Section 33 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
33. Observation of rule of reservation.
- Every appointment made to the services of the University, as constituted under the statutes, shall conform to such rule of reservation for Scheduled Castes, Scheduled Tribes and Backward Classes as may be made under the Statutes of the University except where the Government by general or special order exempts any category from its applicability keeping in view the general policy enunciated by the Government from time to time:Provided that the statutes may provide for such preference to women, as is for the time being provided for recruitment to Government service.
