Section 6(1) in The Gujarat Emergency Medical Services Act, 2007
(1)The Authority shall consist of a Chairperson and seventeen other members as follows, namely:-(a)the Secretary to the Government of Gujarat, Health and Family Welfare Department, ex-officio Chairperson;(b)the Secretary to the Government of Gujarat, Legal Department, ex-officio;(c)the Secretary to the Government of Gujarat, Home Department, ex-officio;(d)the Commissioner of Health, Medical Services and Medical Education, ex-officio,(e)a person who is a physician or surgeon enrolled on the State Medical Register and who possesses the medical qualification of Doctor of Medicine or, as the case may be, Master of Surgery granted by Universities or Medical Institutions in India specified in the First Schedule to the Medical Council Act, 1956 and possesses experience in the practice of trauma or emergency medicine for a period of not less than five years, to be appointed by the State Government,(f)the President of the Gujarat Branch of Indian Medical Association, exofficio,(g)the President of the Gujarat Orthopedic Association, ex-officio,(h)the Director, ex-officio, Member Secretary;(i)the President of the Gujarat Nursing Cuncil, ex-officio,(j)a person, representing the Academy of Traumatology (India) who has experience in trauma life support, to be nominated by the Academy,(k)the President of the Gujarat Ambulances Association, ex-officio,(l)a person from amongst professors in the medical colleges attached to hospitals in the State who have experience in the management of emergency medical services for a period of not less than five years to be nominated by the State Government,(m)the President of the Gujarat Branch of Association of Surgeons of India, ex-officio,(n)a person who being enrolled on the State Medical Register is an administrator of a hospital (not being a Government hospital) having not less than one hundred beds for a period of not less than five years, to be appointed by the State Government,(o)a person to be nominated by the State Government from amongst members of the City Councils,(p)a person, to be nominated by the State Government from amongst members of the District Councils,(q)a person to be nominated by the State Government from amongst the Chief Officers of the Fire Brigades maintained by the Municipal Corporations in the State,(r)the Chief Executive Officer of the Gujarat State Disaster Management Authority established under the Gujarat State Disaster Management Act, 2003, ex-officio,
