Section 23(a) in The Gujarat Medical Council Act, 1967
(a)on such date after the date of publication of the notice under sub-section (6) of section 16, as the Executive Committee may with the previous sanction of the State Government decide, and every five years thereafter, the Registrar shall cause two notices in the prescribed form to be published, at an interval of not less than thirty days, in the Official Gazette calling upon in the manner provided in clause (b) all registered practitioners to make an application to the Registrar for the continuance of their names on the register;
