Section 75 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
75. Special provision for Scheduled Castes [Scheduled Tribes and o Backward Classes] [These words were substituted for the words 'and Scheduled Tribes' by Maharashtra 7 of 1993, Section 22(c).] in services and posts in University, colleges a institutions.
(1)The University and the recognised institutions shall take into consideration, consistently with the maintenance of teaching standards and efficiency of administration, the claims of the members of the Scheduled Castes [Scheduled Tribes and other Backward Classes] [These words were substituted for the words 'and Scheduled Tribes' by Maharashtra 7 of 1993, Section 22(a)(i).] in making appointments to teaching and non-teaching posts under their respective control; and the University shall make the necessary Statutes for reservation of adequate number of posts for members of such Castes [Tribes and Classes] [These words were substituted for the words 'and Tribes' by Maharashtra 7 of 1993, Section 22(a)(ii).] in the University and recognised institutions.(2)Notwithstanding anything contained in this Act, the State Government shall have power to give to the University, from time to time, such directions as it may consider necessary in regard to categories of posts in which reservation of post shall be made in favour of the member of the Scheduled Castes [Scheduled Tribes and other Backward Classes] [These words were substituted for the words 'and Scheduled Tribes' by Maharashtra 7 of 1993, Section 22(b).] percentage of the posts to be reserved for them, and any other matters connected with such reservation, and the University shall comply with such directions.
