Section 23 in The Gujarat Emergency Medical Services Act, 2007
23. Constitution of District Council.
- The District Council shall consist of a Chairperson and eight other members, as follows, namely:-(a)the Collector of the district, ex-officio, who shall be the Chairperson,(b)the President of the branch of the Indian Medical Association of the district, ex-officio,(c)the Chief District Medical officer of the district, ex-officio,(d)the Chief District Health Officer of the District, ex-officio,(e)the Superintendent of Police of the district, ex-officio.(f)the Chief Officer of the Fire Brigade maintained by the State Government in the district,(g)the President of the District Blood Transfusion Council, ex-officio,(h)a person representing hospitals in the district registered with the District Council, to be nominated by the Authority in consultation with the Council, and(i)a person representing the non-Government organisations which are associated with the work of providing emergency medical service in the district, to be nominated by the Authority in consultation with the District Council.
