Section 5 in The National Council for Teacher Education (Manner of Appointment and Qualifications of Vice Chairperson) Rules, 2012
5. Educational and other qualifications.
- No person shall be eligible for being appointed as the Vice-Chairperson under clause (b) of sub-section (4) of section 3 of the National Council for Teacher Education Act, 1993, unless-(a)he is an officer of the Central Government or State Governments or autonomous organization or University, holding-(i)analogous or equivalent posts on regular basis in the parent cadre or department; or(A)Essential(i)Doctoral Degree from a recognised university ; and(ii)experience of working as a Professor or equivalent in State or Central University or educational institution of State or Central Government;(ii)a post in the Pay Band of Rs.37400-Rs.67000 with Grade Pay Rs. 10000 or equivalent with 3 year of regular service in the grade in the parent cadre or department and(iii)possessing the following qualifications namely :-Or
