Section 11 in Bachelor of Hotel and Tourism Management Courses (Regulation of Admission and Payment of Fees) Rules, 2013
11. Preparation of Merit List.
- The merit list of the candidates who have applied for admission in the manner prescribed by the Admission Committee, within the prescribed time limit and who are found eligible for admission under these rules, shall be prepared in the following manner, namely:-(1)(a)For the candidates who have passed the Qualifying Examination from any of the Boards mentioned in the sub-rule (1), sub-rule (2), sub-rule (3) or, as the case may be. sub-rule (4) of rule 5, the percentage of marks obtained in qualifying examination shall be the merit marks.(b)The candidates who have passed qualifying examination from the other Board, the percentage of marks obtained in qualifying examination shall be the merit marks.(2)The admission committee shall prepare and publish two separate merit lists, namely,-(a)The first merit list shall include the candidates who have passed the qualifying examination from any of the boards mentioned in the sub-rule (1) of rule 5. Merit list of reserved category candidates shall be prepared separately.(b)The second merit list shall include the candidates who have passed the qualifying examination from the other State Boards. Merit list of reserved category candidates shall be prepared separately.(3)The criteria for deciding merit order in case of candidates having equal merit marks shall be in following sequence, namely:-(a)Marks obtained in English subject in qualifying examination,(b)Marks obtained in Secondary School Certificate Examination (Standard X); and(c)Date of Birth (Candidate who is older in age shall be given priority).
