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[Cites 0, Cited by 1] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(d) in The National Council For Teacher Education Act, 1993

(d)the norms, guidelines and standards in respect of¬-
(i)the minimum qualifications for a person to be employed as a teacher under clause (d) of section 12;
(ii)the specified category of courses or training in teacher education under clause (e) of section 12;
(iii)starting of new courses or training in recognised institutions under clause (f) of section 12;
(iv)standards in respect of examinations leading to teacher education qualifications referred to in clause (g) of section 12;
(v)the tuition fees and other fees chargeable by institutions under clause (h) of section 12;
(vi)the schemes for various levels of teachers education, and identification of institutions for offering teacher development programmes under clause (l) of section 12;
(dd)[ the qualifications of teachers under section 12A]