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

State of Gujarat - Subsection

Section 5(3) in Bachelor of Hotel and Tourism Management Courses (Regulation of Admission and Payment of Fees) Rules, 2013

(3)A candidate who has passed the Qualifying Examination from any other State and- (i) whose parents are serving in the category of services as shown below, and (ii)who are transferred from other State to Gujarat and have resumed their duties in the place where they are transferred in Gujarat and, shall remain so transferred in the State of Gujarat at the time of registration for admission, shall be eligible for admission and his candidature shall be included in the second merit list as prescribed in clause (b) of sub-rule (2) of rule 11.Category of Services:
(a)Officers or Employees of Central Government; or
(b)Officers or Employees of Public Sector Undertakings of Central Government or any State Government; or
(c)Officers or Employees of nationalised banks; or
(d)Officers or Employees of United Nations, UNICEF, World Health Organization (WHO) and such other International Organization located in the Gujarat State; or
(e)Gujarat Cadre Officers of Indian Administrative Service, Indian Police Service or Indian Forest Service working in Gujarat or working in other States on deputation; or