Section 14 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
14. Approval of Merit List and the Admitted Candidates List.
(1)After completion of Admission process every Unaided Private Professional Educational Institution shall submit the Admission- approval proposal to the Director Technical Education and the Admission Regulating Authority in accordance with the provisions of sub-section (5) of the section 9 of the Act.(2)The Admission-approval proposal shall include the list of all Candidates admitted which shall have the Quota, Candidature Type, Reservation, Qualification Marks, etc., as well as, the required documents of the Candidates admitted at institution level.(3)If a minority institution fails to admit minimum fifty-one percent of its Sanctioned Intake from the persons belonging to the concerned minority, for a period of three consecutive years the Competent Authority shall inform the Department accordingly. The Department shall forward such cases along with observations to the Minorities Development Department as per the provisions of sub-section (2) of section 6 of the Act.
