Section 17(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)The provision of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 and the orders and instructions issued from time to time by the State Government with respect to reservation shall be applicable to the posts to be filled by direct recruitment or by promotion in every existing teaching or non-teaching staff of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
