Section 3(6) in The Gujarat Medical Practitioners' Act, 1963
(6)Notwithstanding anything contained in the foregoing provisions of this section,-(i)in respect of the constitution of the Board for the first time under this Act, the President and members thereof shall be nominated by the State Government;(ii)the President and other members so nominated shall hold office for such period not exceeding three years in the aggregate as the State Government may, by notification in the Official Gazette, specify.
