Section 4(1) in The Gujarat Veterinary Practitioners Act, 1969
(1)Except in the case of the constitution of the Council for the first time, the term of office of a member of the Council, other than the ex-officio member, whether elected or nominated, shall be a period of five years commencing on the date of the publication of his name in the Official Gazette under sub-section (6) of Section 3:Provided that, the State Government may, by notification in the Official Gazette, extend from time to time the term of office of the members of the Council for a further period not exceeding two years in the aggregate.
