Section 16 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
16. Change of Course or Institution after First, Second or Third year.
(1)The Candidate seeking for a change in course or shift after successfully completing the First Year of studies or both first and second semester examination in full or failed in one of the heads of passing will be allowed to do so in the same institution subject to the availability of seats and changes will be carried out based on the marks of First Year or First and Second Semester together. The Principal shall be responsible for ascertaining the eligibility of the Candidates as laid down by the concerned University for the course to which the Candidate is being transferred ;(2)Transfer of Candidates (Course and/or Institution) after one/two/three year shall be made in the following manner : -(a)The Candidate once admitted in first or second year shall not be eligible for transfer to any other institution during the same academic year;(b)The Candidate passing the first year (both first and second semester) or second year (both third and fourth semester) or third year (both fifth and sixth semester) examinations in full or failed in one of the heads of passing are considered as eligible for transfer of Institution or course, provided that for transfer after second year the candidate should have passed the first year, and for transfer after third year the candidate should have passed first and second year;(c)There shall be no transfer of students at any stage in any case from Unaided Institutions to Government or Government Aided,University Departments, University Managed Institutions. However, the Candidate from Government or Government Aided, University Departments, University Managed Institution may seek transfer to Unaided Educational Institution;(d)There shall be no transfer of students at any stage to Autonomous Institutions;(e)Transfer to Unaided Institutions.- The Principals of Unaided institutions shall consider the Candidates from other institutions for transfer with prior approval from the Directorate of Technical Education on submission of No Objection Certificate (NOC) from institution, Eligibility Certificate from University and Vacancy position. The Principal or Director shall ascertain the eligibility of Candidates as laid down by the concerned University for the course to which the Candidate is being transferred ;(f)No application without recommendation of the Principal of Institution shall be entertained by the Directorate of Technical Education ;(g)If the result of the University or Institution is not declared before the process of transfer, Candidates of that University or institution will lose claim on transfer ;(3)The Candidates admitted under Supernumerary Quota seats are not eligible for change of Course or Institution;(4)The candidates from the professional educational institutions which are outside the purview of the act shall be eligible for transfer to the unaided private professional educational institutions subject to the fulfilment of eligibility criterion and requirements stipulated under the provisions of sub section (1) of section 3 of the Act and the fulfilment of the conditions stated in sub-rule (2).(5)List of all such transfers shall be communicated by the Directorate of Technical Education to the office of the Admissions Regulating Authority for final approval.
