Section 4(2) in The Gujarat Medical Council Act, 1967
(2)Save as otherwise provided by this Act, a member, whether elected or nominated, shall hold office for a term of five years from the (late of publication of the notification under sub-section (1):Provided that, where a person is elected by members of medical faculty of a University, he shall cease to hold office as a member if he ceases to belong to that faculty.
