Section 3 in The Gujarat Veterinary Practitioners Act, 1969
3. Constitution and incorporation of Council.
(1)With effect from such date as the State Government may, by notification in the Official Gazette, notify, there shall be established for the purposes of this Act, a Council to be called "The Gujarat Veterinary Council". The Council shall be a body corporate and have perpetual succession and a common seal, and may be the said name sue and be sued, and shall be competent to acquire and hold property, both moveable and immoveable, and to contract and do all things necessary for the purpose of this Act.(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.(3)If at any election, the electors fail to elect the requisite number of members to the Council, the State Government shall nominate such registered veterinary practitioners as it deems fit, to fill the vacancies which remain unfilled after the election, and the practitioners so nominated shall be deemed to have been duly elected under sub-section (2).(4)The election of the members of the Council under this section shall be held at such time, and at such place, and in such manner as may be prescribed by rules.(5)Notwithstanding anything contained in the foregoing provisions of this section,-(i)in respect of the constitution of the Council for the first time under this Act, all the members thereof other than the ex-officio members shall be nominated by the State Government;(ii)the members 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, from time to time, specify.(6)The names of members nominated or elected under this section shall be published in the Official Gazette by the State Government.
