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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in Gujarat Elementary Education Rules, 2010

(2)If the State does not have adequate institutions offering courses or training in teacher education, or persons possessing minimum qualifications as laid down under Rule 15 are not available in sufficient numbers in relation to the requirement of teachers estimated the State Government shall request, within one year of the commencement of the Act, the Central Government for relaxation of the prescribed minimum qualification.