LexThe KARNATAKA ANATOMY ACT, 1957.
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THE KARNATAKA ANATOMY ACT, 1957.
ARRANGEMENT OF SECTIONS.
Statement of Objects and Reasons:
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.
4A. Donation of bodies or any part thereof of deceased persons for anatomical examination
etc.,.
5. Doubt or dispute as to near relative to be referred to Magistrate of the First Class.
6. Penalty.
7. Duty of Police and other officers to assist in obtaining possession of unclaimed bodies.
8. Protection of persons acting under this Act.
9. Power to make rules.
10. Repeal.
* * * *
STATEMENT OF OBJECTS AND REASONS
I
Act 23 of 1957.- Since considerable difficulty is experienced in obtaining bodies of deceased
persons for educational purposes in medical institut ions it is considered necessary to provide for
the supply of unclaimed bodies of deceased pe rsons to hospitals and medical and teaching
institutions. Similar Acts are already in force in the areas of the former Madras, Bombay and
Hyderabad States which have since integrated with the Mysore State. It is necessary that these
Acts are repealed and a new Act is enacted so as to have a uniform law in the matter, applicable
to all the areas of the State.
Hence this Bill.
(Obtained from L.A. Bill NO.5661 dated 21st June 1957) (LAW 47 LGN 57).
II
Amending Act 15 of 1999.- It is considered necessary to amend the Karnataka Anatomy Act,
1957 to make provision for enabling a person before his death, to express an intention, in writing
in the presence of two or more persons, to donate his body or part of his body for the purpose of
anatomical examination or dissection or other similar purpose
Hence the Bill.
(Obtained from L.A. Bill No. 1 of 1998. File No. É⪵âXµÖE 25 µÖÉâ}â 97.)
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2
1
[KARNATAKA ACT]
1
No. 23 OF 1957.
(First published in the
1
[Karnataka Gazette]
1 on the Nineteenth Day of September 1957.)
THE
1
[KARNATAKA]
1
ANATOMY ACT, 1957.
(Received the assent of the Governor on the Thirteenth Day of September 1957.)
(As amended by Act 15 of 1999)
An Act to provide for the supply of unclaimed bodies of deceased persons
2
[or
donated bodies or any part thereof of deceased persons]
2
to hospitals and medical and
teaching institutions for the purpose of anatomical examination and dissection and other
similar purposes.
WHEREAS it is expedient to provide for the supply of unclaimed bodies of deceased
persons
2
[or donated bodies or any part thereof of deceased persons]
2 to hospitals and
medical and teaching institutions for the purpose of anatomical examination and
dissection and other similar purposes:
BE it enacted by the
1
[Karnataka State]
1
Legislature in the Eighth Year of the Republic
of India as follows:—
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
2. Inserted by Act 15 of 1999 w.e.f. 01.08.20i01 by notification No. HFW 189 PTD 99, dated: 28.7.2001 .
1. Short title, extent and commencement.- (1) This Act may be called the
1
[Karnataka]
1
Anatomy Act, 1957.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
(2) It extends to the whole of the
1
[State of Karnataka]
1
.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
(3) It shall come into force at once in the South Kanara District; and on such
1
[date or
dates]
1
and in such other area of the State as the State Government may by notification
in the Official Gazette, specify from time to time.
1. The Act has come into force in Mysore and Bellary districts on 04.09.1958, in Bangalore, Coorg, Hasan,
Mandya, Chikmagalur, Chitradurga, Tumkur, Kolar, Shimoga, Raichur on 02.08.1960 and in Gulbarga and
Bidar district on 01.06.1961. The Act has come into force throughout the State on 11.07.2000 by
notification by notification No. HFW 189 PTD 99 dated: 11.7.2000.
2. Definitions.- (1) In this Act, unless there is anything repugnant in the subject or
context,–
(a) “approved institution” means a hospital or a medical college or an allied
institution as may be declared by the State Go vernment by notification in the Official
Gazette, to be an approved institution for the purpose of this Act;
(b) “authorised officer” means an officer authorised under section 3;
(c) “hospital” means any hospital established or maintained by the State
Government or by any municipal corporation, municipal council, municipal borough,
district municipality, district board or panchayat, and includes any other hospital which
may be declared by the State Government by notification in the Official Gazette, to be a
hospital for the purposes of this Act;
3
(d) “person interested” means a near relative or any other person who is interested
in the disposal of the body of the deceased person in accordance with the religious
usage or social custom of such deceased.
Explanation.- For purposes of this clause, “near relative” means any of the
following relatives of the deceased, namely, 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. The expressions “lineal
consanguinity” and “collateral consanguinity” shall have the meaning assigned to them in
the Indian Succession Act, 1925, (Central Act XXXIX of 1925) and degrees of
relationship shall be computed in the manner laid down in that Act;
(e) “prescribed” means prescribed by rules made under this Act;
(f) “unclaimed body” means the body of a person who dies in a hospital, prison or
public place or a place to which members of the public have got access and which has
not been claimed by any person interested within such time as may be prescribed.
(2) The 1[Karnataka]1 General Clauses Act, 1899, (Karnataka Act III of 1899) shall
apply for the interpretation of this Act, as it applies for the interpretation of a Karnataka
Act.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
3. Power of State Government to authorise officers to act under section 4.- (1)
The State Government may, by notification in the official 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 such officer or officers shall be competent to
act under the said section.
(2) Every officer authorised under sub-section (1) shall be deemed to be a public
servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of
1860).
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 person interested within the prescribed time, the authority in charge of such hospital
or prison or any police officer 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
an approved institution, if it is required by that authority, for the purpose of conducting
anatomical examination and dissection or other similar purpose.
(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 person interested within
the prescribed time, the authorised officer shall take possession of such unclaimed body
and except in the case referred to in sub-section (3), hand it over to the authority in
charge of an approved institution, if it is required by that authority, for the purposes
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, he shall forward the unclaimed body to
the police officer referred to in section 174 of the Code of Criminal Procedure, 1898
(Central Act V of 1898).
4
(4) Where any unclaimed body taken possession of by the authorised officer under
this section is not required by the authority in charge of an approved institution for the
purpose specified in sub-section (1) it shall be disposed of in such manner as may be
prescribed.
1[4A. Donation of bodies or any part thereof of deceased persons for anatomical
examination etc.,- (1) If any person at any time before his death had expressed an
intention in writing in the presence of two or more witnesses, that his body or any part of
his body be given to an approved institution for being used after his death for the
purpose of conducting anatomical examination and dissection or other similar purpose,
any person interested may, unless he has reason to believe that the said intention was
subsequently revoked authorised the removal of the dead body or such part thereof to
any approved institution for use in accordance with the intention.
(2) Without prejudice to the provisions of sub-section (1) such person interested may
authorise the removal of the whole body or any part from the body for use for the
purposes specified in sub-section (1) unless he has reason to believe,-
(a) that the deceased had expressed an objection to his body or any part thereof
being so dealt with after his death, and had not withdrawn such objection; or
(b) that any near relative of the deceased referred to the explanation to clause (d)
of section 2 objects to the body being so dealt with.
(3) Subject to the provisions of sub-section (4) and (5), the removal and use of the
whole body or any part of a body in accordance with an authority given in pursuance of
this section shall be lawful, and shall be sufficient warrant for the removal of the body or
any part thereof and it's use for the purposes of this Act.
(4) The body or any part of the body of any deceased person shall not be removed for
any of the purposes specified in sub-section (1) from any place where such person may
have died,-
(i) within forty-eight hours from the time of such person's death; or
(ii) until after twenty-four hours notice, (to be reckoned from the time of such death)
to the Executive Magistrate of the intended removal of the body; or
(iii) unless a certificate stating in what manner such person came by his death shall,
previously to the removal of the body has been signed by the registered medical
practitioner who attended such person during the illness whereof he died or, if no
such practitioner attended such person during such illness, then by a registered
medical practitioner who shall be called in after the death of such person to view
his body and who shall state the manner and cause of death according to the bet
of his knowledge and belief, but who shall not be concerned in dealing with the
body for any of the purposes aforesaid removal,
and in case of such removal, such certificate shall be delivered together with the body to
the authority in-charge of an approved institution receiving the same for any of the
purposes aforesaid.
(5) If the person interested has reason to believe that an inquest or a postmortem
examination of such body may be required to be held, in accordance with the provisions
of any law for the time being if force, the authority for the removal of the body or any part
5
thereof shall not be given under this section except with the consent of the authority
empowered to hold an inquest or order postmortem under such law.]1
1. Section 4A Inserted by Act 15 of 1999 w.e.f. 01.08.2001 by notification.
5. Doubt or dispute as to near relative to be referred to 1[x x x ] 1 Magistrate of
the First Class .- (1) If any doubt or dispute arises whether a person is or is not a
person interested for the purpose of section 4 the matter shall be referred to 1[x x x] 1 a
Magistrate of the First Class 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.
1. Sertain words in the heading Omitted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.
01.11.1973
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 an approved institution or
an authorised officer from handing over, taking possession of, removing or using, such
dead body for the purposes specified in section 4, shall be punishable with fine which
may extend to five hundred rupees.
7. Duty of Police and other officers to assist in obtaining pos- session of
unclaimed bodies.- 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 the Official
Gazette, make rules for carrying out the purposes of this Act.
10. Repeal.- The Madras Anatomy Act, 1951 (Madras Act XVIII of 1951) in force in
Bellary District and the 1[Mangalore and Kollegal Area]1, the Bombay Anatomy Act, 1949
(Bombay Act XI of 1949) in force in the 1[Belgaum Area]1 and the Hyderabad Pathology
and Anatomy Act, 1955 (Hyderabad Act No. X of 1955) in force in the 1[Gulbarga Area]1
are hereby repealed:
Provided that, anything done or any action taken (including any appointment or rules
made, notification, order, or direction issued) under the said Acts shall be deemed to
have been done or taken under the corresponding provisions of this Act and shall
continue to be in force accordingly, unless and until superseded by anything done or any
action taken under this Act.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
* * * *
6
NOTIFICATIONS
I
Bangalore, dated 1st September 1958. [No. LLH 12 MDR 58]
In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Anatomy Act
1957 (Mysore Act No. 23 of 1957), the Governme nt of Mysore hereby specifies 4th September
1958 as the date on which the said Act shall come into force in the Districts of Mysore and
Bellary.
By Order and in the name of the Governor of Mysore,
(M. VASUDEVA RAO)
Secretary to Government,
Local Self-Government and Public Health Department.
(Published in PART IV—2-C of the Gazette dated 04.09.1958 at p. 591.)
II
Bangalore, dated the 30th May, 1961.[No. PLM 167 MDA 60]
In exercise of the powers conferred by sub-se ction (3) of Section 1 of the Mysore Anatomy
Act, 1957 (Mysore Act No. 23 of 1957), the Govern ment of Mysore hereby specify 1st June 1961
as the date on which the said Act shall come into force in the following Districts namely:—
1. Gulbarga and
2. Bidar.
By Order and in the name of the Governor of Mysore,
(O. V. RAMAIAH)
Under Secretary to Government, P.H. Labour and Municipal
Administrative Department.
(Published in PART IV—2-C of the Gazette dated 04.9.1958 at p. 591.)
III
Bangalore, dated the 13th July 1960 (Ashadha 22, Saka Era 1882). [No. LLH 23 MDA 60],
In exercise of the powers conferred by sub-se ction (3) of Section 1 of the Mysore Anatomy
Act, 1957 (Mysore Act 23 of 1957), the Government of Mysore hereby specifies 2nd August 1960
as the date on which the said Act shall come into force in the following Districts:—
(1) Bangalore (6) Chitradurga
(2) Coorg (7) Tumkur
(3) Hassan (8) Kolar
(4) Mandya (9) Shimoga
(5) Chickmagalur (10) Raichur
By Order and in the name of the Governor of Mysore,
(M. CHINNASWAMY)
Under Secretary to Government, L.S.G.
and P.H. Department.
7
IV
Bangalore dated 11th July, 2000 [No.HEW 189 PTD 99]
In exercise of the powers conf erred by sub-section (3) of Sect ion 1 of the Karnataka Anatomy
Act 1957 (Karnataka Act No.23 of 1957), the Gove rnment of Karnataka hereby specify Eleventh
day of July 2000 as the date on which the said Act shall come into force in the State.
By Order and in the name of the Governor of Karnataka
(J. SRINIVASAN)
Under Secretary to Government,
Health & Family Welfare Department.
VV
Bangalore dated 28th July, 2001 [No.HFW 189 PTD 99]
In exercise of the powers conf erred by sub-section (2) of Sect ion 1 of the Karnataka Anatomy
(Amendment) Act ,1999 (Karnataka Act 15 of 1999), the Government of Karnataka hereby
appoints the first day of August 2001 to be the day on which the said Act come into force.
By Order and in the name of the Governor of Karnataka
(J. SRINIVASAN)
Under Secretary to Government,
Health & Family Welfare Department.