Section 8 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
8. Preparation of Merit List.
(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.-(a)For admission to First Year Engineering and Technology.-(i)For HSC Candidates.- 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 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 marks in Mathematics at CET ;(b)higher marks in Physics at CET ;(c)higher percentage of marks in Board or qualifying examination for Physics, Mathematics and Chemistry taken together ;(d)higher percentage of marks in the subject Mathematics at HSC ;(e)higher percentage of marks in the subject Physics at HSC ;(f)higher percentage of marks in Aggregate at HSC.(ii)The merit list for the NRI/OCI/PIO and Foreign Students Candidates stated at rule 5(4) and 5(5) and Children of Indian Workers in Gulf Countries shall be prepared on the basis of the percentage of marks in the subjects Physics, Chemistry and Mathematics added together at 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 the subject Mathematics at HSC;(b)higher percentage of marks in the subject Physics at HSC;(c)higher percentage of marks in Aggregate at HSC.(iii)For Diploma and Bachelor of Science Candidates.-The merit list of Diploma and Bachelor of Science Candidates shall be prepared on the basis of percentage of marks obtained by the Candidate, on the basis of which Diploma/Degree is awarded by the examining authority :Provided that, in case of tie, the relative merit of different candidates shall be resolved in the following order of preference and the methodology as specified below,-(a)higher percentage of marks in SSC ;(b)higher percentage of marks in Mathematics at SSC ;(c)higher percentage of marks in Science at SSC ;(d)higher percentage of marks in English at SSC.(b)For admission to Direct Second Year Engineering and Technology.- The merit list shall be prepared on the basis of marks obtained by the Candidate, on the basis of which Diploma/Degree is awarded by the examining authority :Provided that, in case of tie, the relative merit of different candidates shall be resolved in the following order of preference and the methodology as specified below,-(a)Higher percentage of marks in SSC ;(b)Higher percentage of marks in Mathematics at SSC ;(c)Higher percentage of marks in Science at SSC ;(d)Higher percentage of marks in English at SSC.(c)For Admission to First Year Pharmacy.-(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 for the purpose of admission to these Courses :Provided that, in case of tie, the relative merit of different candidates shall be resolved in the following order of preference and the methodology as specified below,-(a)Higher marks in Mathematics or Biology at CET ;(b)Higher marks in Physics at CET ;(c)Higher percentage of marks in Physics, Mathematics or Biology and Chemistry added together at Board or qualifying examination ;(d)Higher percentage of marks in the subject Mathematics or Biology at HSC ;(e)Higher percentage of marks in the subject Physics at HSC ;(f)Higher percentage of marks in aggregate in HSC.(ii)The merit list for the NRI/OCI/PIO and Foreign Students Candidates stated at rule 5(4), 5(5) and Children of Indian workers in the Gulf countries shall be prepared on the basis of the percentage of marks in the subjects Physics, Chemistry and Mathematics/Biology added together at 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 the subject Mathematics or Biology at HSC ;(b)Higher percentage of marks in the subject Physics at HSC ;(c)Higher percentage of marks in Aggregate at HSC.(d)For Admission to Direct Second Year Pharmacy.- The merit list shall be prepared on the basis of marks obtained by the Candidate on the basis of which Diploma is awarded by the examining authority :Provided that, in case of tie, the relative merit of different Candidates shall be resolved in the following order of preference and the methodology as specified below,-(a)Higher percentage of marks in Physics at HSC ;(b)Higher percentage of marks in Chemistry at HSC ;(c)Higher percentage of marks in SSC ;(d)Higher percentage of marks in Science at SSC.(e)First Year Hotel Management and Catering Technology.- (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 for the purpose of admission to these Courses :Provided that, in case of tie, the relative merit of different Candidates shall be resolved in the following order of preference and the methodology as specified below,-(a)Higher percentage of marks in HSC or its equivalent ;(b)Candidates having passed HSC with Science ;(c)Candidates having passed HSC with Home Science ;(d)Candidates having passed HSC with Minimum Competency Vocational Course ;(e)Candidates having passed HSC with Commerce.(ii)The merit list for the Candidates as per rule 5(4), 5(5) of these rules and Children of Indian workers in the Gulf countries shall be prepared on the basis of the Higher percentage of marks at HSC or its equivalent :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)Candidates having passed HSC with Science ;(b)Candidates having passed HSC with Home Science ;(c)Candidates having passed HSC with Minimum Competency Vocational Course ;(d)Candidates having passed HSC with Commerce.(f)For admission to First Year Architecture. - (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 and in the manner as may be prescribed by the appropriate authority :Provided that, in case of tie, the relative merit of different Candidates shall be resolved in the following order of preference and the methodology as specified below,-(a)Higher marks in the CET ;(b)Higher percentage of marks in Mathematics at SSC ;(c)Higher percentage of aggregate marks in SSC.(ii)The merit list for the Candidates as per rule 5(4), 5(5) of these rules and Children of Indian workers in the Gulf countries shall be prepared on the basis of the percentage of marks at HSC or its equivalent :Provided that, in case of tie, the relative merit of different Candidates shall be resolved in the following order of preference and the methodology as specified below.-(a)Higher percentage of marks in Mathematics at SSC ;(b)Higher percentage of aggregate marks in SSC.
