Section 15(1) in Gujarat Elementary Education Rules, 2010
(1)The State Government shall provide adequate teacher education facilities to ensure that all teachers in schools referred to in clauses (i) and (iii) of sub-section (18) of section 2, who do not possess the minimum qualifications laid down under Rule 13 at the time of commencement of the Act, to acquire such minimum qualifications within a period of five years from the commencement of the Act.
