Section 22(8) in The Gujarat Medical Council Act, 1967
(8)(a)For the purpose of advising the Council or the Executive Committee, as the case may be, on any question of law arising in any inquiry under this section, there may in all such inquiries be an assessor, who has been for not less than ten years-(i)an advocate enrolled under the Advocates Act, 1961 (XXV of 1961), or(ii)an attorney of a High Court.Explanation. - For the purposes of this clause, in computing the period during which a person has been enrolled as an Advocate, there shall be included any period during which he was enrolled as an Advocate under the Indian Bar Councils Act, 1926 (XXVIII of 1926).(b)Where an assessor advises the Council, or the Executive Committee, on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party or person representing a party, to the inquiry who appears thereat or if the advice is tendered after the Council or the Executive Committee has begun to deliberate as to its findings, every such party or person as aforesaid shall be informed what advice the assessor has tendered. Such party or person shall also be informed if in any case the Council or the Executive Committee does not accept the advice of the assessor on any such question as afore-said.(c)Any assessor under this section may be appointed either generally, or for any particular inquiries, or class of inquiries, and shall be paid the prescribed remuneration.
