Section 4 in The National Council For Teacher Education Rules, 1997
4. Members representing States and Union Territories.
- The manner of representation of the States and Union Territories by the members appointed under clause (n) of sub-section (4) of section 3, shall be as under :-(a)one representative each of eight State Governments from the different parts of India identified by keeping in view the strength of teaching community in each State, subject to the condition that at least one State from each of the regions which is covered by the Regional Committees shall be included.(b)One representative of the Union Territory Administrations keeping in view the strength of the teaching community, the need for regional representation and such other factors relating to teacher education as may be deemed appropriate by the Central Government.(c)The term of office of members appointed under clause (n) of sub-section (4) of section 3 shall be two years from the date of their appointment or till fresh appointments are made, whichever is later.
