Section 3(1) in The Gujarat Emergency Medical Services Act, 2007
(1)(a)The State Government may, by notification in the Official Gazette, appoint an officer to be the Director of Emergency Medical Services Authority who shall, subject to the control of the Authority, exercise such powers and perform such functions and duties as are conferred to or imposed on him by or under this Act.(b)No person shall be appointed as a Director under sub-section (1) unless he is a physician or surgeon enrolled on the State Medical Register and who possesses the medical qualification of Doctor of Medicine (General Medicine) or, as the case may be, Master of Surgery (General Surgery or Orthopedic Surgery) granted by Universities or Medical Institutions in India specified in the First Schedule to the Medical Council Act and possesses experience in the practice of trauma or emergency medicine for a period of not less than five years;Provided that while appointing a person as a Director under clause (a) preference shall be given to a person who possesses additional experience in the administration of services relating to public health.
