Section 12 in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
12. General provisions.
(a)Allotment in CAP Rounds-I, II, and III of Home University Seats, other than Home University seats and State Level Seats will be carried out as per Inter-Se-Merit of Candidates having Maharashtra State Candidature. The seats will be allotted to Candidates as per Inter-Se- Merit, options filled and seats available at that point of time in the stage of CAP Round-I, II and III;(b)All Candidates eligible for a particular stage of allotment will be considered for allotment of a seat in that stage, even if they have been allotted or not allotted a seat in the previous stage;(c)During the allotment of any stage, the Candidate may get upward shift in the allotment with reference to the options filled by the Candidate according to availability of seats at that point of time;(d)There shall not be any reservation under different categories in an Unaided Professional Educational Institution, for allocation of seats stated in rule 7(2), 7(3), 7(4) and 7(5) of these rules;(e)All reserved Category Candidates (including SBC in their original Category) shall be considered for allotment in all stages;(f)Due to upward shifts, the seats falling vacant shall be considered for allotment in further iterations of the same stage as per the provisions of that stage of allotment;(g)Allotment against the first available option in the order of preference filled in shall be retained as final allotment;(h)The allotment list displayed on website will show the provisional allotment offered to the Candidates. No personal communication or allotment letters in this regard shall be issued to the Candidates;(i)A Candidate who has been allotted a seat shall download the "Provisional Seat Allotment Letter". At the time of seat acceptance Candidate has to pay a demand draft in favour of Competent Authority at an Admission Reporting Centre. Seat will be confirmed by the Reporting Centre after verification of the original documents and ensuring that the Candidate meets all the eligibility norms. The centre in-charge shall issue the Online Receipt of acceptance;(j)The Seat Acceptance Fee shall be Rs. 5,000 for Candidates of General Category, VJ/DT, NT, SBC/OBC Category and Rs. 1,000 for SC, ST Category Candidates. This fee shall be transferred electronically to the bank account of the institution, after deducting Rs. 1,000 towards processing fee, if the Candidate reports to the institution after completion of CAP process which shall be adjusted towards fees to be paid by the Candidate to the institution. On cancellation of admission at ARC before reporting to the institution, the amount shall be refunded electronically to the candidate, after deduction of Rs. 1,000 towards processing charges;(k)Failure to report in person for seat acceptance will be considered as if the Candidate has rejected the offer;(l)Allotted Seat will be cancelled if, at any time, any of the document or certificate is found to be invalid or fraudulent and/or the Candidate does not meet the eligibility norms;(m)Candidates who want to reject the allocated seat can do so by not remitting the seat acceptance fee at the Reporting Centre. Candidates who reject allocated seat shall be considered for admission in subsequent rounds only if they submit fresh option form for subsequent round of admission as per schedule.(n)The seat acceptance fee paid by the candidate shall be forfeited if the Candidate fails to report to the institute after reporting to the ARC.
