Section 3(2) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
(2)The State Council shall consist of the following members, namely:—(a)Minister of Health and Family Welfare, ex-officio, who shall be the Chairperson;(b)Additional Chief Secretary/Principal Secretary/Secretary, Health and Family Welfare Department—ex-officio, who shall be the Member-Secretary;(c)Commissioner of Health Services and Medical Education—ex-officio Member;(d)Additional Secretary/Joint Secretary/Deputy Secretary, Medical Services-ex-officio, Member;(e)Additional Director, Medical Services-ex-officio, Member;(f)Directors/ Additional Directors of different streams of Indian Systems of Medicine—ex-officio Members;(g)one representative of the Gujarat Medical Council;(h)one representative of the Gujarat Nursing Council;(i)two representatives of the Council working in State medical field, nominated by the State Government;(j)four Members of Parliament/Members of Legislative Assembly-who shall be the Doctor by profession.
