Section 14 in Gujarat Elementary Education Rules, 2010
14. Relaxation of minimum qualifications.
(1)The State Government shall estimate the teacher requirement as per the norms in the Schedule for all schools referred to in sub-section (18) of section 2 within the State, within six months from the commencement of the Act.(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.(3)After six months after the commencement of the Act, no appointment of teacher for any school can be made in respect of any person not possessing the minimum qualifications prescribed by the academic authority notified under sub-section (1) of Section 22.(4)A person appointed as a teacher within six months of the commencement of the Act, must possess at least the academic qualifications not lower than higher secondary school certificate or equivalent.
