77C. [ Special provision for Scheduled Castes [Scheduled Tribes and Other Backward Classes] [Section 77C was inserted by Maharashtra 32 of 1978, section 14.] in services and posts in University and Colleges and Institutions.
(1)The University, the affiliated Colleges 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 7(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 7(a)(ii).] in the University, affiliated Colleges 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 posts shall be made in favour 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 7(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.]
