Section 5(1) in The Gujarat Medical Practitioners' Act, 1963
(1)The State Government shall, as soon as possible after the election held under [section 3] [Substituted for 'sections 3 and 4' by Gujarat 40 of 1965, dated 31st December, 1965.], by notification in the Official Gazette, publish the names of the President, [*] [The words 'the Chairman' deleted by Gujarat 40 of 1965, dated 31st December, 1965.], and the members of the Board [*] [The words 'and of the Faculty' deleted by Gujarat 40 of 1965, dated 31st December, 1965.].
