Section 9(5) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015
(5)In carrying out its functions under this Act, the Authority and every unaided Institution shall follow the following procedure, namely: -(i)every unaided institution shall submit the ' admission-approval proposals ' to the concerned Directorate within fifteen days from the cut-off date of admission;(ii)every institution shall submit such proposal certified by the concerned Directorate to the Admissions Regulating Authority within two months from the date of such certification;(iii)every such proposal received from the Institution by Admissions Regulating Authority shall be scrutinized and approved before the 31st January of every year;(iv)any grievance regarding admission may be admitted before the Authority and shall be decided within a fortnight and before the cut-off date for admission;(v)the Admissions Regulating Authority shall have power to review its own order after recording the reasons therefor;(vi)no act or proceeding of the Admissions Regulating Authority shall be deemed to be invalid by reason merely of any vacancy in, or any defect in the constitution thereof;(vii)the Admissions Regulating Authority shall by regulations, prescribe its procedure regarding scrutiny of admission proposals and grievance redressal mechanism as it deem fit.
