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THE NATIONAL COUNCIL FOR TEACHER EDUCATION (AMENDMENT) ACT, 2011
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 13th October, 2011/Asvina 21, 1933 (Saka)
The following Act of Parliament received the assent of the President on the 12th October, 2011, and is hereby published for general information:
THE NATIONAL COUNCIL FOR TEACHER EDUCATION (AMENDMENT) ACT, 2011
(No.18 of 2011)
[12th October, 2011.]
An Act to amend the National Council for Teacher Education Act, 1993.
BE it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the National Council for Teacher Education (Amendment) Act, 2011.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of long title
2. In the National Council for Teacher Education Act, 1993 (hereinafter referred to as the principal Act), in the long title, after the words “in the teacher education system”, the words “including qualifications of school teachers” shall be inserted.
Amendment of section 1
3. In section 1 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely:—
“(4) Save as otherwise provided in this Act, the provisions of this Act shall apply to—
(a) institutions;
(b) students and teachers of the institutions;
(c) schools imparting pre-primary, primary, upper primary, secondary or senior secondary education and colleges providing senior secondary or intermediate education irrespective of the fact, by whatever names they may be called; and
(d) teachers for schools and colleges referred to in clause (c).”.
Amendment of section 2
4. In section 2 of the principal Act,—
(1) after clause (e), the following clause shall be inserted, namely:—
‘(ea) “local authority” means a Municipal Corporation, Municipal Committee, Municipal Council, Zila Parishad, District Board or Nagar Panchayat or Panchayat, or other authority (by whatever name called), legally entitled to, or entrusted by the Government with the control or management of a municipal or local fund;’;
(ii) after clause (k), the following clause shall be inserted, namely:—
‘(ka) “school” means any recognised school imparting pre-primary, primary, upper primary, secondary or senior secondary education, or a college imparting senior secondary education, and includes—
(i) a school established, owned and controlled by the Central Government, or the State Government or a local authority;
(ii) a school receiving aid or grants to meet whole or part of its expenses from the Central Government, the State Government or a local authority;
(iii) a school not receiving any aid or grants to meet whole or part of its expenses from the Central Government, the State Government or a local authority;’.
Amendment of section 12
5. In section 12 of the principal Act, in clause (d), the words “in schools or” shall be omitted.
Insertion of new section 12A
6. After section 12 of the principal Act, the following section shall be inserted, namely:—
Power of Council to determine minimum standards of education of school teachers
“12A. For the purpose of maintaining standards of education in schools, the Council may, by regulations, determine the qualifications of persons for being recruited as teachers in any pre-primary, primary, upper primary, secondary, senior secondary or intermediate school or college, by whatever name called, established, run, aided or recognised by the Central Government or a State Government or a local or other authority:
Provided that nothing in this section shall adversely affect the continuance of any person recruited in any pre-primary, primary, upper primary, secondary, senior secondary or intermediate schools or colleges, under any rule, regulation or order made by the Central Government, a State Government, a local or other authority, immediately before the commencement of the National Council for Teacher Education (Amendment) Act, 2011 solely on the ground of non-fulfilment of such qualifications as may be specified by the Council:
Provided further that the minimum qualifications of a teacher referred to in the first proviso shall be acquired within the period specified in this Act or under the Right of Children to Free and Compulsory Education Act, 2009.”.
Amendment of section 32
7. In section 32 of the principal Act, in sub-section (2), after clause (d), the following clause shall be inserted, namely:—
“(dd) the qualifications of teachers under section 12A;”.
CORRIGENDUM
In the Juvenile Justice (Care and Protection of Children) Amendment Act, 2011 (12 of 2011), published in the Gazette of India, Extraordinary, Part II, Section 1, dated the 8th September, 2011 (Issue No.17), in the long title, for “to further to”, read “further to”.
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