Section 3(4) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
(4)The Candidates seeking admissions to the professional courses for the seats provided in-(a)rule 7(1),7(2), 7(3) and 7(5)(b) of these rules shall apply to the Competent Authority for admission through Centralized Admission Process(CAP),(b)rule 7(4) and 7(5) (a) of these rules shall initially apply to the Competent Authority for verification of documents and then to respective institute, to enable the institutions to give admissions to such eligible applicants on the basis of Inter-Se-Merit, as specified in rule 13.
