• The Central Educational Institutions (Reservation in Teachers’ Cadre) Bill, 2019 was introduced in Lok Sabha by Mr. Ramesh Pokhriyal Nishank, Minister of Human Resource Development on June 27, 2019. It replaces an Ordinance that was promulgated on March 7, 2019.  The Bill provides for reservation of teaching positions in central educational institutions for persons belonging to: (i) Scheduled Castes, (ii) Scheduled Tribes, (iii) socially and educationally backward classes, and (iv) economically weaker sections.
   
• Reservation of posts: The Bill 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.  This implies that the allocation of teaching posts for reserved categories would be done on the basis of all positions of the same level (such as assistant professor) across departments.  Note that, under previous guidelines, each department was regarded as an individual unit for the purpose of reservation.
   
• Coverage and exceptions: The Bill 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 Bill. It also excludes minority education institutions.   

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