77A. [ Power to Prescribe Standard Code for Employees of University and Affiliated Colleges and Recognised Institutions. [Inserted by Maharashtra 11 of 1978, S. 4.]
- Notwithstanding anything contained in this Act, the State Government may, for the purpose of securing and mai[providing for the classification, manner and mode of selection and appointment, reservation of posts in favour of members of the Scheduled Castes and Scheduled Tribes,] [Inserted by Ma 14 of 1984, S. 6.] duties,, workload, pay, allowances, post- retirement benefits, other benefits conduct and disciplinary matters and other conditions of service of the Officers, Teachers and other employees of the University and the Teachers and other employees in the affiliated Colleges and Recognised Institutions (other than those managed and maintained by the State Government). When such Code is prescribed, the provisions made in the Code shall prevail, and the provisions made in the Statutes, Ordinances, Regulations and Rules for matters included in the Code shall to the extent to which they are repugnant to the provisions of the Code, be void.]
