Section 7(5) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
(5)Supernumerary Seats for - (a) OCI/PIO, Foreign Students and the children of Indian Workers in Gulf Countries Candidates. - (i) The Candidates having Candidature as given in rule 5(5) of these rules and the children of Indian Workers in Gulf Countries shall be eligible for these supernumerary seats;(ii)these seats shall be subject to the maximum of 15% of the Sanctioned Intake seats. Out of 15% seats, one third shall be reserved for the children of Indian Workers in Gulf Countries and two third seats shall be reserved for OCI/PIO or Foreign Students candidates or as prescribed by the appropriate authority, from time to time;(iii)these seats shall be filled in by the institution on the basis of Inter-Se-Merit of candidates as given in rule 8 of these rules.(b)Jammu and Kashmir Migrant Candidature. - (i) The Candidates having Candidature as given in rule 5(6) of these rules shall be eligible for these seats ;(ii)The number of seats for this quota shall be as per the policy of the Government ;(iii)These seats shall be filled in by the Competent Authority.
