Section 10 in The Gujarat Prevention of Anti-Social Activities Act, 1985
10. Constitution of advisory Board
(1)The State Government shall, whenever necessary, constitute one or more Advisory Boards for the purposes of this Act.(2)Every such Board shall consist of a Chairman, and two other members who are, or have been, Judges, of any High Court or who are qualified under the Constitution of India to be appointed as Judges of a High Court :Provided that the Chairman of such Board shall be a person who is, or has been, a Judge of a High Court.
