Section 8(7) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009
(7)(i)No institution shall be granted recognition under theseRegulations unless the institution or society sponsoring the institution is in possession of required land on the date of application. The land free from all encumbrances could be cither on ownership basis or on lease from Government or Government institutions for a period of not less than 30 years. In cases where under relevant State or Union Territory' laws the maximum permissible lease period is less than 30 years, the State Government or Union Territory' Administration law shall prevail. However, no building shall be taken on lease for running any teacher training course.(ii)The society sponsoring the institution shall have to ensure that proposed teacher education institution has a well demarcated land area as specified by the norms. The teacher education institution shall not be allowed to have any other institution within its demarcated area or building and shall not have any other course(s) in its building.(iii)The physical education institution shall similarly be required to have a separate demarcated area or building and shall not house any other course including other teacher education courses.(iv)The society sponsoring the institution shall be required to transfer and vest the title of the land and building in the name of the institution within a period of six months from the date of issue of formal recognition order under sub-regulation (11) of Regulation 7. However, in case, the society fails to do so due to local laws or rules or bye-laws, it shall intimate in writing with documentary evidence, of its inability to do so. The Regional Office shall keep this information on record and place it before the Regional Committee for its approval.
