Section 29 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
29. Relaxation of Minimum Qualifications.
(1)For the purpose of Sub-section (2) of section 23 of the RTE Act, the schools, specified under sub clause (iv) of clause (n) of section 2 seeking relaxation in teachers qualification shall provide the information on the prescribed Form-4 as shown in the Appendix-V within thirty days from the notification of these rules to the concerned District Education Officer.(2)The District Education Officer shall consolidate the information mentioned in sub rule (1) and shall provide to the Director of School Education within 15 days of the receipt of Form-4.(3)The Director of School Education shall provide the consolidated information mentioned in sub rule (2) to the State Government within 15 days of the receipt of District level information.(4)The Government may request the Central Government for the relaxation of the prescribed minimum qualification as required.
