Section 5 in The Gujarat Medical Practitioners' Act, 1963
5. Term of office.
(1)The State Government shall, as soon as possible after the election held under [section 3] [Substituted for 'sections 3 and 4' by Gujarat 40 of 1965, dated 31st December, 1965.], by notification in the Official Gazette, publish the names of the President, [*] [The words 'the Chairman' deleted by Gujarat 40 of 1965, dated 31st December, 1965.], and the members of the Board [*] [The words 'and of the Faculty' deleted by Gujarat 40 of 1965, dated 31st December, 1965.].(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).(3)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,-(a)[subject to the provision of clause (b), the term of office of a member of the Board] [Substituted for 'the term of office of a member of the Board, whether elected or nominated' by Gujarat 1 of 1999, dated 9th March, 1999.], shall be a period of five years commencing from the date of the notification published under sub-section (1);[b the members nominated under clause (a) of sub-section (2) of section 3 shall hold office during the pleasure of the State Government.] [Clause (b) inserted by Gujarat 1 of 1999, dated 9th March, 1999.](4)Notwithstanding anything contained in sub-section (3), the State Government may, by notification in the Official Gazette, extend from time to time the term of office of the members of the Board for a further period not exceeding two years in the aggregate.(5)The term of an outgoing President, [*] [The word 'Chairman' deleted by Gujarat 40 of 1965, dated 31st December, 1965.] or member shall, notwithstanding anything contained in sub-section (6) of section 3, [*] [The words, brackets and figures 'sub-section (6) of section 4' deleted by Gujarat 40 of 1965, dated 31st December, 1965.] and sub-sections (2) and (3) of this section be deemed to extend to, and expire with, the day immediately preceding the day on which the name of the successor of such President, [***] [The word 'Chairman' deleted by Gujarat 40 of 1965, dated 31st December, 1965.], or member is published under sub-section (1).(6)An outgoing member shall be eligible for re-election or re-nomination.
