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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Rules for the Grant of Recognition and Aid to Elementary Schools

(3)In every elementary school with Standard V as the highest, the headmaster or headmistress, should hold a trained teacher's certificate of the higher elementary grade:Provided that such a certificate shall not be required in the case of a headmaster or headmistress who has had at least two years' experience as headmaster or headmistress as the case may be, on or before the 16th September 1933:Provided further that a headmaster or headmistress appointed after the 1st October 1939 to any such school having four or more teachers, should hold a trained teacher's certificate of the secondary grade; andProvided also that a headmaster or headmistress appointed after the 1st June 1960 to an elementary school with Standard V as the highest shall hold trained teacher's certificate of the secondary grade:Provided also that in every elementary school with Standard V as the highest which does not have a trained teacher of the secondary grade on its staff, there shall be employed at least one trained teacher of the secondary grade on and from the 1st June 1960.