Section 3 in Gujarat State Council for Physiotherapy Act, 2011
3. Constitution and composition of Council.
(1)The State Government shall, as soon as may be, after the commencement of this Act, constitute a Council called the "Gujarat State Council for Physiotherapy".(2)The Council shall consist of the following members, namely: -(i)the Director, Health Services or the Secretary' to Government, Health and Family Welfare Department, as may be nominated by the State Government, ex-officio;(ii)the Director, Medical Education; ex-officio;(iii)one member not below the rank of Deputy Secretary to Government, Health and Family Welfare Department, dealing with the matters relating to Physiotherapy, to be nominated by the State Government;(iv)one member not below the rank of Deputy Secretary to Government, Finance Department, to be nominated by the State Government;(v)one member not below the rank of Deputy Secretary to Government, Legal Department, to be nominated by the State Government;(vi)one member from the Gujarat Medical Council, to be nominated by the State Government;(vii)four members from Physiotherapists, to be elected from amongst the registered practitioners enrolled in the register of Physiotherapists;(viii)four Physiotherapists from recognized Physiotherapy teaching institutions, holding teaching posts, representing different Universities of Gujarat, to be nominated by the State Government;(ix)two Physiotherapists, to be nominated by the State Government from the Government Institutions or Hospitals imparting physiotherapy education;(x)two Physiotherapists, to be nominated by the State Government to represent such Physiotherapy organizations which can represent the interests of PhysiotherapyProvided that the election of the members referred to in clause (vii) shall be held at such place and in such manner as may be prescribed.(3)Notwithstanding anything contained in sub-section (1), -(i)in respect of the constitution of the Council for the first time under this Act, the members thereof including the President and the Vice-President as mentioned in section 6 shall be nominated by the State Government from amongst persons qualified to be elected or nominated as members ; and(ii)the members so nominated shall hold office for such period not exceeding three years.
