Section 4A in Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of issuance and verification of) Caste Certificate Act, 2000
4A. [ Temporary provisions for admission in certain professional courses for academic year 2018-2019. [Inserted by Maharashtra Act No. 46 of 2018, 27.7.2018.]
(1)The provisions of this section shall apply in respect of admission to the professional courses for the academic year 2018-2019.(2)Notwithstanding anything contained in this Act, a person possessing a caste certificate and who has applied for or on whose behalf an application is made by the educational institution for verification of caste Certificate and issue of validity certificate, and the same is pending before the Scrutiny Committee shall be eligible for participating in the admission process on the basis of Caste Certificate, subject to the following conditions, namely:-(i)he shall produce a proof to the effect that he has made an application for issue of validity certificate to the Scrutiny Committee or that such application has been made on his behalf to the Scrutiny Committee;(ii)he shall produce his validity certificate to the admission authorities on or before such date as may be specified by the Admissions Regulating Authority in consultation with the State Government:Provided that, the date referred to in clause (ii) shall be before the date of closure of admission process in respect of the admission to the concerned professional course for the academic year 2018-2019.(3)Upon failure to produce validity certificate on or before such date specified by the admissions Regulating Authority under sub-section (2), the provisional admission secured, if any, against reserved seat, shall be deemed to be cancelled.(4)Nothing in sub-section (3) shall be construed as preventing the relevant authority for considering such person eligible for admission to the professional course, from the open category in accordance with the law for the time being in force.Explanation. - For the purposes of this section, the term,-(i)"admission process" means the admission process for the professional courses;(ii)"professional course" means the educational course of study notified as professional course under the provisions of the Maharashtra Unaided Private Professional Education Institutions (Regulation of Admissions and Fees) Act, 2015 or any other law for the time being in force;(iii)"Admissions Regulating Authority" Means the Authority constituted by the Government under the provisions of the said Act of 2015.]
