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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2) in Gujarat Elementary Education Rules, 2010

(2)For a teacher, of any school referred to in clause (ii) and (iv) of sub-section (18) of section 2, who does not possess the minimum qualifications laid down under Rule 13 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 five years from the commencement of the Act.