The Gujarat Anatomy Act, 2011.

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Extra No. 10 EGISTERED No. G/GNR/2

©
The Gujarat Government Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LII] FRIDAY, APRIL 8, 2011/CAITRA 18, 1933
Separate paging is given to this Part in order that it may be filed as a Separate Compilation.
PART IV
Acts of Gujarat Legislature and Ordinances promulgated and
Regulations made by the Governor.

The following Act of the Gujarat Legislature, having been assented to by the
Governor on the 6th April, 2011, is hereby published for general information.
C. J. GOTHI,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 10 OF 2011.
(First published, after having received the assent of the Governor, in the "Gujarat
Government Gazette", on the 8th April, 2011).
AN ACT

to provide for the supply of unclaimed bodies of deceased persons and for donation
by a person of his body after his death to hospitals and medical teaching institutions
for therapeutic purposes or for the purpose of medical education or research
including anatomical examination and dissection.
It is hereby enacted in the Sixty-second Year of the Republic of India as
follows :-
1. (l)This Act may-be called the Gujarat Anatomy Act, 2011.
(2) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires.
(a) "approved institution" means a hospital or medical, teaching
institute approved by the State Government for all or '' any of the
purposes of this Act;
(b) "authorised officer means an officer authorised under section"
(c) "near relat ive" means any of the following relatives of the
deceased, namely :-
parents, children, brother, sister or spouse; and includes any other
person who is related to the deceased -
Short title and
commencement
IV-Ex.,-10-1 10-1
Definitions.
10-2 GUJARAT GOVERNMENT GAZETTE, Ex. 8-4-2011 [ PART-IV
(i) by lineal or collateral consanguinity within three degrees in lineal
relationship and six degrees in collateral relationship, or
(ii) by marriage either with the deceased or with any relative
specifically mentioned in this clause or with any other relative
within the aforesaid degrees.
Explanation- The expression "lineal and collateral consanguinity" shall
have the meanings assigned to them in the Succession Act, .1925;
(d) "natural death" means the death that occurs from natural causes
such as disease or old age and not caused by suicide or killing by
another or by an animal or by machinery or by an acc ident or
death not caused under circumstances raising a reasonable
suspicion that some other person has killed the deceased;
(e) "prescribed" means prescribed by rules made under this Act;
(f) "unclaimed body" means the body of a deceased person who has
no near relative or whose body has not been claimed by any of his
near relatives within such period as may be prescribed.
3. The State Government may, by notification in the Official Gazette authorise one
or more officers to whom a report shall be made under section 4.

4. (1) Where a person, under treatment in a hospital dies of natural death in such
hospital and his body is unclaim ed, the authority in -charge of such hospital shall, with
the least practicable delay report the fact to the authorised officer and such officer shall
then hand over, in the manner as may be prescribed, the unclaimed body to the authority
in-charge of an ap proved institution for the purpose of conducting anatomical dissection
and teaching.
(2) Where a person dies of a natural d eath, in any public place or at his residence
other than, a hospital: and his body is unclaimed, the authorised officer shall take
possession of such unclaimed body a nd shall hand it over, in the manner as may be
prescribed, to the authority in-charge of an approved institution for the purpose specified
in sub-section (1).
(3) (i) Where there is any doubt as to the natural death or when for any other reason
the authorised officer considers it expedient so to do he shall forward the unclaimed body
to a police officer referred to in section 174 of the Code of Criminal Procedure, 1973.
(ii) If the death appears to be natural death to the police inquest the unclaimed body may be
handed over to the Anatomy Department'of the approved institute without performing
post-mortem, Whether the unclaimed body is suitable for embalming and can be used for
anatomical dissection and tea ching purpose shall be decided by a senior officer of the
Anatomy Department.
5. If any doubt or dispute arises whether a person is'a near relative of the deceased,
the matter shall, be referred to the Executive Magistrate and his decision shall be final
and conclusive.
6. Whoever disposes of or abets the disposal of an unclaimed body of a natural
death, save as provided by this Act, or obst ructs apy authority in -charge of an approved
institution or an authorised officer from handing over, taking possession of, removing or
using, such dead body for all or any of the purposes of this Act, shall on conviction, be
punished with fine which may extend to five thousand rupees.
39 of 1925.
Power of State
Government to
authorise officer
to act under
section 4.
Unclaimed dead
bodies to be used
for anatomical
teaching.
2 of 1974.
Doubt or dispute
as near relative to
be referred.
Penalty.
PART-IV] GUJARAT GOVERNMENT GAZETTE, Ex. 8-4-2011 10-3
7. All officers and employees of the Police, Health and. other Government
Departments, all officers and servants of a local authorities and all village officers and
employees shall be bound to take all reasonable measures to assist the authorities and
officers authorised under this Act in the discharge of their duties under this Act.
8. If any person, either in writing at anytime or orally in the presence of two or more
witnesses during his illness whereof he dies, has expressed a request that his body be
given to authorities in-charge of an approved institution for being used after his death for
therapeutic purposes or for the purposes of medical education or research including
anatomical examination and dissection, the near relative lawfully in possession of donor's
dead body may, unless he has reason to believe that the request was subsequently
withdrawn by the donor, bring th e dead body to any approved institution for use in
accordance with the request.
9. The approved institute may refuse, to accept an unclaimed body or a body
brought to it under section 8, if a senior officer decides that the body is not suitable for
educational purposes or that the body is not required by the said institute. Only intact
dead bodies without any type of mutilation can be accepted for embalming and for
teaching purpose.
10. If any of the approved institutes does not accept a dead body as provided in
section 9 or after the use of it for the purposes specified in this Act, the same shall be
disposed of or caused to be disposed by it in the manner as may be prescribed.
11. (1) The authority in -charge of the approved institute shall maintain a register of
the dead bodies it received, used and disposed of in such form and in such manner as may
be prescribed.
(2) Every authority in charge of the approved institution shall submit a periodical return
to authorised officer in such form and in such manner as may be prescribed.
12. No suit, prosecution or other legal proceedings shall lie against any person for
anything which is in good faith done or intended to be done under this Act.

13. All officers and employees appointed or authorised to act under this Act shall be
deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

14. (1) The State Government may, by notification in the Official Gazette, make rules
for carrying out the purposes of this Act,
(2) All rules made under this section shall be laid for not less than thirty days before
the State Legislature, as soon as may be after they are made, and shall be subject to
rescission by the State Legislature or to such modifications as the State Legislature may
make during the Session in which they are so laid or the Session immediately following.
(3) Any rescission or modification so made by the State Legislature shall be published
in the Official Gazette, and shall thereupon take effect.
15. (1) The Bombay Anatomy Act , 1949, in its application to the State of Gujarat is
hereby repealed.
(2) Notwithstanding such repeal of the said Act, anything done or any action taken under
the said Act including any rule or order made, notification issued or appointment made by
or under that Act shall, in so far as it is not inconsistent with the provisions of this Act, be
deemed to have been done or taken by or under this Act and shall continue to be in force
until superseded by anything done or any action taken under the provisions of this Act.
---------------

Government Central Press, Gandhinagar.
Duty of police
and other
officers to
assist.
Donation of
a dead body
of deceased
person.
Refusal to
accept dead
body.
Disposel of
dead body.
Registers,
returns, etc.
Protection of
action taken in
good faith.

Officers and
employees to
be public
servants.
Power to make
rules.
45 to 1860.
Bom. XI of
1949.
Repeal and
savings.

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