Section 2 in Bachelor of Hotel and Tourism Management Courses (Regulation of Admission and Payment of Fees) Rules, 2013
2. Definitions.
(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 (Gujarat 2 of 2008);(b)"Admission" for the purpose of these rules means admission of candidates in the first year of the Bachelor of Hotel and Tourism Management Course;(c)"Admission Committee" means the "Admission Committee for Professional Courses" constituted by the State Government under Government Notification, Education Department No. GH/SH/7/2008/PVS-102003-639-S, dated the 5th May, 2008;(d)"Gujarat Board" means the Gujarat Secondary and Higher Secondary Education Board established under section 3 of the Gujarat Secondary and Higher Secondary Education Act, 1972 (Gujarat 18 of 1973);(e)"Hotel and Tourism Management Course" means the Bachelor of Hotel and Tourism Management Course, in the Professional Educational Colleges or Institutions of the State;(f)"Qualifying Examination" means the Higher Secondary School Certificate Examination, (Standard XII, 10+2 pattern) passed or its equivalent examination;(g)"Help Centers" means the centre notified by the Admission Committee for facilitation of the candidate for off campus online admission process;(h)"Website" means the official website of the Admission Committee to carry out off campus online admission process.(2)The words and expressions used in these rules but not defined shall have the meanings as assigned to them in the Act.
