Section 19(2) in The Right of Children to Free and Compulsory Education Rules, 2010
(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.
