Section 7(4) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
(4)Institutional Quota Seats. - 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)if 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.
