Section 20(1) in The Gujarat Emergency Medical Services Act, 2007
(1)For the purpose of providing emergency medical services in every City and in every District, the State Government shall, by notification in the Official Gazette, establish a City Emergency Medical Services Council for every City by the name of such City and a District Emergency Medical Services Council for every District by the name of such District with effect from such date as may be specified in the notification and different dates may be specified for different City and District Emergency Medical Services Councils.
