Section 22 in The Gujarat Emergency Medical Services Act, 2007
22. Constitution of City Council.
- The City Council shall consist of a Chairperson and seven other members as follows, namely:-(a)the Municipal Commissioner of the Municipal Corporation of the City, ex-officio who shall be the Chairperson,(b)the President of the branch of the Indian Medical Association in the City, ex-officio,(c)the Chief Health Officer in the City, ex-officio, Member-Secretary,(d)the Commissioner of the Police of the City, ex-officio,(e)the Chief Officer of the Fire Brigade maintained by the Municipal Corporation of the City, ex-officio,(f)the President of District Blood Transfusion Council, ex-officio.(g)a person representing hospitals in the City registered with the City Council, to be nominated by the Authority in consultation with the Council, and(h)a person representing the non-Government organisations which are associated with the work of providing emergency medical services in the City to be nominated by the Authority in consultation with the City Council.
