In exercise of the
powers conferred by section 23 of the Maharashtra Unaided Private Professional
Educational Institutions (Regulation of Admissions and Fees) Act, 2015 (Mah.
XXVIII of 2015), and in supersession of Government Notification, Higher and
Technical Education Department, No. TEM-2015/CR 536/TE-4 dated 11th March 2016,
the Government of Maharashtra hereby makes the following rules to regulate
admissions to the First and Direct Second Year of Full Time Professional Post
Graduate Technical Courses (Engineering and Technology, Pharmacy, Architecture,
Hotel Management and Catering Technology, Management and Computer
Applications), namely.- (1)
These rules may be called
the Maharashtra Unaided Private Professional Educational Institutions
(Regulation of Admissions to the Full Time Professional Post Graduate Technical
Courses) Rules, 2017. (2)
They shall come into force
with effect from 24th April 2017. (1)
In these rules, unless the
context otherwise requires,- (a)
"Act" means the
Maharashtra Unaided Private Professional Educational Institutions (Regulation
of Admissions and Fees) Act, 2015 (Mah. Act XXVIII of 2015); (b)
"Admission Reporting
Centre" means a centre where the Candidate shall report for confirmation
of admission by verification of documents and payment of fees; (c)
"All India Seats"
means seats available to any eligible Indian National Candidate; (d)
"Application Form"
means prescribed form filled up online by the Candidate for admission; (e)
"Autonomous
Institution" means the institution to which autonomy is granted by the University
Grants Commission; (f)
"CAP Seats" means
the seats filled in through the centralized process of admission carried out by
the Competent Authority; (g)
"Courses" means
the full time Post Graduate Professional technical courses in Engineering and
Technology, Pharmacy, Architecture, Hotel Management and Catering Technology,
Management and Computer Applications; (h)
"Department" Means
the Higher and Technical Education Department of Government of Maharashtra; (i)
"Eligible
Candidates" means the candidates who are eligible for different
professional courses as notified by the Government, from time to time under
sub-section (1) of section 3 of the Act; (j)
"Facilitation
Centre" means a Centre where the facilities like sale of application kits,
filling online forms, verification of documents and grievances, etc., are
provided; (k)
"Home University
(HU)" means the university area as specified in sub-rule (1) of rule 5
herein; (l)
"HSC" means the
Higher Secondary School Certificate (Standard XII) examination conducted by the
Maharashtra State Board of Secondary and Higher Secondary Education or its
equivalent certificate awarded by recognized Board; (m)
"Institutional
Quota" means seats available for admission to eligible Candidates at
Institution level as declared by the Government or appropriate authority, from
time to time; (n)
"Inter-Se-Merit"
means the order of merit declared by the Competent Authority in respect of
various classes/category of Candidates; (o)
"Minority Quota"
means seats earmarked for the Minority Community Students from within the
State, belonging to the Minority community to which the institution belongs; (p)
"Non-Autonomous
Institution" means those institutions which are not 'Autonomous
Institution'; (q)
"Overseas Citizen of
India (OCI)" means a candidate or a person registered as an Overseas
Citizen of India as declared by the Central Government under section 7A of the
Citizenship Act 1955 and includes Persons of Indian Origin (PIO); Explanation: For the
purposes of this clause, all the existing Persons of Indian Origin (PIO)
cardholders registered under notification of the Government of India, Ministry
of Home Affairs No. F. No. 26011/04/98- F. I, dated 19th August 2002 and shall
now be deemed to be Overseas Citizen of India (OCI) card holders by virtue of
Notification of Government of India, Ministry of Home Affairs, No.
25024/9/2014-F.I., dated 9th January, 2015; (r)
"OHU" means the
area Outside Home University area; (s)
"Qualifying
Examination" means examinations on the basis of which a Candidate becomes
eligible for admission or its equivalent examination; (t)
"Sponsored
Candidate" means the candidate having minimum of two years of full time
work experience counted after the date of declaration of result of qualifying
degree till the last date of receipt of application in a registered firm or
company or industry or educational and/or research institute/any Government
Department or Government Autonomous Organization in the relevant field in which
admission is being sought; (u)
"SSC" means the
Secondary School Certificate (Standard X) examination conducted by Maharashtra
State Board of Secondary and Higher Secondary Education or its equivalent
certificate awarded by a recognized Board; (v)
"Supernumerary
Seats" means seats which are over and above the Sanctioned Intake approved
by the appropriate authority and the Government, from time to time. (2)
Words and expressions used
but not defined in these rules shall have the same meanings respectively
assigned to them in the Act. (1)
The Competent Authority shall
invite Online Applications from Candidates for participating in CET and / or
CAP for seeking admission to the Professional Courses for which State CET or
alternative entrance examination is required for the academic year. (2)
The Competent Authority shall
invite online applications in the prescribed form, from the eligible candidates
for participating in Centralized Admission Process (CAP) for seeking admission
to the post graduate Technical Courses, which are exempted as per provisions of
the Act. (3)
The Competent Authority
shall also invite online application form from the eligible candidates for
participating in Centralised Admission Process (CAP) to the post graduate
technical courses for which the entrance test is conducted by the appropriate
authority under any Central Act and shall be applicable for seeking admission
to such professional courses, as per the provisions of the Central Act, rules
and regulations made thereunder. (4)
The Candidates seeking
admissions to the professional courses for the seats provided in - (a)
rule 7(1),7(2), 7(3) and
7(5)(b) of these rules shall apply to the Competent Authority for admission
through Centralized Admission Process (CAP), (b)
rule 7(4) and 7(5) (a) of
these rules shall initially apply to the Competent Authority, for verification
of documents and then to respective institute, to enable the institutions to
give admissions to such eligible applicants on the basis of Inter-Se-Merit, as
specified in rule 13. (5)
The Candidate should submit,
along-with the application, the requisite certificates, as applicable in the
necessary Proforma issued by the concerned competent authority. (1)
The Competent Authority
shall, in relation to Common Entrance Test (CET), declare- (a)
Medium of CET; (b)
Pattern of CET; (c)
Mode of CET; (d)
Schedule of CET; (e)
Issue of Hall Ticket; (f)
Result of CET; (g)
Schedule of CAP, etc., (2)
The Competent Authority
shall also declare the Syllabus relating to CET in consultation with the
Director of Technical Education. (3)
The Concerned Directorate
shall publish the "Information Brochure" (1)
Maharashtra State
Candidature.-- A.
Type Eligibility Criterion Home
University (i)
Candidates passing HSC or
passing diploma in Engineering or Technology or Pharmacy and also Qualifying
Examination from a recognized institution in Maharashtra State (ii)
Candidate who is either
Domicile of Maharashtra and/or is born in Maharashtra; (iii)
Place of passing of
Qualifying Examination falling within the jurisdiction of the respective
University area. B.
A Candidate who does not
fall in Type A above, but who or whose father or mother is domiciled in the
State of Maharashtra and possesses domicile certificate. Place of domicile
certificate issuing authority falling within the jurisdiction of the respective
University area. C.
A Candidate who does not
fall in either Type A or Type B but whose father or mother is an employee of
the Government of India or Government of India Undertaking and who has been
posted and reported to duty in Maharashtra State before the last date for
submitting the Application Form for CAP. Place of posting of
father or mother of Candidate falling within the jurisdiction of the respective
University area D.
A Candidate who does not
fall in any of the above Type A, Type B and Type C but whose father or mother
is an employee or retired employee of the Government of Maharashtra or
Government of Maharashtra Undertaking. Place of posting of
father or mother of Candidate or the place of settlement of the father or
mother if retired or the place of last posting if deputed outside Maharashtra
falling within the jurisdiction of the respective University area. E.
Candidates passing HSC or
passing diploma in Engineering or Technology or Pharmacy and also Qualifying
Examination from a recognized institution located in a disputed Maharashtra
Karnataka Border area or from Maharashtra, residing in the disputed Maharashtra
Karnataka Border area and whose mother tongue is Marathi. Candidate shall be
considered for the Outside Home University or State Level Seats. (2)
All India Candidature.-The
Candidates having Indian Nationality are eligible under this category. (3)
Minority Candidature.-The
Maharashtra domiciled Candidate belonging to a particular Linguistic or
Religious Minority community from within the State and as notified by the
Government are eligible under this category. (4)
NRI Candidature.- The
Candidate who fulfills the conditions as defined in clause (n) of section 2 of
the Act are eligible under this Category. (5)
Foreign Student or OCI or
PIO Candidature.-The Foreign Student Candidates, as defined in clause (i) of
section 2 of the Act, the Overseas Citizen of India (OCI) candidate, as defined
in clause (q) of rule 2 and Persons of Indian Origin (PIO) as defined in clause
(o) of section 2 of the Act are eligible under this Category. (6)
Jammu and Kashmir Migrant
Candidature.- (a)
The children of citizens,
who are displaced from Jammu and Kashmir to any part of India from unsafe
border area of Jammu and Kashmir to a relatively safer place in Jammu and
Kashmir from 1990 onwards due to terrorist activities; or (b)
The children of officers
belonging to Indian Administrative Services (IAS), Indian Police Services (IPS)
or Indian Foreign Services (IFS) and children of staff belonging to military
and paramilitary forces transferred to Jammu and Kashmir to combat terrorist
activities and joined the post on or before the last date for submission of
application for admission; or (c)
The children of staff and
officers of Jammu and Kashmir police engaged in combating terrorism, are
eligible under this category. (1)
The sanctioned intake for
First Year Post Graduate Degree courses and Direct Second Year (Lateral entry)
Separate Division shall be as per the approval given by the authority which is
competent for giving approval to respective courses and affiliation given by
the respective affiliating University. For admission to Direct Second Year
(Lateral Entry) of Post Graduate Courses, the number of seats available shall
be calculated as given in Schedule - II. (2)
The supernumerary seats
shall be available to the educational institutions as approved by the
appropriate authority, from time to time. The percentage of
allocation of seats for various types of candidates in the Home University,
Other than Home University and State Level shall be in accordance with the
policy of the Government as specified in Schedule-I for First Year and Schedule
-II for Direct Second Year of various post graduate Courses: (1)
Maharashtra State
Candidature Seats.-The Candidates having Maharashtra State Candidature as
specified in rule 5(1) of these rules, shall be eligible for these seats. (2)
All India Candidature
Seats.-The Candidates having Candidature as given in rule 5(2) of these rules
shall be eligible for these seats. (3)
Minority Quota Seats. -The
Candidates having Candidature mentioned in rule 5(3) of these rules shall be
eligible for these seats as specified in Schedule-I and Schedule-II. These
seats shall be filled in accordance with the provisions of sub-section (2) of
section 6 of the Act. (4)
Institutional Quota Seats.- (a)
The Institution can admit
Eligible Candidates as specified in Schedule -I and Schedule-II, subject to
following conditions,- (i)
The Candidates having
Candidature mentioned in rule 5(1), 5(2), 5(3), 5(4) and 5(6) of these rules
shall be eligible for these seats; (ii)
The maximum 5% seats may be
filled in from the NRI Candidates, if it is approved by the appropriate
authority at the Institution level; (iii)
The seats reserved for this
NRI quota remains vacant, those vacant seats may be filled in by the
Institution, from the Eligible Candidates of All India Candidature seats: Provided that while
filling of these vacant seats the preference shall be given to the Maharashtra
State Candidature Candidates on the basis of Inter-Se-Merit. (5)
Supernumerary seats for, - (a)
OCI / PIO, Foreign Students
and the children of Indian Workers in Gulf Countries Candidates. - (i)
The Candidates having
candidature as given in rule 5(5) of these rules and the children of Indian
Workers in Gulf Countries shall be eligible for these supernumerary seats; (ii)
These seats shall be subject
to the maximum of 15% of the Sanctioned Intake seats. Out of 15% seats, one
third shall be reserved for the children of Indian Workers in Gulf Countries
and two third seats shall be reserved for OCI / PIO or Foreign Student
Candidates or as prescribed by the appropriate authority, from time to time; (iii)
These seats shall be filled
in by the institution on the basis of Inter-Se-Merit of Candidates as given in
rule 8 of these rules. (b)
Jammu and Kashmir Migrant
Candidature.- (i)
The Candidates having
Candidature as given in rule 5(6) of these rules shall be eligible for these
seats; (ii)
The number of seats for this
quota shall be as per the policy of the Government; (iii)
These seats shall be filled
in by the Competent Authority. (1)
Assignment of Merit
Number.-All the eligible Candidates who have submitted Application Form on or
before the last date specified for the submission of Application Form for
Admission through CAP shall be assigned a merit number. The merit list shall be
prepared on the basis of CET Score or on the basis of marks obtained at
qualifying examination or any other criterion as specified in sub-rule (3) of
this rule. (2)
Change of Marks due to
verification.-If the marks in the qualifying examination are modified due to
verification and the same is duly certified by the concerned Competent
Authority or Board, the same shall be reported to the Competent Authority for
admission through CAP or its designated representatives immediately. However,
the effect of such change will be taken into consideration only for the
subsequent round (s) of admission. (3)
Assignment of Merit Number
for various Courses,-First Year Engineering and Technology, Pharmacy,
Management, Architecture, Hotel Management and Catering Technology and First or
Direct Second Year Computer Applications,- (i)
The merit list for the
Candidates as per rule 5(1), 5(2), 5(3) and 5(6) of these rules, shall be
prepared on the basis of marks or score secured by the Candidate in the CET
conducted by the Competent Authority or marks or score secured in any other
examination conducted by the concerned appropriate authority or marks secured
in qualifying examination for the purpose of admission to these Courses: Provided that, in
case of tie, the relative merit of Candidates shall be resolved in the
following order of preference and the methodology as specified below:- (a)
higher percentage of marks
in HSC; (b)
higher percentage of marks
in SSC; (c)
higher marks in Science
subject in SSC; (d)
higher marks in Mathematics
subject in SSC; (e)
higher marks in English in
SSC. (ii)
The merit list for the NRI /OCI
and Foreign Students Candidates stated at rule 5(4), 5(5) and Children of
Indian workers in Gulf Countries shall be prepared on the basis of the
percentage of marks in the Qualifying examination: Provided that, in
case of tie, the relative merit of Candidates shall be resolved in the
following order of preference and the methodology as specified below:- (a)
higher percentage of marks
in HSC; (b)
higher percentage of marks
in SSC; (c)
higher marks in Science
subject in SSC; (d)
higher marks in Mathematics
subject in SSC; (e)
higher marks in English in
SSC. (1)
The Unaided Private
Professional Education Institution shall admit Candidates through the
Centralised Admission Process as referred in sub-section (3) of section 3 of
the Act. The stages of CAP shall be as stated below:- (a)
Display or publishing of
Information Brochure by the Competent Authority. (b)
Filling online Application
Form by Candidate for participation in the Centralised Admission Process. (c)
Document verification at
facilitation centre by the Candidate in person. (d)
Display or publishing of
provisional merit lists, submission of grievances, if any, and display or
publishing of final merit lists. (e)
Display of available
Category wise Seats (Seat Matrix) for CAP Round I. (f)
Filling up and confirmation
of online option form having preferences of Courses and Institutions before CAP
Round I. Candidates may fill in choices of Institutes and Courses in decreasing
order of their preference as specified by Competent Authority. The option form
once confirmed shall be considered for allotment in CAP Round I. (g)
Display of provisional
allotment of CAP Round I indicating allotted institute and Course. (2)
During the CAP, before
accepting the allotted seat a Candidate can opt to 'Freeze', 'Slide' or 'Float'
the choice of academic program for subsequent round(s), if any, of seat
allocation, as provided below:- (a)
Freeze: Candidates accept
the offered seat and they do not want to participate in any further rounds of
seat allocation. Such Candidates will not be considered in subsequent rounds of
admission; (b)
Slide: Candidates accept the
offered seat and indicate that, if admission to the academic program of higher
preference is offered within the same Institution, they will accept it. Such
Candidates will be considered in subsequent rounds of admission; (c)
Float: Candidates accept the
offered seat and indicate that, if admission to an academic program of higher
preference in any Institution is offered, they will accept it. Else, they will
continue with the currently accepted academic program. Such Candidates will be
considered in subsequent rounds of admission; (d)
For Candidates who choose
the Float or Slide option, and secures a seat of his choice of higher
preference, then it would automatically result in the forfeiture of the seat
accepted by the Candidate in the earlier round; (e)
Slide and Float options will
not be available to a Candidate who is offered admission to his first choice. (3)
Conduct of CAP Round-II and
III- (a)
The seats available for
Round II and III shall be published on the website. The Candidates are allowed
to fill in or edit the already filled online option form. The seats to be
allotted during the course of these rounds shall be subject to following
conditions:- (i)
Before start of these rounds,
the Candidates can change their seat acceptance option from Slide or Float to
Freeze or vice-versa by submitting an application at Admission Reporting Center
(ARC) where he has confirmed his admission by paying the seat acceptance Fee; (ii)
Candidates who have not been
allotted any seat in any of the previous rounds or who did not participate
(failure of filling option form) in previous round or those who have taken and
cancelled their admission in the earlier rounds or rejected seat and those who
have selected Freeze option in earlier rounds but are desirous of changing it
to Float or Slide are eligible to participate in these rounds; (iii)
Candidates who have opted
for Float and Slide and also applying for these rounds shall not fill in the
allotted institution in their choice list, it will be added by the software at
the end of the list. Once the upward allotment is made, then the earlier
allotment automatically stands cancelled; (iv)
Slide or Float options are
not available for the seats allotted in Round-III. (b)
Reporting and accepting the
offered seat will be as per the allotment by the Candidate at Admission
Reporting Centre. (4)
Reporting and confirmation
of admission.- After final CAP Round, the Candidate shall report to the
institution allotted to them and confirm his admission in institution. Allotment of seats
under CAP shall be made in the following manner:- (1)
Maharashtra State
Candidature Candidate.- The stages of
computerised allotment are as follows:- Stage -I: For all the
Candidates.- (a)
All the Candidates (Open,
Reserved) belonging to various categories shall be considered for allotment as
per their Inter-Se-Merit. (b)
Backward Class Category
Candidates shall be considered for allotment in Open Category seat by virtue of
their Inter-Se-Merit or in their respective Category of reservation, if Open
Category seats are not available at their merit. (c)
SBC Category Candidates
shall be considered for allotment in Open Category by virtue of their merit and
in case of SBC Candidates who were in Backward Class prior to their inclusion
in SBC Category shall be considered in their original Backward Class Category. (d)
Persons with Disability
Category Candidates shall be considered for allotment for the seats reserved
for them otherwise in Open Category as per their Inter-Se-Merit if the seats
reserved for them are not available at their merit. (e)
For Engineering and
Technology and Pharmacy Courses Sponsored or Non-sponsored Candidates shall be
considered for allotment as per Inter-Se-Merit. (f)
If a seat is available for a
candidate in more than one category, then the seat allotment shall be done in
the sequence as given below:- (i)
Seat for Ladies, (ii)
Seat for persons with
Disability candidates, (iii)
Seat for Sponsored Category. Stage -II: For SBC
Category Candidates. -If the Backward Class Category seats remain vacant, such
seats shall be considered for allotment to the Candidates of SBC Category,
limited to the extent of 2% seats. Stage -III: For
respective groups of Backward Class Category Candidates.-If the seats remain
vacant in the respective group of following Categories, such seats shall be
considered for allotment to the Candidates from within the respective group.- Group 1: (i)
Scheduled Castes and Scheduled Castes converted to Buddhism (SC), (ii) Scheduled Tribes
including those living outside the specified areas (ST). Group 2: (i) Vimukta
Jatis/De- Notified Tribes (VJ/DT) NT(A), (ii) Nomadic Tribes 1
(NT-B). Group 3: (i) Nomadic
Tribes 2 (NT-C), (ii) Nomadic Tribes 3
(NT-D), (iii) Other Backward
Class (OBC). Explanation.- For
Group 1, if the seats remain vacant in ST Category due to non-availability of
its Candidates, such seats shall be considered for allotment to the Candidates
belonging to the SC Category or vice versa. Stage-IV: For all
Backward Class Category Candidates.-If the seats reserved for Backward Class
Category Candidate remains vacant, such seats shall be considered for allotment
to the Candidates of any Backward Class Category. Stage -V: For Persons
with Disability Candidates.-If the seats reserved for Persons with Disability
remains vacant, such seats shall be considered for allotment to any Persons
with Disability Candidates. Stage -VI: For all
Candidates (without any type of Reservation).-The seats shall be considered for
allotment to all the Candidates based on Inter-Se-Merit. Stage -VII: For all
Candidates (without any Candidature Type).-The seats remaining vacant shall be
allotted to the All India Candidates. (2)
All India Seats.- The
allotment to these seats shall be done through CAP on the basis of score of CET
or as specified by the appropriate authority,- (a)
First Year Management,-
Percentile score Common Admission Test conducted by Indian Institute of
Management (CAT) and Common Management Aptitude Test Conducted by All India
Council for Technical Education (CMAT) and if the seats remain vacant then on
the basis of CET score: Provided that for
academic year 2017-18, on the basis of percentile score of CET conducted by the
Competent Authority, Graduate Management Aptitude Test Conducted by Graduate
Management Admission Council, United State of America (GMAT), Common Admission
Test conducted by Indian Institute of Management (CAT), Management Aptitude
Test Conducted by All India Management Association (MAT), entrance Test for
Management Admissions conducted by The Association of Indian Management Schools
(ATMA), Xavier Aptitude Test conducted by Xavier School of Management,
Jamshedpur (XAT) and Common Management Aptitude Test Conducted by All India Council
for Technical Education (CMAT): (b)
First Year Pharmacy,-
Graduate Pharmacy Aptitude Test (GPAT) Score conducted by All India Council for
Technical Education; (c)
First Year Architecture,-
CET Score; (d)
First or Direct Second Year
Computer Applications,- CET Score; (e)
First Year Hotel Management
and Catering Technology,- CET score. All these seats are
treated as "General Category" seats and no reservation is provided in
these seats for Candidates of Backward Class Category, Persons with Disability,
etc. (3)
Minority Quota Seats.-The
stages of computerised allotment are as follows,- Stage-I: The seats
under minority quota in the minority institution linguistic or religious) shall
be allotted to the respective minority candidates. For Engineering and
Technology and Pharmacy Courses, the sponsored and non-sponsored candidates
seats to be allotted to the respective candidates and if, seats remain vacant,
it shall be allotted on the basis of inter-se-merit. Stage-II: If the
seats remain vacant, they shall be allotted to the Maharashtra State
candidature Candidates. Stage-III: Further,
if the seats remain vacant, they shall be allotted to the All India candidature
Candidates. (4)
For Jammu and Kashmir
Migrant Candidature Candidates.-The Supernumerary seats for Jammu and Kashmir
Migrant Candidature candidates shall be allotted to the eligible candidates as
in 5(6) on the basis of Inter-Se-Merit in the Entrance test conducted by the
appropriate authority or in the manner as prescribed by the appropriate
authority, further if seats remain vacant then the seats shall be allotted to
the Jammu and Kashmir Migrant Candidature candidates on the basis of CET
conducted by the Competent Authority (1)
CAP Round I, II, and III
shall be conducted by computerized allotment. (2)
In CAP Round I.- (a)
for Minority Institutions,
the allotment shall be given to the candidates as per following preference,- (i)
Stage I of sub-rule (3) of
rule 10, (ii)
Stage I of sub-rule (1) of
rule 10, (iii)
Sub-rule (2) of rule 10; (b)
for other than Minority
Institutions, the allotment shall be given to the candidates as per following
preference,- (i)
Stage I of sub-rule (1) of
rule 10; (ii)
Sub-rule (2) of rule 10 of
these rules. (3)
In CAP Round II.- (a)
for Minority Institutions,
the allotment shall be given to the candidates as per following preference,- (i)
Stage I of sub-rule (3) of
rule 10, (ii)
Stages I to IV of sub-rule
(1) of rule 10, (iii)
Stage II of sub-rule (3) of
rule 10, (iv)
Sub-rule (2) of rule 10, (v)
Stage III of sub-rule (3) of
rule 10 of these rules; (b)
for other than Minority
Institutions, the allotment shall be given to the candidates as per following
preference,- (i)
Stages I to IV of sub-rule
(1) of rule 10; (ii)
Sub-rule (2) of rule 10 of
these rules. (4)
In CAP Round III.-- (a)
for Minority Institutions,
the allotment shall be given to the candidates as per following preference,- (i)
Stage I of sub-rule (3) of
rule 10, (ii)
Stages I to VII of sub-rule
(1) of rule 10, (iii)
Stage II of sub-rule (3) of
rule 10, (iv)
Sub-rule (2) of rule 10, (v)
Stage III of sub-rule (3) of
rule 10; (b)
for other than Minority
Institutions, the allotment shall be given to the candidates as per following
preference,- (i)
Stages I to VII of sub-rule
(1) of rule 10; (ii)
Sub-rule (2) of rule 10 of
these rules. (5)
If the seat remains vacant
due to non-allotment and non-reporting, such seat will be considered for
allotment in subsequent round. (6)
Every stage in CAP Round I,
II and III shall be executed with HU and OHU tag and if the seats remain vacant
then the same stage shall be executed without HU and OHU tag. If further seats
remain vacant for any reason in 7(1), 7(2) and 7(3) of these rules they shall
be considered for allotment to all the candidates as in 5(1), 5(2) and 5(3)
irrespective of the seat type on the basis of Inter-Se-Merit. (a)
Allotment in CAP Round-I, II
and III of Home University Seats, Other than Home University seats and State
Level Seats will be carried out as per Inter-Se-Merit of Candidates having
Maharashtra State Candidature. The Seats will be allotted to Candidates as per
Inter-Se-Merit, options filled and seats available at that point of time in the
stage of CAP Round-I, II, and III (b)
All Candidates eligible for
a particular stage of allotment will be considered for allotment of a seat in
that stage, even if they have been allotted or not allotted a seat in the
previous stage. (c)
During the allotment of any
stage, the Candidate may get upward shift in the allotment with reference to
the options filled by the Candidate according to availability of seats at that
point of time. (d)
There shall not be any
reservation under different categories in an Unaided Professional Educational
Institution, for allocation of seats stated in rule 7(2), 7(3), 7(4) and 7(5)
of these rules as well as in Sponsored Category seats. (e)
All reserved Category
Candidates (including SBC in their original Category) shall be considered for
allotment in all stages. (f)
Due to upward shifts, the
seats falling vacant shall be considered for allotment in further iterations of
the same stage as per the provisions of that stage of allotment. (g)
Allotment against the first
available option in the order of preference filled in shall be retained as
final allotment. (h)
The allotment list displayed
on website will show the provisional allotment offered to the Candidates. No
personal communication or allotment letters in this regard shall be issued to
the Candidates. (i)
A Candidate who has been
allotted a seat shall download the "Provisional Seat Allotment
Letter". At the time of seat acceptance Candidate has to pay a demand
draft in favour of Competent Authority at an Admission Reporting Centre. Seat
will be confirmed by the Reporting Centre after verification of the original
documents and ensuring that the Candidate meets all the eligibility norms. The
centre in-charge shall issue the Online Receipt of acceptance. (j)
The Seat Acceptance Fee
shall be Rs. 5,000 for Candidates of General Category, VJ/ DT, NT, SBC/OBC
Category and Rs. 1,000 for SC, ST Category Candidates. This fee shall be
transferred electronically to the bank account of the institution, after
deducting Rs. 1,000 towards processing fee, if the Candidate reports to the
institution after completion of CAP process which shall be adjusted towards
fees to be paid by the Candidate to the institution. On cancellation of
admission before reporting to the institution at ARC, the amount shall be
refunded electronically to the candidate, after deduction of Rs. 1,000 towards
processing charges. (k)
Failure to report in person
for seat acceptance will be considered as if the Candidate has rejected the
offer. (l)
Allotted Seat will be
cancelled if, at any time, any of the document or certificate is found to be
invalid or fraudulent and/or the Candidate does not meet the eligibility norms. (m)
Candidates who want to
reject the allocated seat can do so by not remitting the seat acceptance fee at
the Reporting Centre. Candidates who reject allocated seat shall be considered
for admission in subsequent rounds only if they submit fresh option form for
subsequent round of admission as per schedule. (n)
The seat acceptance fee paid
by the candidate shall be forfeited if the Candidate fails to report to the
institute after reporting to the ARC. The Director or
Principal of the institution shall carry out the admissions for these seats in
the following manner.- (a)
Admissions shall be made in
a transparent manner and strictly as per the Inter-Se-Merit of the Candidates
who have applied to Competent Authority for verification of documents and then
to the Institution. (b)
Information brochure or
prospectus of the Institution which specifies rules of admission should be
published well before the commencement of the process of admission. All the
information in the brochures should also be displayed on the Institution's
website. (c)
Institution shall invite
applications by notifying schedule of admission and the number of seats in each
course to be filled by the institution, by advertisement on the website of the
institution and also on the website of the Competent Authority by paying
charges as decided by the Competent Authority. (d)
Aspiring Candidates
fulfilling the eligibility criteria as notified by the Government and specified
by the appropriate authority, from time to time, shall apply to the Principal
or Director of the respective institution for admission at the Institution
level as provided in rule 3(4)(b) and shall be filled on the basis of
Inter-Se-Merit prepared by following the procedure specified in rule 8(3) of
these rules. (e)
The institution shall
display the Inter-Se-Merit lists of the Candidates to be filled in at the
institution level, in the Institutional Quota and Supernumerary Quota of OCI /
PIO, Foreign National, Children's of Indian workers in Gulf Countries along
with the vacant seats after CAP, on the notice board and shall publish the same
on the website of the institution. (f)
The Minority or Non-Minority
institution intending to surrender the Institutional Quota (in part or full) of
specified courses to the CAP shall communicate two days before the display of
seat matrix of each CAP Round and the same shall be allotted as per the rules
of CAP. (g)
All the admissions and
cancellations shall be updated immediately through online system. (h)
If any CAP seat becomes
vacant after the CAP Rounds then the same shall be filled in by the Candidate
from the same Category for which it was earmarked during the CAP. Further if
the seats remain vacant then the seats shall be filled on the basis of
Inter-Se-Merit of the applicant. (1)
After completion of
Admission process every Unaided Private Professional Educational Institution
shall submit the Admission- approval proposal to the Director Technical Education
and the Admission Regulating Authority in accordance with the provisions of
sub-section (5) of the section 9 of the Act. (2)
The Admission-approval
proposal shall include the list of all Candidates admitted which shall have the
quota, Candidature Type, Reservation, Qualification Marks, etc., as well as,
the required documents of the Candidates admitted at institution level. (3)
If a minority institution
fails to admit minimum fifty-one percent of its sanctioned intake from the
persons belonging to the concerned minority, for period of three consecutive
years the Competent Authority shall inform the Department accordingly. The
Department shall forward such cases along with observations to the Minorities
Development Department as per provisions of sub-section (2) of section 6 of the
Act. (a)
The Candidate shall apply
online for cancellation and submit duly signed copy of system generated
application for cancellation of admission to the institution. (b)
After receiving duly signed
admission cancellation request letter from the Candidate as per the schedule
published by the Competent Authority, the institution shall cancel the
admission immediately and generate online acknowledgement of cancellation of
admission through institution login and issue a signed copy to the Candidate. (c)
The refund of fees before
cut-off date of the admissions declared by the Competent Authority, shall be
made within two days i.e. total fee minus the processing charges of Rs. 1,000,
or refund rule shall be as per the guidelines of the appropriate authorities or
the State Government as the case may be. (d)
If the admission is
cancelled after the cut-off date of the admission declared by the Competent
Authority, there shall be no refund except the Security Deposit and Caution
Money Deposit. (e)
No institution, who has in
its possession or custody, of any document in the form of certificates of
degree, diploma or any other award or other document deposited with it by a
person for the purpose of seeking admission in such institution, shall refuse
to return such degree, certificate award or other document with a view to
induce or compel such person to pay any fee or fees in respect of any course or
program of study which such person does not intend to pursue or avail any
facility in such institution.MAHARASHTRA UNAIDED PRIVATE
PROFESSIONAL EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSIONS TO THE FULL
TIME PROFESSIONAL POST GRADUATE TECHNICAL COURSES) RULES, 2017
PREAMBLE