Section 3(5) in The Gujarat Veterinary Practitioners Act, 1969
(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.
