Section 3 in THE NATIONAL COUNCIL FOR TEACHER EDUCATION (AMENDMENT) ACT, 2019
3. Amendment of section 15.
In section 15 of the principal Act, in sub-section (1), the following proviso shall be inserted, namely:—“Provided that the course or training in teacher education offered on or after the appointed day till the academic year 2017-2018 by such institutions, as may be specified by the Central Government by notification in the Official Gazette, which—(i)are funded by the Central Government or the State Government or the Union territory Administration; and(ii)fulfil the conditions specified under clause (a) of sub-section (3), shall be deemed to have been granted permission by the Regional Committee.”.
