Section 3 in The Gujarat Professional Civil Engineers Act, 2006
3. Establishment and composition of Council.
(1)With effect from such date as the State Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established a Council to be called the Gujarat Council of Professional Civil Engineers.(2)The Council shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power to acquire, hold or dispose of property, both movable and immovable and to contract and shall, by the said name sue or be sued.(3)The Council shall consist of the following members, namely;-(a)five professional civil engineers elected by professional civil engineers from amongst themselves,(b)(i)one person to be appointed by the State Government in Urban Development and Urban Housing Department from amongst the engineers employed for not less than ten years in the Municipal Corporations of cities in the State constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), ex-officio,(ii)one person to be appointed by the State Government in Roads and Buildings Department form amongst the engineers not below the rank of Chief Engineer employed in the Department and dealing with the subject of buildings, ex-officio,(iii)one person to be appointed by the State Government in the Narmada, Water Resources and Water Supply and Kalpsar Department, from amongst the engineers not below the rank of Chief Engineers employed in the Department ex-officio,(iv)Chief Town Planner to the Government of Gujarat, ex-officio.(c)one person to be appointed by the Director of Technical Education, Gujarat State, from amongst the professors in the faculties of the civil engineering and applied mechanics of the Universities established by law in the State and the professors of colleges affiliated to such Universities, imparting education in civil engineering, ex-officio,(d)two persons to be co-opted by the Council from among professional civil engineers.(4)Notwithstanding anything contained in clause (a) of sub-section (3), the State Government may, pending the preparation of the register, nominate to the first Council, in consultation with the Institution of Engineers (India), persons who are eligible to appear in the examination for registration under section 14 and the persons 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.(5)Notwithstanding anything contained in clause (d) of sub-section (3), the State Government may, pending preparation of the register, co-opt to the first Council persons who are eligible to appear in the examination for registration under section 14 and the persons so co-opted 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.
