Section 3 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
3. Invitation of Application.
(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 undergraduate technical courses, which are exempted from CET as per provisions of the act.(3)The Competent Authority shall also invite online application from the eligible candidates for participating in the Centralised Admission Process (CAP) for the undergraduate 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.
