Section 3(2) in The Gujarat Veterinary Practitioners Act, 1969
(2)The Council shall consist of six members including the President and shall be constituted in the following manner, namely:(a)the Director shall be an ex-officio member and the President;(b)one member, who shall be the Principal of a veterinary college, shall be nommated by the State Government;(c)one member, not being a Principal of a veterinary college, shall be elected, by members of all the faculties of veterinary science, by whatever name called, in the statutory universities in the State of Gujarat, dealing with veterinary education from amongst themselves;(d)three members shall be elected by the veterinary practitioners, residing in the State of Gujarat, who are registered under this Act, from amongst themselves.
