Section 39 in The Gujarat Emergency Medical Services Act, 2007
39. Contracts to be entered into by City Councils and District Councils with management of hospitals.
- A City Council and a District Council shall entrust the work of providing or directing the life support system or limited life support system and pre-hospital care system to a hospital situate, in the city or, as the case may be, in district, by a contract entered into with the management of the hospital.
