The Andhra Pradesh Pathology and Anatomy Act, 1955

THE ANDHRA PRADESH PATHOLOGY AND ANATOMY ACT, 1955
ACT No. X of 1955
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Power of State Government to authorise officers to act under
section 4
4. Unclaimed dead bodies in hospitals, prisons and public places
how to be dealt with
5. Doubt or dispute as to near relative to be referred to a City
Magistrate or Magistrate of the first class
6. Penalty
7. Duty of police and other officers to assist
8. Protection of persons acting under this Act
9. Power to make rules.
   The Schedule
THE ANDHRA PRADESH PATHOLOGY AND ANATOMY ACT, 1955
ACT No. X of 1955
[27th September, 1955]
AN ACT TO PROVIDE FOR THE SUPPLY OF UNCLAIMED BODIES OF
DECEASED PERSON TO TEACHING MEDICAL INSTITUTIONS  FOR THE
PURPOSES OF PATHOLOGY OR ANATOMICAL EXAMINATION AND
DISSECTION1[OR FOR THERAPEUTIC PURPOSES].
WHEREAS it is expedient to provide for the supply of unclaimed bodies of
deceased persons to teaching medical institutions for the purpose of
pathological or anatomical examination and dissection1[or for therapeutic
purposes].
BE it enacted in the Sixth Year of Our Republic as follows:-
1. Short title, extent and commencement- (1) This Act may be called the
Andhra Pradesh2[XXXX] Pathology and Anatomy Act, 1955.
3[(2) It extends to the whole of the State of Andhra Pradesh.]
(3) This section shall come into force at once.
(4) The State Government may, by notification in the4[Andhra Pradesh
Gazette] direct that the remaining provisions of this Act shall come into force
on such date and in such area as may be specified in the notification.
2. Definitions - In this Act, unless there is anything repugnant in the subject
or context:—
(a) “authorised officer” means an officer authorised under section
3;
(b) “hospital” means any hospital established or maintained by the
State Government, or5[by any local authority] and includes any
other hospital which may be declared by the State Government, by
notification in the4[Andhra Pradesh Gazette] to be a hospital for
the purpose of this Act;
(c) “near relative” means any of the following relatives of the
deceased, namely a wife, husband, parent, son, daughter, brother
or sister and includes any other person who is related to the
deceased (i) by lineal consanguinity within three degrees or by
collateral consanguinity within six degrees, or (ii) by marriage with
any of the relatives aforesaid;
Explanation—The expressions “Lineal consanguinity” and “collateral
consanguinity” shall have the meanings assigned to them in the Indian
Succession Act, 1925, and degree of relationship shall be computed in the
manner laid down in that Act.
(d) “prescribed” means prescribed by rules made by the State
Government under this Act;
(e) “teaching medical institution’’ means any of the institutions
specified in the schedule to this Act and includes any other
institution which may be declared by the State Government, by
notification in the4[Andhra Pradesh Gazette] to be a teaching
medical institution for the purposes of this Act;
1. Added by the Act No. 19 of 1963, S.3.2. The words “(Telangana Area)” omitted by the Act No. 19 of 1963, S.4.3. Substituted by the Act No. 19 of 1963, S.4.4.  Substituted by the Act No. 19 of 1963, S.8.5 . Substituted by the Act No. 19 of 1963, S.5.
(f) “unclaimed body” means the body of a person who dies in a
hospital, prison or public place, which has not been claimed by
any of his near relatives within such time as may be prescribed.
3.Power of State Government to authorise officers to act under section 4
- (1) The State Government may by notification in the1[Andhra Pradesh
Gazette] authorise for the area in which this Act comes into force or any part
thereof, one or more officers to whom a report shall be made under section 4
and who shall be competent to act under the said section.
(2) Every officer authorised under sub-section (1) shall be deemed to be
public servant within the meaning of section 21 of the Indian Penal Code.
4.Unclaimed dead bodies in hospitals, prisons and public places how to be
dealt with- (1) If a person dies in a hospital or in a prison and his body is not
claimed by any of his near relatives within such time as may be prescribed, the
authority in-charge of such hospital or prison shall, with the least practicable
delay, report the fact to the authorised officer, and the said officer shall take
possession of the unclaimed body and except in the case referred to in sub-
section (3), hand it over to the authority in-charge of a teaching medical
institution. If it is required by that authority for the purpose of conducting
pathological or anatomical examination and dissection2[or for therapeutic
purposes].
(2) If a person dies in any public place in an area in which he had no
permanent place of residence and the body of that person is not claimed by any
of his near relatives within such time as may be prescribed the authorised
officer shall take possession of the unclaimed body and except in the case
referred to in sub-section (3) hand it over to the authority in-charge of a
teaching medical institution, if it is required by that authority, for the purpose
specified in sub-section (1).
(3) When there is any doubt regarding the cause of death or when for any
reason the authorised officer considers it expedient so to do shall forward the
unclaimed body to a police officer referred to in section 174 of the Code of
Criminal Procedure, 1898.
(4) Where any unclaimed body taken possession of by the authorised
officer under this section is not required by the authority in charge of a
teaching medical institution for the purpose specified in sub-section (1), it shall
be disposed of in such manner as may be prescribed.
5. Doubt or dispute as to near relative to be referred to3[XXX] a City
Magistrate or Magistrate of the first class- (1) If any doubt or dispute arises
whether a person is or is not a near relative of the deceased for the purpose of
section 4, the matter shall be referred4 [in the cities of Hyderabad and
Secunderabad, to a City Magistrate, and elsewhere to a Magistrate of the First
Class] having jurisdiction and the decision of such Magistrate shall be final.
(2) Pending such decision, the body of the deceased person shall be
preserved from decay in such manner as may be prescribed.
6.Penalty - Whoever disposes of, or abets the disposal of, an unclaimed body
save as provided by this Act, or obstructs any authority in-charge of a teaching
medical institution or an authorised officer from handing over, taking
possession of, removing or using, such dead body for the purpose specified in
section 4, shall be punishable with the fine which may extend to five hundred
rupees.
1.  Substituted by the Act No. 19 of 1963, S.8.2. Added by the Act No. 19 of 1963, S.6.3.  The words “the City Coroner or” omitted by the Act No. 19 of 1963, S.7.4. Substituted by the Act No. 19 of 1963, S.7.
7.Duty of police and other officers to assist- All officers and servants of the
Police, Medical and Public Health Departments, all officers and servants in the
service of a local authority, and all village officers and servants shall be bound
to take all reasonable measures to assist authorised officers in the discharge of
their duties under this Act.
8.Protection of persons acting under this Act- No suit, prosecution or other
legal proceeding shall lie against any person for anything which is in good faith
done or intended to be done in pursuance of this Act.
9. Power to make rules - The State Government may, by notification in the1[Andhra Pradesh Gazette] make rules for carrying out the purposes of this Act.
1. Substituted by the Act No. 19 of 1963, S.8.
1[THE SCHEDULE
[Section 2(e)]
1. The Anantha Lakshmi Ayurvedic College, Warangal.
2. The Andhra Provincial Homeopathic College, Gudivada.
3. The Andhra Medical College, Vishakapatnam.
4. The Gandhi Medical College, Hyderabad.
5. The Government Ayurvedic College, Hyderabad.
6. The Guntur Medical College, Guntur.
7. The Kurnool Medical College, Kurnool.
8. The Nizamia Tibbi College, Hyderabad.
9. The Osmania Medical College, Hyderabad.
10. Sri Rangaraya Memorial Medical College, Kakinada.
11. The Kakatiya Medical College, Warangal.
12. Sri Venkateswara Medical College, Tirupati.]
1. Substituted by the Act No. 19 of 1963, S.9.

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