Section 32 in The Gujarat Emergency Medical Services Act, 2007
32. Functions of Councils.
- Subject to the provisions of this Act, a City Council and a District Council shall perform the following functions, namely:-(a)to ensure provision of emergency medical services in the City or District;(b)to prepare plans for implementation of emergency medical services in the City or, as the case may be, in the District;(c)to entrust the work of providing or directing the life support system or limited life support system and pre-hospital care system to a hospital situate, in the City or, as the case may be, in the District;(d)to prepare and maintain a register of base hospitals to which the Council has entrusted the work under clause (c);(e)to supervise the functioning of base hospitals;(f)to establish trauma centres in the City or, as the case may be, in the District;(g)to grant certificates of recognition to persons referred to in section 45, non-Government organisations or persons for providing emergency medical services under section 46;(h)to grant licences to ambulances to provide advanced life support service or basic life support service under section 49; and(i)to perform such other functions as are entrusted to it by regulations.
