

(e)all other words and expressions used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.

3. Applicability

.-These rules shall be applicable to all matters relating to validation of qualifications in teacher education obtained through certain institutions offering a course or training in teacher education referred to in section 18-B and for holding examination for a course or training in teacher education which may be conducted by the applicant institution and who apply to the Regional Committee of the National Council for Teacher Education under sub-section (2) of section 18-B;

4. Submission of application and fee

.-(1) Every application for recognition under section 18-B shall be made in Form A.

(2)The form may be down loaded from the Council's Website www.ncte--in.org

(3)Every institution desirous of getting recognition under section 18-B shall submit its application in duplicate along with the documents mentioned in the application form and accompanied by a non-refundable fee of thirty thousand rupees.

(4)The fee shall be submitted by way of demand draft drawn on a Nationalised Bank or State Bank of India or a subsidiary (sic bank) thereto payable to the Member-Secretary of the National Council for Teacher Education, payable at a place where the office of Regional Committee is located.

5. Time limit

.-(1) Every application referred to in rule 4 shall be submitted within 10 days from the date of commencement of these rules for each course or training in teacher education along with a demand draft in respect of the application fee and another demand draft in respect of the fee and compensation, if any, payable under section 18-F.

(2)The demand drafts referred to in sub-rule (1) shall be in the name of Member-Secretary of the National Council for Teacher Education, drawn on a Nationalised Bank or State Bank of India or a subsidiary thereto, payable at the place where the office of the Regional Committee is located.

6. Processing of applications

.-The Regional Office of the National Council for Teacher Education shall process the applications received by it under these rules in the following manner, namely:-

(1)It shall be the responsibility of the institution, which has applied for recognition to submit the application complete in all respects to the Regional Committee concerned along with the documents and the fee.

(2)The Regional Committee shall scrutinize every application received by it under these rules and the deficiencies, if any, shall be pointed out to the applicants within ten days from the date of receipt of application and the applicant shall rectify the defects within a period of ten days from the date of receipt of the communication under these rules.

(3)The National Council for Teacher Education shall constitute one or more Visiting Teams and depute them for inspection of the institutions under intimation to the applicant institutes.

(4)After the inspection, the Visiting Teams shall finalize their reports on the suitability of the institution for recognition clearly bringing out the facilities and infrastructure available with the applicant and forward the same to the Regional Committee immediately.

(5)On receipt of the report of the Visiting Team, the Regional Committee shall consider the same and inform the applicant its decision for the purpose of validation of qualification and conduct of examination.

7. Validation of qualifications

.-(1) The applicant institution whose qualifications in offering a course or training in teacher education have been validated by the Regional Committee shall issue a certificate to this effect to each student who has undergone the teacher training course from the date from which the validation of qualification has been so granted, on its own cost and shall also issue a public notice to this effect for the information of all concerned in two local newspapers and one national daily prominently.

(2)The grant of recognition under these rules does not mean grant of recognition in any manner under section 14 or section 15 for running the teacher training institutions for future and the institution would have to apply afresh under the relevant provisions of the Act for that purpose independently which would be considered under the normal procedure and the rules and regulations made under the Act.

8. Certification of amount of fee and compensation, under section 18-F to be credited to the fund of the Council

.-The applicant institution whose qualifications in teacher educations have been validated or given permission to hold the examinations as per section 18-F, shall be entitled to get the amount of fee deposited and compensation granted by the Court, if any, certified from the concerned University or Affiliating body or Examining Body.FORM AApplication For Grant Of Recognition Under Section 18-B[See rule 4(1)]National Council for Teacher Education .............................Regional CommitteeApplication under section 18-B of Chapter IV-A of the National Council for Teacher Education Act, 1993

1. Name and Address of the Institution:

2. Address for communication:

.........................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

3. Phone No. (with STD Code) :.............................................................................................................................................................

4. Fax No. :................................................................................................................................................................................................

5. E-Mail :...................................................................................................................................................................................................

6. Date of establishment of the institution :............................................................................................................................................

7. Management

7.1Type of Management

	Yes	No

(a) Government owned

(b) Aided

(c) Unaided

(d) University Department

(e) Any other category please specify ..............................

7.2Name and Designation of the authorised signatory with address of the managing organisation ....................................................................................................................................................

8. Details of the Course

8.1Course

(i)Name of the Course

(ii)Duration

(iii)Eligibility

(iv)Intake

8.2The academic session since when the Recognition applied for ................................

9. Details of the University/Board/Affiliating/Examining Body

(i) Name of the Examining Body	:	...........................................................................................
(ii) Number and date of the initial order of affiliation (an attested copy of authentic English Version be attached)	:	...........................................................................................
(iii) Year/academic session from which First Examination held	:	...........................................................................................
10. Number and date of the Permission Order of the State Government	:	...........................................................................................
11. Academic calendar of the academic session	:
(a) Number of Teaching days	:

(b) Number of practice teaching days	:
(c) Normal month of commencement and completion of session	:
12. Practice Teaching Schools	:
(a) Total Number of practicing teaching schools for attaching the trainees of the applicant institution	:

13. Scheme of examination	:
	:	Yes	No

(a) External examination only	:

(b) Internal and external examinations	:

(c) Internal examination only	:

14. Teaching Resources	:

		Yes	No

(a) Principal /Head of the Department is in position

(b) Number of teachers employed on full-time basis	:

(c) Number of teachers employed on part-time basis	:

(d) Number of Guest lecturers engaged	:

(e) Number of teachers with qualifications as per National Council for Teacher Education norms for the current year 2005-06	:

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15. (i) Total fees charged per student per year since the affiliation is sought.

(ii)Number of student enrolled year-wise since the affiliation is sought.

16. Academic session for which next examination is due.

17. Details of the application fee (attach separate sheet)

Amount.....................(in words)DD No......................Name of the Bank .....................

18. Details of the Amount for Penalty (Details of Fees is to be given in Appendix III)

Amount....................(in words)DD No.....................Name of the Bank ....................

19. List of Documents attached

1. A certificate from the State Government with regard to approval to the institution as prescribed. (Appendix I).

2. A certificate from the University/Board/Affiliating/Examining body with regarding to affiliation and conduct of the examination as prescribed. (Appendix II).

3. A certificate from the institution as prescribed along with Year-wise details of fee structure duly verified by the affiliating body (Appendix III).

Note. - All the documents are to be signed by the Principal/Management....................................................(Signature of the Head of the Institution/Principal).........................................................(Signature of the Manager/Secretary of the Society/Trust)APPENDIX ICertificate(Certificate to be issued by the State Government concerned for the institution applying under section 18-B of the National Council for Teacher Education Act, 1993)This is to certify that:

(i)The State Government of .............................. has issued the permission letter No .....................dated...................... to the.......................................... institution (name of the institution) for conducting the ..................................course from the academic session ...............................

(ii)The State Government of ......................... has never withdrawn the permission from the abovementioned institution during the academic sessions for which institution has sought validation for qualification obtained from the institution.

(iii)The institution has complied with all the rules and regulations prevalent from time to time.

(iv)The State Government recommends institution for grant of recognition under Chapter IV-A of the National Council for Teacher Education Act, 1993).

.............................................(Authorised Signatory of the State Government)APPENDIX IICertificate(Certificate to be issued by the University/Board/Affiliating/Examining Body concerned for the institution applying under section 18-B of the National Council for Teacher Education Act, 1993).This is to certify that:

(i)The .......................(name of the University/Board/Affiliating/Examining Body) has issued the affiliation letter No ...................... dated ..........................to the.............................. (name of the institution) for conducting the .......................................course from the academic session .....................................

(ii)The................ ..............(name of the University/Board/Affiliating/Examining Body) has been conducting the examinations annually for the above teacher training programme as per its rules and regulations.

(iii)The............................................(name of the University/Board/Affiliating/Examining Body) that has territorial jurisdiction over the institute has never withdrawn affiliation from the abovementioned institution during the academic session for which institution has sought validation of qualification obtained from the institution.

(iv)The institution has complied with all the rules and regulations prevalent from time to time.

(v)The following details from the year 1995-96 onwards are certified to be true

Sl.No.	Academic session	Number of students enrolled	Number of Students appeared for examination	Number of students passed
			(a) appeared in examination	(b) yet to appear in the exam

(vi)The State Government recommends institution for grant of recognition under Chapter IV-A of the National Council for Teacher Education Act, 1993.

........................................................(Authorised Signatory of the Affiliating Body/University)APPENDIX IIICertificate(Certificate to be issued by the applicant institution applying under section 18-B of the National Council for Teacher Education Act)This is to certify that:

(i)The ...................................(name of the institution) has been conducting the............................................ course from the academic session ......................................

(ii)The approval of the ..............................(name of the State Government) has been obtained for the abovementioned course from the academic session ........................................

(iii)The approval of the......................................(name of the University/Board/Affiliating/Examining Body) has been obtained for the abovementioned course and examinations are being conducted from the academic session ...............................

(iv)The institution has complied with all the rules and regulations of State Government and University/Board/Affiliating/Examining Body prevalent from time to time.

(v)The following details from the year 1995-96 onwards are certified to be true

Sl.No.	Academic session	Number of students enrolled	Number ofstudents appeared for examination	Number ofstudents passed	Total fees charged with details perstudent per year and total

(vi)The institution has enclosed the Demand Drafts in favour of Member Secretary, NCTE towards Application Fee and Compensation, if any along with the application.

........................................(Authorised Signatory of the Institution)

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