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

State of Gujarat - Subsection

Section 5(4) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(4)A candidate who has passed the qualifying examination and,-
(i)whose parents are serving in the category of service as shown below; and
(ii)who are transferred from other States to Gujarat and have resumed their duty in the place where they are transferred in Gujarat and working in Gujarat at the time of registration shall be eligible for admission and shall remain so transferred in the State of Gujarat at the time of registration for admission.
Category of Service:-
(a)Officers or Employees of Central Government; or
(b)Officers or Employees of Public Sector Undertakings of Central Government and State Government; or
(c)Officers or Employees of nationalised banks; or
(d)Officers or Employees of United Nations, UNICEF, World Health Organisation and such other International Institutions located in Gujarat State; or
(e)Officers or Employees of Indian Administrative Service, Indian Police Service, Indian Forest Service of Gujarat Cadre working in Gujarat or working in other States on deputation from Gujarat; or
(f)Officers or Employees of Gujarat Government posted outside Gujarat State for administrative reasons.