(3)[ Nothing in sub-sections (1) and (2) of this section shall prevent the State Government or the University from making any provision for the reservation of appointments or posts either under the University or under the affiliated Colleges or recognised Institutions in favour of the members of the Scheduled Castes and Scheduled Tribes, which, in its opinion, are not adequately represented in the services under the University or under such Colleges or Institutions.] [Added by Mah, 32 of 1978, S. 3.]
