Section 6 in The Maharashtra National Law University Act, 2014
6. University to follow Government policy in regard to reservation, etc.
- [(1) The university shall adopt the policy of the State Government and orders issued, from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes and Other Backward Classes for appointment to different posts of teachers and non-teaching officers and employees.] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](2)The university shall adopt the general policy of the State Government in regard to the welfare of various categories of weaker sections of the society and minorities as directed by the State Government from time to time.
