Central Educational Institutions (Reservation in Teachers Cadre) Act, 2019
केंद्रीय शिक्षा संस्थाू (शिक्षकों के काडर में आरक्षण)अधिनियम, 2019
An Act to provide for the reservation of posts in appointments by direct recruitment of persons belonging to the Scheduled Castes, the Scheduled Tribes, the socially and educationally backward classes and the economically weaker sections, to teachers cadre in certain Central Educational Institutions established, maintained or aided by the Central Government, and for matters connected therewith or incidental thereto.
- Act number
- Act 10 of 2019
- Year
- 2019
- Enacted on
- 09-07-2019
- In force from
- 07-03-2019
- Jurisdiction
- Central Act (India)
- Subjects
- Education, Social Welfare
Read the full text of Central Educational Institutions (Reservation in Teachers Cadre) Act, 2019 section by section on LawLens.
Official source: India Code