Section 2(1) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015 (Maharashtra Act XXVIII of 2015) ;(b)"Admission Reporting Centre" means a center where the Candidate shall report for confirmation of admission by verification of documents and payment of fees ;(c)"All India Seats" means seats available to an eligible Indian National Candidate ;(d)"Application Form" means prescribed form filled up online by the Candidate for admission ;(e)"Autonomous Institution" means the institution to which autonomy is granted by the University Grants Commission ;(f)"CAP Seats" means the seats filled in through the centralized process of admission carried out by the Competent Authority ;(g)"Courses" means the full time undergraduate technical courses in Engineering and Technology, Pharmacy, Architecture and Hotel Management and Catering Technology ;(h)"Department" Means the Higher and Technical Education Department of Government of Maharashtra ;(i)"Eligible Candidates" means the candidates who are eligible for different professional courses as notified by the Government, from time to time under sub-section (1) of section 3 of the Act ;(j)"Facilitation Centre" means a Centre where the facilities like sale of application kits, filling online forms, verification of documents and grievances, etc., are provided ;(k)"Home University (HU)" means the university area as specified in sub rule (1) of rule 5 herein ;(l)"HSC" means the Higher Secondary School Certificate (Standard XII) examination conducted by the Maharashtra State Board of Secondary and Higher Secondary Education or its equivalent certificate awarded by a recognized Board ;(m)"Institutional Quota" means seats available for admission to eligible Candidates at Institution level as declared by the Government or appropriate authority, from time to time ;(n)"Inter-Se-Merit" means the order of merit declared by the Competent Authority in respect of various classes or category of Candidates ;(o)"JEE Main" means the Joint Entrance Examination conducted by the Central Board of Secondary Education, New Delhi for the concerned academic year ;(p)"Minority Quota" means seats earmarked for the Minority Community students from within the State, belonging to the Minority Community to which the institution belongs ;(q)"Non-Autonomous Institution" means those institutions which are not `Autonomous Institutions' ;(r)"OHU" means the area Outside Home University area ;(s)"Overseas Citizen of India (OCI)" means a candidate or a person registered as an Overseas Citizen of India as declared by the Central Government under section 7A of the Citizenship Act, 1955 and includes Persons of Indian Origin (PIO) ;Explanation. - For the purposes of this clause, all the existing Persons of Indian Origin (PIO) cardholders registered under notification of the Government of India, Ministry of Home Affairs No. F. No. 26011/04/98- F. I, dated 19th August 2002 and shall now be deemed to be Overseas Citizen of India (OCI) card holders by virtue of Notification of Government of India, Ministry of Home Affairs, No. 25024/9/2014-F.I, dated 9th January, 2015 ;(t)"Qualifying Examination" means examinations on the basis of which a candidate becomes eligible for admission or its equivalent examination ;(u)"SSC" means the Secondary School Certificate (Standard X) examination conducted by the Maharashtra State Board of Secondary and Higher Secondary Education or its equivalent certificate awarded by a recognized Board ;(v)"Supernumerary Seats" means seats which are over and above the Sanctioned Intake approved by the appropriate authority and the Government, from time to time.
