Section 72 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
72. Power to prescribe standard code for employees of University and recognised institutions.
- Notwithstanding anything contained in this Act, the State Government may, for the purpose of securing and maintaining uniform standards, by notification in the Official Gazette, prescribe a standard code providing for the classification, manner and mode of selection and appointment, reservation of posts in favour of 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 21.] duties, work load, 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 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 relating to matters included in the code shall, to the extent to which they are repugnant to the provisions of the code, be void.
