Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 19 in Bachelor of Hotel and Tourism Management Courses (Regulation of Admission and Payment of Fees) Rules, 2013

19. Vacant Seats.

(1)After offering admission to all the candidates whose name appear in the merit list or after completion of the admission process, if the seats remain vacant, such vacant seats shall be filled by the colleges or institutes, in accordance with the directions of the Admission Committee, and in the manner prescribed in sub-rule (2).
(2)Such college or institute shall, invite application from the eligible candidates and prepare an inter-se merit-list in the following order namely:-
(i)names of the candidates whose name appears in the merit list of the Admission Committee,
(ii)candidates who has cleared the Qualifying Examination in the supplementary examination
(iii)names of the candidates who have passed qualifying examination from outside the Gujarat State, giving priority to the candidates of Gujarat origin.