Section 11 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
11. Allotment of seats by CAP Rounds I, II and III.
(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)Stages I and II 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)Stages I and II 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 V 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 V 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 VIII 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,(vi)Stage IX of sub-rule (1) 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 VIII of sub-rule (1) of rule 10;(ii)Sub-rule (2) of rule 10 of these rules;(iii)Stage IX of sub-rule (1) 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.
