2. In the National Council for Teacher Education Act, 1993 (hereinafter referred to as the principal Act), in section 14, in sub-section (1), after the proviso, the following proviso shall be inserted, namely:-

"Provided further that such institutions, as may be specified by the Central Government by notification in the Official Gazette, which-

(i) are funded by the Central Government or the State Government or the Union territory Administration;

(ii) have offered a course or training in teacher education on or after the appointed day till the academic year 2017-2018; and

(iii) fulfill the conditions specified under clause (a) of sub-section (3), shall be deemed to have been recognised by the Regional Committee.".