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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(1)For the purpose of admission, a candidate shall have passed the qualifying examination from,-
(i)The Gujarat Board; or
(ii)The Central Board of Secondary Education Board:
Provided that,-
(a)the school in which the candidate has studied, should have been located in the State of Gujarat; or
(b)the school in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or
(iii)the Council of Indian School Certificate Examination, New Delhi:
Provided that,-
(a)the school in which the candidate has studied, should have been located in the State of Gujarat; or
(b)the school in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or
(iii-a) the National Institute of Open Schooling:Provided that,-
(a)the study centre/school in which the candidate has studied, shall have been located in the State of Gujarat; or
(b)the study centre/school in which the candidate has studied, shall have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or
(iii-b) the International School Board:Provided that,-
(a)the school in which the candidate has studied, shall have been located in the State of Gujarat; or
(b)the school in which the candidate has studied, shall have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or
(iv)Sanskrit Pathsala:
Provided that,-
(a)the school in which the candidate has studied, should have been located in the State of Gujarat; or
(b)the school in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or
(v)A candidate who has studied under Jawaharlal Navodaya Vidyalaya Scheme upto Standard VIII in any of the schools located in the State of Gujarat, thereafter studied in any of the schools located out of the State of Gujarat under the said Scheme shall be eligible for admission.
Explanation. - "Jawaharlal Navodaya Vidyalaya Scheme" means the Jawaharlal Navodaya Vidyalaya scheme started during the year 1985-86 by the Government of India in accordance with the National Policy of Education. The scheme is managed by Navodaya Vidyalaya Samiti, an autonomous organisation under the Department of Education, Ministry of Human Resource Development.