Section 4 in The Gujarat Medical Council Act, 1967
4. Term of office.
(1)The State Government shall, by notification in the Official Gazette, publish the names of the members, whether elected or nominated.(2)Save as otherwise provided by this Act, a member, whether elected or nominated, shall hold office for a term of five years from the (late of publication of the notification under sub-section (1):Provided that, where a person is elected by members of medical faculty of a University, he shall cease to hold office as a member if he ceases to belong to that faculty.(3)Save as otherwise provided by this Act, the President or the Vice-President shall hold office from the date of his election upto the day on which his term of office as member expires.(4)The term of office of an outgoing member shall, notwithstanding anything contained in sub-section (2), be deemed to extend to and expire with the day immediately preceding the day on which the names of the successor members are published under sub-section (1).(5)The term of office of an outgoing President or Vice-President shall, notwithstanding anything contained in sub-section (3), be deemed to extend to and expire with the day immediately preceding the day on which the successor President or Vice-President, as the case may be, is elected.(6)An outgoing member, President or Vice-President, shall be eligible for re-election or re-nomination.(7)Leave of absence may be granted by the Council to any member for a period not exceeding six months.
