Section 17 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
17. Relaxation of minimum qualification
. (1) The State Government shall estimate the teacher requirement as per the norms in the Schedule for all schools referred to in clause (n) of section 2.(2)If the State does not have adequate institutions offering courses or training in teacher education, or persons possessing minimum qualifications as notified by the academic authority notified by the Central Government under sub-section (1) of section 23 are not available in sufficient numbers in relation to the requirement of teachers estimated under sub-rule (1), the State Government shall request the Central Government for relaxation of the prescribed minimum qualification.(3)No appointment of teacher for any school can be made in respect of any person not possessing the minimum qualifications notified by the academic authority appointed by the Central Government under sub-section (1) of section 23, without the notification of relaxation referred to in sub-rule (2).
