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

State of Gujarat - Subsection

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

(1A)For the purpose of admission on reserved seats for Certificate Holders,-
(a)A candidate who has passed the two years certificate course conducted by the Technical Examination Board, as specified in column 2 of Table A or NCVT or GCVT examination from ITI, as specified column 2 of Table B of rule 13 shall be eligible for admission:
Provided that,-
(i)the ITI or Technical school/institution in which the candidate has studied, should have been located in the Gujarat State; or;
(ii)the ITI or Technical school/ institution 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
(b)A candidate who has passed the approved course of ITI of two or more years duration after Std. VIII conducted by NCVT or GCVT and Std. X from the Gujarat Secondary and Higher Secondary Examination Board or Open Schooling with subjects (i) Mathematics, (ii) Science (iii) Gujarati and (iv) English or equivalent examination shall be eligible for admission:
Provided that,-
(i)the ITI in which the candidate has studied, should have been located in the Gujarat State; or
(ii)the ITI 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.".