Section 17(2) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(2)If the State does not have adequate institutions offering courses or training in teacher education, or persons possessing minimum qualifications as notified by the academic authority notified by the Central Government under sub-section (1) of section 23 are not available in sufficient numbers in relation to the requirement of teachers estimated under sub-rule (1), the State Government shall request the Central Government for relaxation of the prescribed minimum qualification.
