Section 2 in THE NATIONAL COUNCIL FOR TEACHER EDUCATION (AMENDMENT) ACT, 2019
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.”.
