Section 18 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
18. Acquiring minimum qualifications
. (1) The State Government shall provide adequate teacher education facilities to ensure that all teachers in schools referred to in sub-clause (i) of clause (n) of section 2 and schools referred in sub-clause (iii) of clause (n) of section 2 owned and managed by the State Government or local authority under sub-clause (iii), of clause (n) of section 2, who, at the time of commencement of the Act, do not possess the minimum qualifications laid down by the academic authority notified by the Central Government under sub-section (1) of section 23, acquire such minimum qualifications within a period of five years from the commencement of the Act.(2)For a teacher, of any school referred to in sub-clauses (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 local authority, who, at the time of commencement of the Act, does not possess the minimum qualifications laid down by the academic authority notified by the Central Government under sub-section (1) of section 23, 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.
