Section 14 in Gujarat State Council for Physiotherapy Act, 2011
14. Executive Committee and other committees.
(1)The Council shall constitute from among its members an Executive Committee and other committees for such general or special purposes and for such tenure as the Council considers necessary for carrying out the functions under this Act.(2)The Executive Committee shall consist of the following, namely(a)the President of the Council;(b)the Vice-President of the Council;(c)two members of the Council representing Physiotherapists, to be nominated by the President of the Council;(d)the Director of Health Services of the Government or his nominee;(e)one member representing the Medical Council of Gujarat.(3)The President and the Vice-President of the Council shall be the Chairman and Vice-Chairman respectively of the Executive Committee.(4)A member of the Executive Committee shall hold office as such until the expiry of his term of office as a member of the Council but subject to his being a member of the Council; he shall be eligible for renomination.(5)A member may resign his membership of the Committee by writing under his hand addressed to the Chairman of the Committee and action shall be taken to fill that seat in the same manner in which that seat was filled in.(6)The Executive Committee shall exercise and discharge such powers and duties as may be prescribed.
