Section 7 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
7. Allocation of Seats.
- The percentage of allocation of seats for various types of candidates in the Home University, Other than Home University and at State level shall be in accordance with the policy of the Government as specified in Schedule-I for First Year and in Schedule -II for Direct Second Year of various under graduate courses.(1)Maharashtra State Candidature Seats. - The Candidates having Maharashtra State Candidature as specified in rule 5(1) of these rules, shall be eligible for these seats.(2)All India Candidature Seats. - The Candidates having Candidature as given in rule 5(2) of these rules shall be eligible for these seats.(3)Minority Quota Seats. - The Candidates having Candidature mentioned in rule 5(3) of these rules shall be eligible for these seats as specified in Schedule-I and Schedule-II. These seats shall be filled in accordance with the provisions of sub-section (2) of section 6, of the Act.(4)Institutional Quota Seats. - The Institution can admit Eligible Candidates as specified in Schedule-I and Schedule -II, subject to following conditions,-(i)the Candidates having Candidature mentioned in rule 5(1), 5(2) 5(3), 5(4) and 5(6) of these rules shall be eligible for these seats ;(ii)the maximum 5% seats may be filled in from the NRI Candidates, if it is approved by the appropriate authority, at the Institution level ;(iii)if the seats reserved for this NRI quota remains vacant, those vacant seats may be filled in by the Institution, from the Eligible Candidates of All India Candidature seats :Provided that while filling of these vacant seats the preference shall be given to the Maharashtra State Candidature Candidates on the basis of Inter-Se-Merit.(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.
