Section 12 in The National Council For Teacher Education Act, 1993
12. Functions of the Council. - It shall be the duty of the Council to take all such steps as it may think fit for ensuring planned and co-ordinated development of teacher education and for the determination and maintenance of standards for teacher education and for the purposes of performing its functions under this Act, the Council may¬-
(a)undertake surveys and studies relating to various aspects of teacher education and publish the result thereof;(b)make recommendations to the Central and State Governments, Universities, University Grants Commission and recognised institutions in the matter of preparation of suitable plans and programmes in the field of teacher education;(c)co-ordinate and monitor teacher education and its development in the country;(d)lay down guidelines in respect of minimum qualifications for a person to be employed as a teacher [* * *] in recognised institutions;(e)lay down norms for any specified category of courses or training in teacher education, including the minimum eligibility criteria for admission thereof, and the method of selection of candidates, duration of the course, course contents and mode of curriculum;(f)lay down guidelines for compliance by recognised institutions, for starting new courses or training and for providing physical and instructional facilities, staffing pattern and staff qualifications;(g)lay down standards in respect of examinations leading to teacher education qualifications, criteria for admission to such examinations and schemes of courses of training;(h)lay down guidelines regarding tuition fees and other fees chargeable by recognised institutions;(i)promote and conduct innovation and research in various areas of teacher education and disseminate the results thereof;(j)examine and review periodically the implementation of the norms, guidelines and standards laid down by the Council and to suitably advise the recognised institutions;(k)evolve suitable performance appraisal systems, norms and mechanisms for enforcing accountability on recognised institutions;(l)formulate schemes for various levels of teacher education and identify recognised institutions and set up new institutions for teacher development programmes;(m)take all necessary steps to prevent commercialisation of teacher education; and(n)perform such other functions as may be entrusted to it by the Central Government.[12A. Power of Council to determine minimum standards of education of school teachers. -For the purpose of maintaining standards of education in schools, the Council may, by regulations, determine the qualifications of persons for being recruited as teachers in any pre-primary, primary, upper primary, secondary, senior secondary or intermediate school or college, by whatever name called, established, run, aided or recognised by the Central Government or a State Government or a local or other authority:Provided that nothing in this section shall adversely affect the continuance of any person recruited in any pre-primary, primary, upper primary, secondary, senior secondary or intermediate schools or colleges, under any rule, regulation or order made by the Central Government, a State Government, a local or other authority, immediately before the commencement of the National Council for Teacher Education (Amendment) Act, 2011 solely on the ground of non-fulfilment of such qualifications as may be specified by the Council:Provided further that the minimum qualifications of a teacher referred to in the first proviso shall be acquired within the period specified in this Act or under the Right of Children to Free and Compulsory Education Act, 2009 (35 of 2009).
