The National Council for Teacher Education Act, 1993

[Act No. 73 of 1993]

[29th December, 1993.]

Contents
Titele	The National Council for Teacher Education Act, 1993
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Establishment of the Council
3.	Establishment of the Council
4.	Term of office and conditions of service of Members
5.	Disqualification for office of Member
6.	Vacation of office of Member
7.	Meetings of the Council
8.	Vacancies, etc., not to invalidate proceedings of the Council
9.	Power to co-opt
10.	Appointment of officers and other employees of the Council
11.	Authentication of the orders and other instruments of the Council
Chapter III	Functions of the Council
12.	Functions of the Council
12A.	Power of Council to determine minimum standards of education of school teachers
13.	Inspection
Chapter IV	Recognition of Teacher Education Institutions
14.	Recognition of institutions offering course or training in teacher education
15.	Permission for a new course or training by recognised institution
16.	Affiliating body to grant affiliation after recognition or permission by the Council
17.	Contravention of provisions of the Act and consequences thereof
18.	Appeals
Chapter V	Bodies of the Council
19.	Executive Committee
20.	Regional Committees
21.	Power to terminate the Regional Committee
Chapter VI	Finance, Accounts and Audit
22.	Payment to the Council
23.	Fund of the Council
24.	Budget of the Council
25.	Annual report
26.	Accounts and audit
Chapter VII	Miscellaneous
27.	Delegation of powers and functions
28.	Protection of action taken in good faith
29.	Directions by the Central Government
30.	Power to supersede the Council
31.	Power to make regulations
32.	Offences by companies
33.	Rules and regulations to be laid before Parliament
34.	Power to remove difficulties