Section 5(2) in The Gujarat Medical Practitioners' Act, 1963
(2)Except in the case of the constitution of the Board [*] [The words 'and the Faculty' deleted by Gujarat 40 of 1965, dated 31st December, 1965.] for the first time, the President [*] [The words 'and the Chairman' deleted by Gujarat 40 of 1965, dated 31st December, 1965.] shall hold office for such period as the State Government may specify in the notification published under sub-section (1), provided that, such period shall not exceed the term of office of such President or Chairman as a member under sub-section (3). The term shall commence from the date of the notification published under subsection (1).
