Section 3(2) in The Gujarat Medical Practitioners' Act, 1963
(2)The Board shall consist of eleven members including the President, and shall be constituted in the following manner, namely:-(a)four members shall be nominated by the State Government, out of whom at least three shall be registered practitioners;(b)seven members shall be elected by the registered practitioners as follows, that is to say,-(i)three members shall be elected by registered practitioners who hold any of the recognised qualifications, from amongst themselves, and(ii)four members shall be elected by the remaining registered practitioners, from amongst themselves:Provided that, at the end of the expiration of every five years from the date of commencement of this Act, the State Government may, by order, so divide the number of members to be elected under paragraphs (i) and (ii) amongst the registered practitioners who hold any of the recognised qualifications, and the remaining registered practitioners, as to be as near as possible in proportion to their numbers on the register at that time, so however that the total number of members elected under paragraphs (i) and (ii) shall remain seven:Provided further that, any such order shall not affect the constitution of the Board which may be functioning at such time but shall apply to the Board to be constituted next thereafter.
