77C. [ Special Provision for Scheduled Castes and Tribes in Services and Post in University and Colleges and Institutions. [Inserted by Maharashtra 11 of 1978, S. 14.]
(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 and Scheduled Tribes 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 and Tribes in the University, affiliated Colleges and recognised Institutions.(2)Notwithstanding anything contained in this Act, the State Government shall have power o 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 and Scheduled Tribes 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.]
