Section 3 in The Gujarat Emergency Medical Services Act, 2007
3. Director of Emergency Medical Services.
(1)(a)The State Government may, by notification in the Official Gazette, appoint an officer to be the Director of Emergency Medical Services Authority who shall, subject to the control of the Authority, exercise such powers and perform such functions and duties as are conferred to or imposed on him by or under this Act.(b)No person shall be appointed as a Director under sub-section (1) unless he is a physician or surgeon enrolled on the State Medical Register and who possesses the medical qualification of Doctor of Medicine (General Medicine) or, as the case may be, Master of Surgery (General Surgery or Orthopedic Surgery) granted by Universities or Medical Institutions in India specified in the First Schedule to the Medical Council Act and possesses experience in the practice of trauma or emergency medicine for a period of not less than five years;Provided that while appointing a person as a Director under clause (a) preference shall be given to a person who possesses additional experience in the administration of services relating to public health.(2)(a)The Director shall be appointed from amongst three persons recommended by the Commissioner of Health, Medical Services and Medical Education.(b)The terms and conditions of appointment of the Director shall be such as may be prescribed by rules.(3)To assist the Director in exercising his powers and performing his functions and duties under this Act, the State Government may appoint such officers and persons and give them such designations as it thinks fit.(4)Subject to the provisions of this Act and the rules and regulations made thereunder, the Director-(a)shall be entitled to-(i)attend the meetings of the Authority;(ii)call for any information, written statement, account or report from base hospitals;(b)shall supervise and control the emergency medical services;(c)shall lay down standards for and approve a Paramedic and Emergency Medical Technicians Training Programme conducted by such institution in the State as is authorised by the Authority;(d)shall prescribe standards for refresher training to be given to persons trained in Paramedic and Emergency Medical Technician Programme;(e)shall participate in the meetings of the committees on emergency medical services;(f)shall appoint committees of such experts as he thinks fit for assistance in the implementation of the emergency medical services;(g)shall appoint such person as a Regional Disaster Medical and Health Co-ordinator for such area of the State as deemed fit.
