Section 2(1) in Bachelor of Hotel and Tourism Management Courses (Regulation of Admission and Payment of Fees) Rules, 2013
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Gujarat 2 of 2008);(b)"Admission" for the purpose of these rules means admission of candidates in the first year of the Bachelor of Hotel and Tourism Management Course;(c)"Admission Committee" means the "Admission Committee for Professional Courses" constituted by the State Government under Government Notification, Education Department No. GH/SH/7/2008/PVS-102003-639-S, dated the 5th May, 2008;(d)"Gujarat Board" means the Gujarat Secondary and Higher Secondary Education Board established under section 3 of the Gujarat Secondary and Higher Secondary Education Act, 1972 (Gujarat 18 of 1973);(e)"Hotel and Tourism Management Course" means the Bachelor of Hotel and Tourism Management Course, in the Professional Educational Colleges or Institutions of the State;(f)"Qualifying Examination" means the Higher Secondary School Certificate Examination, (Standard XII, 10+2 pattern) passed or its equivalent examination;(g)"Help Centers" means the centre notified by the Admission Committee for facilitation of the candidate for off campus online admission process;(h)"Website" means the official website of the Admission Committee to carry out off campus online admission process.
