Ministry: 
Law and Justice
  • The Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019 was promulgated on March 7, 2019. The Ordinance provides for reservation of teaching positions in central educational institutions for persons belonging to the Scheduled Castes, Scheduled Tribes, and the socially and educationally backward classes.
     
  • Reservation of posts: The Ordinance provides for reservation of posts in direct recruitment of teachers (out of the sanctioned strength) in central educational institutions.  For the purpose of such reservation, a central educational institution will be regarded as one unit. 
     
  • Coverage and exceptions: The Ordinance will apply to ‘central educational institutions’ which include universities set up by Acts of Parliament, institutions deemed to be a university, institutions of national importance, and institutions receiving aid from the central government. 
     
  • However, it excludes certain institutions of excellence, research institutions, and institutions of national and strategic importance which have been specified in the Schedule to the Ordinance. It also excludes minority education institutions.   

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