Section 16 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
16. Relaxation of minimum qualification [Section 23(2)].
(1)The State Government shall estimate the teacher requirement as per the norms in the Schedule for all schools referred to in Clause (n) of Section 2 within the State.(2)If teachers possessing prescribed minimum qualifications are not available as estimated under sub-rule (1), then the State Government shall request the Central Government by 31st March, for relaxation of the prescribed minimum qualification.(3)The State Government shall take necessary action after the notification issued by the Central Government, for relaxation in the minimum qualification on the request under sub-rule (2).(4)The relaxation from minimum qualifications shall be for maximum period of five years from the commencement of the Act, i.e. till 31st March, 2015, within such period the teachers appointed under the relaxed condition shall acquire the minimum educational qualifications prescribed under Rule 15.(5)No appointment of teacher for any school can be made in respect of any person not possessing the minimum educational qualifications prescribed under Rule 15, without the notification referred to in sub-rule (3).
