Section 5(3) in The Gujarat Medical Practitioners' Act, 1963
(3)Except in the case of the constitution of the Board [***] [The words 'and the Faculty' deleted by Gujarat 40 of 1965, dated 31st December, 1965.] for the first time,-(a)[subject to the provision of clause (b), the term of office of a member of the Board] [Substituted for 'the term of office of a member of the Board, whether elected or nominated' by Gujarat 1 of 1999, dated 9th March, 1999.], shall be a period of five years commencing from the date of the notification published under sub-section (1);[b the members nominated under clause (a) of sub-section (2) of section 3 shall hold office during the pleasure of the State Government.] [Clause (b) inserted by Gujarat 1 of 1999, dated 9th March, 1999.]
