Section 3(3) in The Gujarat Medical Council Act, 1967
(3)The Council shall consist of the following members, namely:-(a)five members to be nominated by the State Government, out of whom not more than one may be a person who is not a practitioner;(b)one member from each University established by law in the State which has a medical faculty, elected by members of the medical faculty of the University from amongst members thereof who are practitioners; and(c)six members to be elected by registered practitioners from amongst themselves.
