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Union of India - Act

THE NATIONAL COUNCIL FOR TEACHER EDUCATION (AMENDMENT) ACT, 2019

UNION OF INDIA
India

THE NATIONAL COUNCIL FOR TEACHER EDUCATION (AMENDMENT) ACT, 2019

Act 2 of 2019

  • Published in Gazette of India 2 on 10 January 2019
  • Not commenced
  • [This is the version of this document from 10 January 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the National Council for Teacher Education Act, 1993.BE it enacted by Parliament in the Sixty-ninth Year of the Republic of India as follows:—

1. Short title and commencement.

(1)This Act may be called the National Council for Teacher Education (Amendment) Act, 2019.
(2)It shall be deemed to have come into force on the 17th day of August, 1995.

2. Amendment of section 14.

In the National Council for Teacher Education Act, 1993 (hereinafter referred to as the principal Act), in section 14, in sub-section (1), after the proviso, the following proviso shall be inserted, namely:—“Provided further that 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;
(ii)have offered a course or training in teacher education on or after the appointed day till the academic year 2017-2018; and
(iii)fulfil the conditions specified under clause (a) of sub-section (3), shall be deemed to have been recognised by the Regional Committee.”.

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.”.