Section 15 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
15. Minimum qualification for teachers.
(1)The Government on the recommendation of the appropriate academic authority notified by the Central Government and for the purposes of sub-section (1) of section 23, shall lay down the minimum qualifications for the persons to be eligible for appointment as teachers in an elementary school.(2)The minimum qualification laid down under the above sub-rule shall be applicable for every school referred to in clause (n) of section 2 of the Act.
