Section 3(3) in The Gujarat Professional Civil Engineers Act, 2006
(3)The Council shall consist of the following members, namely;-(a)five professional civil engineers elected by professional civil engineers from amongst themselves,(b)(i)one person to be appointed by the State Government in Urban Development and Urban Housing Department from amongst the engineers employed for not less than ten years in the Municipal Corporations of cities in the State constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), ex-officio,(ii)one person to be appointed by the State Government in Roads and Buildings Department form amongst the engineers not below the rank of Chief Engineer employed in the Department and dealing with the subject of buildings, ex-officio,(iii)one person to be appointed by the State Government in the Narmada, Water Resources and Water Supply and Kalpsar Department, from amongst the engineers not below the rank of Chief Engineers employed in the Department ex-officio,(iv)Chief Town Planner to the Government of Gujarat, ex-officio.(c)one person to be appointed by the Director of Technical Education, Gujarat State, from amongst the professors in the faculties of the civil engineering and applied mechanics of the Universities established by law in the State and the professors of colleges affiliated to such Universities, imparting education in civil engineering, ex-officio,(d)two persons to be co-opted by the Council from among professional civil engineers.
