(1) This Ordinance may be called the Central Educational Institutions (Reservation in Teachers' Cadre) Ordinance, 2019.

(2) It shall come into force at once.

In this Ordinance, unless the context otherwise requires,

(a) appropriate authority means the University Grants Commission established under the University Grants Commission Act, 1956 (3 of 1956), or any other authority or body established by or under a Central Act for the determination, coordination or maintenance of the standards of higher education in any Central Educational Institution;

(b) branch of study means a branch of study leading to three principal levels of qualifications at bachelors (under graduate), masters (post graduate) and doctoral levels;

(c) Central Educational Institution means

(i) a university established or incorporated by or under a Central Act;

(ii) an institution of national importance established by an Act of Parliament;

(iii) an institution, declared as an institution deemed to be University under Section 3 of the University Grants Commission Act, 1956 (3 of 1956), and maintained by or receiving aid from the Central Government;

(iv) an institution maintained by or receiving aid from the Central Government, whether directly or indirectly, and affiliated to an institution referred to in sub-clause (i) or sub-clause (ii), or a constituent unit of an institution referred to in sub-clause (iii); and

(v) an educational institution established by the Central Government under the Societies Registration Act, 1860 (21 of 1860);

(d) direct recruitment means the process of appointing faculty by inviting applications against public advertisement from persons eligible to teach in a Central Educational Institution;

(e) faculty means the faculty of a Central Educational Institution;

(f) Minority Educational Institution means an institution established and administered by the minorities under clause (1) of article, 30 of the Constitution and so declared by an Act of Parliament or by the Central Government or declared as a Minority Educational Institution under the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005);

(g) sanctioned strength means the number of posts in teachers' cadre approved by the appropriate authority;

(h) Scheduled Castes means the Scheduled Castes notified under article 341 of the Constitution;

(i) Scheduled Tribes means the Scheduled Tribes notified under article 342 of the Constitution;

(j) socially and educationally backward classes means such backward classes as are so deemed under article 342-A of the Constitution;

(k) teachers' cadre means a class of all teachers of a Central Educational Institution, regardless of the branch of study or faculty, who are remunerated at the same grade of pay, excluding any allowance or bonus.

(1) Notwithstanding anything in any other law for the time being in force, there shall be reservation of posts in direct recruitment out of the sanctioned strength in teachers' cadre in a Central Educational Institution to the extent and in the manner as may be specified by the Central Government by notification in the Official Gazette.

(2) For the purpose of reservation of posts, a Central Educational Institution shall be regarded as one unit.

(1) The provisions of Section 3 shall not apply to

(a) the institutions of excellence, research institutions, institutions of national and strategic importance specified in the Schedule to this Ordinance:

(b) a Minority Educational Institution.

(2) The Central Government may, by notification in the Official Gazette, amend the Schedule referred to in clause (a) of sub-section (1) from time to time.

Every notification made by the Central Government under this Ordinance shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification or both Houses agree that the notification should not be made, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.

1. Ministry of Law and Justice (Legislative Department), Vide Extra., Part II, Section 1, dated 7-3-2019, published in the Gazette of India, No. 22, dated 7-3-2019.