Section 8 in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009
8. Conditions for grant of recognition.
(1)An institution must fulfill all the prescribed conditions pertaining to norms and standards as prescribed by the National Council for Teacher Education for conducting the course or training in teacher education. These norms, inter alia, cover conditions relating to financial resources, accommodation, library, laboratory, other physical infrastructure, qualified staff including teaching and nonteaching personnel, etc.(2)In the first instance, an institution shall be considered for grant of recognition of only one course for the basic unit as prescribed in the norms and standards for the particular teacher education programme.(3)An institution can apply for one basic unit only of an additional course or for an additional unit of the existing recognised course after completion of three academic sessions of the respective course, for which the institution shall submit application before the cut off date prescribed for submission of applications in the year succeeding the completion of three academic sessions. Maximum intake capacity of an institution taking into consideration of all courses, alongwith additional intake, in any case, shall not exceed 300.(4)An institution shall be permitted to apply for new course of Master of Education and Master of Physical Education and enhancement of intake in Bachelor of Education, Bachelor of Physical Education, Master of Education and Master of Physical Education Programme, after it has been accredited by the National Assessment and Accreditation Council (NAAC) with at least a letter Grade B developed by NAAC.(5)An institution that has been granted additional intake in Bachelor of Education and Bachelor of Physical Education teacher training courses after promulgation of the Regulations, 2005 i.e. the 13th day of January 2006 shall have to get itself accredited by National Assessment and Accreditation Council (NAAC), with a Letter Grade B under the new grading system developed by NAAC, on or before [the 1st day of April, 2011] [Substituted, by Notification No. 49-3/2011/NCTE/N & S, dated 3 June, 2011.] failing which the additional intake granted shall stand withdrawn with effect from the academic [session 2012-2013] [Substituted, by Notification No. 49-3/2011/NCTE/N & S, dated 3 June, 2011.]. Similarly, all institutions having a Master of Education and Master of Physical Education courses shall have to get NAAC Accreditation with at least a Letter Grade B on or before the 1st day of April, 2012, failing which Master of Education or Master of Physical Education recognition granted to the institutions shall stand withdrawn with effect from the academic session 2012-2013.(6)All the applications for Master of Education or Master of Physical Education courses and additional intake in Master of Education or Master of Physical Education received on or before the date of coming into force of these Regulations, shall be considered as per the provisions of the National Council for Teacher Education [Recognition Norms and Procedure] Regulations, 2007 dated 10th December, 2007. However, the provisions of sub-regulation (5) shall also be applicable to them.(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.(8)The institution or society shall furnish an affidavit on Rs. 100 stamp paper duly attested by Oath Commissioner or Notary Public stating the precise location of the land (khasra number, village, district, state, etc.), the total area in possession and the permission of the competent authority to use the land for educational purposes and mode of possession i.e. ownership or lease. In case of Government institutions, the said affidavit shall be furnished by the Principal or the I lead of the Institution or any other higher authority. The affidavit shall be accompanied with the certified copy of land ownership or lease documents issued by the registering authority or civil authority, permission of the competent authority to use the land for educational purposes and approved building plan as per provision contained in Regulation 7 clause (vi) of sub-regulation (1) of these Regulations.(9)The copy of the affidavit shall be displayed by the institution on its Official website. In case, the contents of the affidavit are found to be incorrect or false, the society or trust or the institution concerned shall be liable for civil and criminal action under the relevant provisions of the Indian! Penal Code and other relevant laws, and shall also be liable for withdrawal of recognition by the Regional Committee concerned.(10)At the time of inspection, the building of the institution shall be complete in the form of a permanent structure on the land possessed by the institution in terms of sub-regulation (7) of Regulation 8, equipped with all necessary amenities and fulfilling all such requirements as prescribed in the norms and standards. The applicant institution shall produce the original completion certificate issued by the competent Government Authority or local body authority, approved building plan in proof of the completion of building and built up area and other documents to the visiting team for verification. No temporary structure or asbestos roofing shall be allowed in the institution, even if it is in addition to the prescribed built up area. Further, at the time of inspection for new course or enhancement of intake, visiting team shall also verify the facilities for existing teacher education courses already accorded recognition by National Council for Teacher Education and would ascertain the fulfillment and maintenance of Regulations and Norms and Standards for the existing courses as well.(11)In case of change of premises, prior approval of the Regional Committee concerned shall be necessary, which could be accorded after due inspection of the institution at the new site. Application for change of premises, in triplicate, in the specified format along with other relevant documents shall be submitted by the Institution to the Regional Office for prior approval of change of premises. The change can be permitted to a site which, if applied initially, could have qualified for establishment of an institution as per specified norms of National Council for Teacher Education. The change shall be displayed on website thereafter. The application for change of premises shall be accompanied by a demand draft of Rs. 40,000 (or as revised from time to time) of a Nationalised Bank drawn in favour of the Member Secretary, National Council for Teacher Education and payable at the city where the Regional Committee is located. The fee may also be paid online at the bank designated by National Council for Teacher Education.(12)The University or Examining body shall grant affiliation only after issue of the formal recognition order under sub-regulation (11) of Regulation 7 of these Regulations. Further, admissions by the institution shall be made only after affiliation by the University or Affiliating body and as per the State policy.(13)Whenever there are changes in the norms and standards for a course or training programme in teacher education, the institution shall comply with the requirements laid down in the revised norms and standards immediately but not later than one year from the date of effect of the revised norms. However, the revised land area related norms shall not be applicable to the existing institutions if the same is not possible. But the required built up area shall have to be increased by them to conform to the revised norms. However, such institutions not having land area as per the revised norms, shall not be allowed to expand by way of additional courses or additional intake.(14)The institution shall make the information or documents available to the National Council for Teacher Education or its authorised representatives as and when required by them. Failure to produce or show any of the required documents, shall be treated as a breach of the conditions of recognition.(15)The institution shall maintain records or registers and other documents etc., which are essential for running of an educational institution especially those prescribed in the relevant norms and standards and guidelines or instructions or rules etc. of the Central or State or Union Territory Governments, affiliating or examining bodies.(16)The institution shall adhere to the mandatory disclosure in the prescribed format and display up-to-date information on its Official website.
