Section 4 in National Council for Teacher Education (Recognition Norms and Procedure)Regulations, 2014
4. Eligibility.
- The following categories of institutions are eligible for consideration of their applications under these regulations, namely: -(a)institutions established by or under the authority of the Central or State Government or Union territory administration;(b)institutions financed by the Central or State Government or Union territory administration;(c)all universities, including institutions deemed to be universities, so recognised or declared as such, under the University Grants Commission Act, 1956 (3 of 1956);(d)self financed educational institutions established and operated by 'not for profit' societies and trusts registered under the appropriate laws or a company incorporated under the Companies Act, 2013 (18 of 2013).
