Section 2(1) in Master of Business Administration Course (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;(b)"Admission" for the purpose of these rules, means admission of students in the first year of the Master of Business Administration (MBA) Course;(c)"Admission Committee" means the Admission Committee constituted by the State Government under Section 4 of the Act, for the purpose of admission to the first year of the Master of Business Administration (MBA) Course;(d)"Common Management Aptitude Test (CMAT)" means the entrance test, conducted by the All India Council of Technical Education, for determination of merit of the candidate for the purpose of admission in the Master of Business Administration (MBA) Course;(e)"Help Centres" means the centres notified by the Admission Committee for facilitation of the candidates for off campus online admission process;(f)"Professional Educational Colleges or Institution" means a college or an institution including a University imparting Master of Business Administration (MBA) course, leading to award a post-graduate degree approved or recognised by the All India Council for Technical Education, New Delhi;(g)"Qualifying Examination" means a degree obtained from,-(i)a University established or incorporated by Central or State Act, or(ii)any institution declared as deemed to be University under Section 3 of the University Grants Commission Act, 1956, or(iii)any other equivalent qualification recognised by the Government;(h)"web-site" means the official website of the Admission Committee to carry out off campus online admission process.
