Section 7 in The Gujarat Emergency Medical Services Act, 2007
7. Term of office and conditions of service of members.
(1)The term of office of a member shall be three years from the date of his appointment or nomination:Provided that the term of office of a member nominated under clause (1), (n), (o), (p) or (q) of sub-section (1) of section 6 shall come to an end as soon as he ceases to be a professor, administrator, member or, as the case may be, the Chief Officer.(2)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is such a member.(3)A member shall not be entitled to receive any compensation for his services but shall be reimbursed for the travelling and other expenses incurred by him in discharge of his duties.
