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Person can't be detained merely because of non-cooperation: Bombay HC quashes LOC against Man
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Supreme Court asks HCs, Centre and States to comply with Directions to prevent Unnecessary Arrests and Remand
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National Council for Teacher Education Act, 1993
Amendment in Minimum Qualification
National Council for Teacher Education (matters relating to quorum, co-option and meetings of the Executive Committee), Regulations 1995
National Council for Teacher Education (number of persons to be nominated to Regional Committee, their term of office and allowance payable) Regulations, 1995
National Council for Teacher Education (manner of filling up casual vacancies among members of Regional Committee) Regulations, 1996
National Council For Teacher Education Rules, 1997
National Council for Teacher Education (Annual Statement of Accounts) Rules, 2000
National Council for Teacher Education (Annual Statement of Accounts) Amendment Rules, 2000
National Council for Teacher Education (procedure to be followed by the Regional Committees) (Amendment) Regulations 2002
National Council for Teacher Education (Guidelines for regulation of tuition fees and other fees chargeable by unaided teacher education institutions) Regulations, 2002
Conditions of service of every employee appointed by the Council, Regulation 2002
National Council for Teacher Education (Amendment) Rules, 2003
National Council for Teacher Education (Amendment) Rules, 2003
National Council for Teacher Education (Recruitment Rules), Regulations 2003
NCTE (Contributory Provident Fund) (Amendment) Regulations 2005
National Council For Teacher Education (Procedure For Recognition Of Certain Categories Of Institutions) Rules, 2006
National Council for Teacher Education (Assignment of Functions to the Executive Committee) Regulations, 2007
National Council for Teacher Education (Recruitment) (Second Amendment) Regulations 2009
National Council for Teacher Education, Stenographer Grade ‘C’ Recruitment Rules, 2009
NCTE Regulations 2010, Minimum qualifications to be eligible as a Teacher,
National Council for Teacher Education (Guidelines for regulation of tuition fees and other fees chargeable by unaided teacher education institutions) Amendment Regulations, 2010
National Council for Teacher Education (Number of persons to be nominated to the Regional Committee, their term of office and allowance payable) First Amendment Regulations, 2011
NCTE Regulations 2011, Amendment in Minimum qualifications to be eligible as a Teacher
National Council for Teacher Education (Third Amendment) Rules, 2011
National Council for Teacher Education (Manner of Appointment and Qualifications of Vice Chairperson) Rules, 2012
National Council for Teacher Education (Manner of Appointment and Qualifications of Chairperson) Rules, 2012
National Council for Teacher Education (Manner of Appointment and Qualifications of Chairperson) Amendment Rules, 2013
National Council for Teacher Education (Recognition Norms and Procedure)Regulations, 2014
NCTE (Determination of Minimum qualifications for persons to be recruited as Education TEacher and Physical Education Teacher in Pre-primary, Upper primary, Secondary, Sr. Secondary or Intermediate Schools or colleges) Regulation 2014
National Council for Teacher Education (Amendment) Rules, 2015
Regulations may be called the National Council for Teacher Education (Establishment, Location and Territorial Jurisdiction of the Regional Committees) Regulations, 2017
NCTE Regulations 2018, Amendment in minimum qualifications
National Council for Teacher Education (Recognition, Norms and Procedure ) Amendment Regulations, 2018
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