LexThe human transplant act 1994
Maharashtra · state statute
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THE TRANSPLANTATION OF HUMAN ORGANS AND TISSUES ACT, 1994
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ARRANGEMENT OF SECTIONS
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CHAPTER I
PRELIMINARY
SECTIONS
1. Short title, application and commencement.
2. Definitions.
CHAPTER II
AUTHORITY FOR THE REMOVAL OF HUMAN ORGANS OR TISSUES OR BOTH
3. Authority for removal of human organs or tissues or both.
4. Removal of human organs or tissues or both not to be authorised in certain cases.
5. Authority for removal of human organs or tissues or both in case of unclaimed bodies in hospital
or prison.
6. Authority for removal of human organs or tissues or both from bodies sent for post -mortem
examination for medico-legal or pathological purposes.
7. Preservation of human organs or tissue or both.
8. Savings.
9. Restrictions on removal and transplantation of human organs or tissues or both.
CHAPTER III
REGULATION OF HOSPITALS
10. Regulation of hospital conducting the removal, storage or tran splantation of human organs or
tissue or both.
11. Prohibition of removal or transplantation of human organs or tissues or both for any purpose
other than therapeutic purpose.
12. Explaining effects, etc., to donor and recipient.
CHAPTER IV
APPROPRIATE AUTHORITY
13. Appropriate Authority.
13A. Advisory Committees to advise Appropriate Authority.
13B. Powers of Appropriate Authority.
13C. National Human Organs or tissues or both and Tissues Removal and Storage Network.
13D. National registry.
CHAPTER V
REGISTRATION OF HOSPITALS
14. Registration of hospitals engaged in removal, storage or transplantation of human organs or
tissues or both.
14A. Registration of Tissue Bank.
15. Certificate of registration.
16. Suspension or cancellation of registration.
17. Appeals.
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CHAPTER VI
OFFENCES AND PENALTIES
SECTIONS
18. Punishment for removal of human organ without authority.
19. Punishment for commercial dealings in human organs.
19A. Punishment for illegal dealings in human tissues.
20. Punishment for contravention of any other provision of this Act.
21. Offences by companies.
22. Cognizance of offences.
CHAPTER VII
MISCELLANEOUS
23. Protection of action taken in good faith.
24. Power to make rules.
25. Repeal and savings.
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THE TRANSPLANTATION OF 3[HUMAN ORGANS AND TISSUES] ACT, 1994
ACT NO. 42 OF 1994
[8th July, 1994.]
An Act to provide for the regulation of removal, storage and transplantation of
1[human organs and tissues for therapeutic purposes and for the prevention of commercial
dealings in human organs and tissues ] and for matters connected therewith or incidental
thereto.
WHEREAS it is expedient to provide for the regulation of removal, storage and transplantation o f
2[human organs or tissues or both] for therapeutic purposes and for the prevention of commercial dealings
in 2[human organs or tissues or both];
AND WHEREAS in Parliament has no power to make laws for the States with respect to any of the
matters aforesaid except as provided in articles 249 and 250 of the Constitution;
AND WHEREAS in pursuance of clause (1) of article 252 of the Constitution, resolutions have been
passed by all the Houses of the Legislatures of the States of Goa, Himachal Pradesh and Maharashtra to
the effect that the matters aforesaid should be regulated in those States by Parliament by law;
BE it enacted by Parliament in the Forty-fifth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. Short title, application and commencement .—(1) This Act may be called the Transplantation of
3[Human Organs and Tissues] Act, 1994.
(2) It applies, in the first instance, to the whole of the States of Goa, Himachal Pradesh and
Maharashtra and to all the Union territories and it shall also apply to such other State which adopts this
Act by resolution passed in that behalf under clause (1) of article 252 of the Constitution.
(3) It shall come into force in the States of Goa, Himachal Pradesh and Maharashtra and in all the
Union territories on such date 4 as the Central Government may, by notification, appoint and in any
other State which adopts this Act un der clause (1) of article 252 of the Constitution, on the date of such
adoption; and any reference in this Act to the commencement of this Act shall, in relation to any State
or Union territory, means the date on which this Act comes into force in such State or Union territory.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “advertisement” includes any form of advertising whether to the public generally or to
any section of the public or, individually to selected persons;
(b) “Appropriate Authority” means the Appropriate Authority appointed under section 13;
(c) “Authorisation Committee” means the committee constituted under clause (a) or clause (b) of
sub-section (4) of section 9;
(d) “brain-stem death” means the stage at which all functions of the brain -stem have
permanently and irreversibly ceased and is so certified under sub-section (6) of section 3;
(e) “deceased person” means a person in whom permanent disappearance of all evidence of life
occurs, by reason of brain-stem death or in a cardio -pulmonary sense, at any time after live birth
has taken place;
1. Subs. by Act 16 of 2011, s. 2, for “human organs for therapeutic purposes and for the prevention of commercial dealings in
human organs” (w.e.f. 10-1-2014).
2. Subs. by s. 4, ibid., for “human organs” (w.e.f. 10-1-2014).
3. Subs. by s. 3, ibid., for “Human Organs” (w.e.f. 10-1-2014).
4. 4th February, 1995, vide Notification No. S.O. 80(E), dated the 4th February, 1995, see Gazette of India, Extraordinary, Part II,
sec. 3(ii).
4
(f) “donor” means any person, not less than eighteen years of age, who voluntarily authorises the
removal of any of his human organs for therape utic purposes under sub -section (1) or
sub-section (2) of section 3;
(g) “hospital” includes a nursing home, clinic, medical centre, medical or teaching institution
for therapeutic purposes and other like institution;
(h) “human organ” means any part of a human body consisting of a structured arrangement of
tissues which, if wholly, removed, cannot be replicated by the body;
1[(ha) “Human Organ Retrieval Centre” means a hospital,—
(i) which has adequate facilities for treating seriously ill patients who can be potential
donours of organs in the event of death; and
(ii) which is registered under sub-section (1) of section 14 for retrieval of human organs;
(hb) “minor” means a person who has not completed the age of eighteen years;]
2[(i) “near relative” means spouse, son, dau ghter, father, mother, brother, sister, grandfather,
grandmother, grandson or granddaughter;]
(j) “notification” means a notification published in the Official Gazette;
(k) “payment” means payment in money or money’ s worth but does not include any payme nt
for defraying or reimbursing—
(i) the cost of removing, transporting or preserving the 3[human organ or tissue or both] to be
supplied; or
(ii) any expenses or loss of earnings incurred by a person so far as reasonably and directly
attributable to his supplying any human organ from his body;
(l) “prescribed” means prescribed by rules made under this Act;
(m) “recipient” means a person into whom any 3[human organ or tissue or both] is, or is
proposed to be, transplanted;
(n) “registered medical practitioner” means a medical practitioner who possesses any
recognised medical qualification as defined in clause ( h) of section 2 of the Indian Medical
Council Act, 1956 (102 of 1956) , and who is enrolled on a State Medical Register as defined in
clause (k) of that section;
(o) “therapeutic purposes” means systematic treatment of any disease or the measures to
improve health according to any particular method or modality; 4***
5[(oa) “tissue” means a group of cells , except blood , performing a particular function in the
human body;
(ob) “Tissue Bank” means a facility registered under section 14A for carrying out any activity
relating to the recovery, screening, testing, processing, storage and distribution of tissues, but does not
to include a Blood Bank;]
(p) “transplantation” means the grafting of any human organ from any living person or
deceased person to some other living person for therapeutic purposes;
5[(q) “transplant co -ordinator” means a person appointed by the hospital for co -ordinating all
matters relating to removal or transplantation of human organs or tissues or both and fo r assisting the
authority for removal of human organs in accordance with the provisions of sections 3.]
1. Ins. by Act 16 of 2011, s. 5 (w.e.f. 10-1-2014).
2. Subs. by s. 5, ibid., for clause (i) (w.e.f. 10-1-2014).
3. Subs. by s. 4, ibid., for “human organ” (w.e.f. 10-1-2014).
4. The word “and” omitted by s. 5, ibid. (w.e.f. 10-1-2014).
5. Ins. by s. 5, ibid. (w.e.f. 10-1-2014).
5
CHAPTER II
AUTHORITY FOR THE REMOVAL OF 1[HUMAN ORGANS OR TISSUES OR BOTH]
3. Authority for removal of 1[human organs or tissues or both] .—(1) Any donor may, in such
manner and subject to such conditions as may be prescribed, authorise the removal, before his death,
of any 2[human organ or tissue or both] of his body for therapeutic purposes.
3[(1A) For the purpose of removal, storage or transplantation of such human organs or tissues or both,
as may be prescribed, it shall be the duty of the registered medical practitioner working in a hospital, in
consultation with transplant co-ordinator, if such transplant co-ordinator is available,—
(i) to ascertain from the person admitted to the Intensive Care Unit or from his near relative that
such person had authorised at any time before his death the removal of any human organ or tissue or
both of his body under sub-section (2), then the hospital shall proceed to obtain the documentation for
such authorisation;
(ii) where no such authority as referred to in sub -section (2) was made by such person, to make
aware to that person or near relative for option to authorise or decline for donation of
human organs or tissues or both;
(iii) to require the hospital to inform in writing to the Human Organ Removal Centre for removal,
storage or transplantation of human organs or tissues or both of the donor identified in
clauses (i) and (ii) in such manner as may be prescribed
(1B) The duties mentioned under clauses ( i) to ( iii) of sub -section ( 1A) from such date, as may be
prescribed, shall also apply in the case of a registered medical practitioner working in an Intensive Care
Unit in a hospital which is not registered under this Act for the purpose of removal, storage or
transplantation of human organs or tissues or both.]
(2) If any donor had, in writing and in the presence of two or more witnesses
(at least one of whom is a near relative of such person), unequivocally authorised at any time before
his death, the removal of any human organ of his body, after his death, for therapeutic purposes,
the person lawfully in possession of the dead body of the donor shall, unless he has any reason to believe
that the donor had subsequently revoked the authorit y aforesaid, grant to a registered medical
practitioner all reasonable facilities for the removal, for therapeutic purposes, of that 2[human organ or
tissue or both] from the dead body of the donor.
(3) Where no such authority as is referred to in sub-section (2), was made by any person before his
death but no objection was also expressed by such person to any of his 1[human organs or tissues or both]
being used after his death for therapeutic purposes, the person lawfully in possession of the dead body
of such person may, unless he has reason to believe that any near relative of the deceased person has
objection to any of the deceased person’ s 1[human organs or tissue s or both] being used for
therapeutic purposes, authorise the removal of any 2[human organ or tissue or both] of the deceased
person for its use for therapeutic purposes.
(4) The authority given under sub -section ( 1) or sub -section ( 2) or, as the case may be,
sub-section ( 3) shall be sufficient warrant for the removal, for therapeutic purposes, of the 2[human
organ or tissue or both] ; but no such removal shall be made by any person other than the registered
medical practitioner:
3[Provided that a technician possessing such quali fications and experience, as may be prescribed,
may enucleate a cornea.]
(5) Where any 2[human organ or tissue or both] is to be removed from the body of a deceased
person, the registered medical practitioner shall satisfy himself, before such removal, by a personal
examination of the body from which any 2[human organ or tissue or both] is to be removed, that life is
extinct in such body or, where it appears to be a case of brain -stem death, that such death has been
certified under sub-section (6).
(6) Where any 2[human organ or tissue or both] is to be removed from the body of a person in the
event of his brain-stem death, no such removal shall be undertaken unless such death is certified, in such
1. Subs. by Act of 16 of 2011, s. 4, for “human organs” (w.e.f. 10-1-2014).
2. Subs. by s. 4, ibid., for “human organ” (w.e.f. 10-1-2014).
3. Ins. by s. 6, ibid. (w.e.f. 10-1-2014).
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form and in such manner and on satisfaction of such conditions and requirements as may be prescribed,
by a Board of medical experts consisting of the following, namely:—
(i) the registered medical practitioner in charge of the hospital in which brain -stem death has
occurred;
(ii) an independent registered medical practitioner, being a specialist, to be nominated by the
registered medical practitioner specified in clause ( i), from the panel of names approved by the
Appropriate Authority;
(iii) a neurologist or a neuros urgeon to be nominated by the registered medical practitioner
specified in clause (i), from the panel of names approved by the Appropriate Authority: 1***
2[Provided that where a neurologist or a neurosurgeon is not available, the registered medical
practitioner may nominate an independent registered medical practitioner, being a surgeon or a
physician and an anaesthetist or intensivist subject to the conditio n that they are not members of the
transplantation team for the concerned recipient and to such conditions as may be prescribed;]
(iv) the registered medical practitioner treating the person whose brain-stem death has occurred.
(7) Notwithstanding anything contained in sub-section (3), where brain-stem death of any person,
less than eighteen years of age, occurs and is certified under sub -section (6), any of the parents of the
deceased person may give authority, in such form and in such manner as may be prescribed, for the
removal of any 3[human organ or tissue or both] from the body of the deceased person.
4. Removal of 4[human organs or tissues or both] not to be authorised in certain cases. —(1) No
facilities shall be granted under sub-section ( 2) of section 3 and no authority shall be given under
sub-section (3) of that section for the removal of any 3[human organ or tissue or both] from the body of a
deceased person, if the person required to grant such facilities , or empowered to give such authority, has
reason to believe that an inquest may be required to be held in relation to such body in pursuance of the
provisions of any law for the time being in force.
(2) No authority for the removal of any 3[human organ or tissue or both] from the body of a deceased
person shall be given by a person to whom such body has been entrusted solely for the purpose of
interment, cremation or other disposal.
5. Authority for removal of 4[human organs or tissues or both] in case of unclaimed bodies in
hospital or prison.—(1) In the case of a dead body lying in a hospital or prison and not claimed by any
of the near relatives of the deceased person within forty-eight hours from the time of the death of the
concerned person, the authority for the removal of any 3[human organ or tissue or both] from the dead
body which so remains unclaimed may be given, in the prescribed form, by the person in charge, for
the time being, of the management or control of the ho spital or prison, or by an employee of such
hospital or prison authorised in this behalf by the person in charge of the management or control thereof.
(2) No authority shall be given under sub-section (1) if the person empowered to give such authority
has reason to believe that any near relative of the deceased person is likely to claim the dead body even
though such near relative has not come forward to claim the body of the deceased person within the time
specified in sub-section (1).
6. Authority fo r removal of 4[human organs or tissues or both ] from bodies sent for
post-mortem examination for medico -legal or pathological purposes .—Where the body of a person
has been sent for post-mortem examination—
(a) for medico-legal purposes by reason of the death of such person having been caused by accident
or any other unnatural cause; or
(b) for pathological purposes,
1. The word “and” omitted by Act 16 of 2011, s. 6 (w.e.f. 10-1-2014).
2. Ins. by s. 6, ibid. (w.e.f. 10-1-2014).
3. Subs. by s. 4, ibid., for “human organ” (w.e.f. 10-1-2014).
4. Subs. by s. 4, ibid., for “human organs” (w.e.f. 10-1-2014).
7
the person competent under this Act to give authority for the removal of any 1[human organ or tissue or
both] from such dead body may, if he has reason to believe that such 1[human organ or tissue or both]
will not be required for the purpose for which such body has been sent for post -mortem examination,
authorise the removal, for ther apeutic purposes, of that 1[human organ or tissue or both] of the
deceased person provided that he is satisfied that the deceased person had not ex pressed, before his
death, any objection to any of his 2[human organs or tissues or both] being used, for therapeutic purposes
after his death or, where he had granted an authority for the use of any of his 2[human organs or
tissues or both ] for therapeutic purposes, after his death, such authority had not been revoked by him
before his death.
7. Preservation of 2[human organs or tissues or both].—After the removal of any 1[human organ
or tissue or both] from the body of any person, the registered medical practitioner shall take such
steps for the preservation of the 1[human organ or tissue or both] so removed as may be prescribed.
8. Savings.—(1) Nothing in the foregoing provisions of this Act shall be construed as rendering
unlawful any dealing with the body or with any part of the body of a deceased person if such dealing
would have been lawful if this Act had not been passed.
(2) Neither the grant of any facility or authority for the removal of any 1[human organ or tissue
or both] from the body of a deceased person in accordance with the provisions of this Act nor the
removal oil any 1[human organ or tissue or both] from the body of a deceased person in pursuance of
such authority shall be deemed to be an offence punishable under section 297 of the Indian Penal Code
(45 of 1860).
9. Restrictions on removal and transplantation of 2[human organs or tissues or both].—(1) Save
as otherwise provided in sub-section (3), no 1[human organ or tissue or both] removed from the body of a
donor before his death shall be transplanted into a recipient unless the donor is a near relative of the
recipient.
3[(1A) Where the donor or the recipient being near relative is a foreign national, prior approval of the
Authorisation Committee shall be required before removing or transplanting h uman organ or tissue or
both:
Provided that the Authorisation Committee shall not approve such removal or transplantation if the
recipient is a foreign national and the donor is an Indian national unless they are near relatives.
(1B) No human organs or tissues or both shall be removed f rom the body of a minor before his death
for the purpose of transplantation except in the manner as may be prescribed.
(1C) No human organs or tissues or both shall be removed from the body of a mentally challenge
person before his death for the purpose of transplantation.
Explanation.—For the purpose of this sub-section,—
(i) the expression “mentally challenged person” includes a person with mental illness or mental
retardation, as the case may be;
(ii) the expression “mental illness” includes dementia, schizophrenia and such other mental
condition that makes a person intellectually disables;
(iii) the expression “mental retardation” shall have the same meaning as assigned to it in
clause (r) of section 2 of the Persons With Disabilities (Equal Opportunities, Protection of Right and
Full Participation) Act, 1995 (1 of 1996).]
(2) Where any donor authorises the removal of any of his 2[human organs or tissues or both] after
his death under sub-section (2) of section 3 or any person competent or empowered to give authority for
the removal of any 1[human organ or tissue or both] from the body of any deceased person authorises
such removal, the 1[human organ or t issue or both] may be removed and transplanted into the body of
any recipient who may be in need of such 1[human organ or tissue or both].
(3) If any donor authorises the removal of any of his 2[human organs or tissues or both] before his
death under sub-section (1) of section 3 for transplantation into the body of such recipient, not being
a near relative, as is specified by the donor by reason of affection or attachment towards the
1. Subs. by Act 16 of 2011, s. 4 for “human organ” (w.e.f. 10-1-2014).
2. Subs. by s. 4, ibid., for “human organs” (w.e.f. 10-1-2014).
3. Ins. by s. 7, ibid. (w.e.f. 10-1-2014).
8
recipient or for any oth er special reasons, such 1[human organ or tissue or both] shall not be removed
and transplanted without the prior approval of the Authorisation Committee.
2[(3A) Notwithstanding anything contained in sub-section (3), where—
(a) any donor has agreed to make a donation of his human organ or tissue or both before his death
to a recipient, who is his near relative, but such donor is not compatible biologically as a donor for the
recipient; and
(b) the second donor has agreed to ma ke a donation of his human organ or tissue or both before
his death to such recipient, who is his near relative, but such donor is not compatible biologically as a
donor for such recipient; then
(c) the first donor who is compatible biologically as a donor for the second recipient and the
second donor is compatible biologically as a d onor of a human organ or tissue or both for the first
recipient and both donors and both recipients in the aforesaid group of donor and recipient have
entered into a single agreement to donate and receive such human organ or tissue or both according to
such biological compatibility in the group,
the removal and transplantation of the human organ or tissue or both, as per the agreement referred to
above, shall not be done without prior approval of the Authorisation Committee.]
3[(4) (a) The composition of the Authorisation Committee shall be such as may be prescribed by the
Central Government from time to time.
(b) The State Government and the Union territories shall constitut e, by notification, one or more
Authorisation Committee consisting of such members as may be nominated by the State Government and
the Union territories on such terms and conditions as may be specified in the notifi cation for the purposes
of this section.]
(5) On an application jointly made, in such form and in such manner as may be prescribed, by
the donor and the recipient, the Authorisation Committee shall, after holding an inquiry and after
satisfying itself that the applicants have complied with all the requirements of this Act and tile rules
made thereunder, grant to the applicants approval for the remo val and transplantation of the human
organ.
(6) If, after the inquiry and after giving an opportunity to the applicants of be ing heard, the
Authorisation Committee is satisfied that the applicants have not complied with the requirements of
this Act and the rules made thereunder, it shall, for reasons to be recorded in writing, reject the
application for approval.
CHAPTER III
REGULATION OF HOSPITALS
10. Regulation of hospitals conducting the removal, storage or transplantation of
4[human organs or tissues or both].—(1) On and from the commencement of this Act,—
(a) no hospital, unless registered under this Act, shall conduct, or associate with, or help in, the
removal, storage or transplantation of any 1[human organ or tissue or both;]
(b) no medical practitioner or any other person shall conduct, or cause to be conducted, or
aid in conducting by himself or through any other person, any activity relating to the removal,
storage or transplantation of any 1[human organ or tissue or both] at a place other than a place
registered under this Act; 5***
1. Subs. by Act 16 of 2011, s. 4, for “human organ” (w.e.f. 10-1-2014).
2. Ins. by s. 7, ibid. (w.e.f. 10-1-2014).
3. Subs. by s. 7, ibid., for sub-section (4) (w.e.f. 10-1-2014).
4. Subs. by s. 4, ibid., for “human organs” (w.e.f. 10-1-2014).
5. The word “and” omitted by s. 8, ibid. (w.e.f. 10-1-2014)
9
(c) no place including a hospital registered under sub-section (1) of section 15 shall be used
or cause to be used by any person for the removal, storage or transplantation of any
1[human organ or tissue or both] except for therapeutic purposes; 2[and]
3[(d) no Tissues Bank, unless registered under this Act, shall carry out any activity relating to the
recovery, screening, testing, processing, storage and distribution of tissues.]
(2) Notwithstanding anything contained in sub -section (1), the eyes or the ears may be removed at
any place from the dead body of any donor, for therapeutic purposes, by a registered medical practitioner.
Explanation.—For the purposes of this sub-section, “ears” includes ear drums and ear bones.
11. Prohibition of removal or transplantation of 4[human organs or tissue s or both] for any
purpose other than the rapeatic purposes.— No donor and no person empowered to give authority for
the removal of any human organ shall authorise the removal of any 1[human organ or tissue or both] for
any purpose other than therapeutic purposes.
12. Explaining effects, etc., to donor and recipient .— No registered medical practitioner
shall undertake the removal or transplantation of any 1[human organ or tissue or both] unless he has
explained, in such manner as may be prescribed, all possible effects, complications and hazards
connected with the removal and transplantation to the donor and the recipient respectively.
CHAPTER IV
APPROPRIATE AUTHORITY
13. Appropriate Authority.—(1) The Central Government shall appoint, by notification, one
or more officers as Appropriate Authorities for each of the Union territories for the purposes of this
Act.
(2) The State Government shall appoint, by notification, one or more officers as Appropriate
Authorities for the purposes of this Act.
(3) The Appropriate Authority shall perform the following functions, namely:—
(i) to grant registration under sub -section ( 1) of section 15 or renew registration under
sub-section (3) of that section;
(ii) to suspend or cancel registration under sub-section (2) of section 16;
5[(iii) to enforce such standards, as may be prescribed,—
(A) for hospitals engaged in the removal, storage or transplantation of any human organ:
(B) for Tissue Banks engaged in recovery, screening, testing, processing, storage and
distribution of tissues;]
(iv) to investigate any complaint of breach of any of the provisions of this Act or any of the
rules made thereunder and take appropriate action;
6[(iva) to inspect Tissue Banks periodically;]
(v) to inspect hospitals periodically for examination of the quality of transplantation and the
follow-up medical care to persons who have undergone transplantation and persons from whom
organs are removed; and
(vi) to undertake such other measures as may be prescribed.
7[13A. Advisory Committees to advise Appropriate Authority.—(1) The Central Government and
and the State Governments, as the case may be, by notification, shall constitute an Advisory Committee
for a period of two years to aid and advise the Appropriate Authority to discharge its functions.
1. Subs. by Act 16 of 2011, s. 4, for “human organ” (w.e.f. 10-1-2014).
2. The word “and” ins by s. 8, ibid. (w.e.f. 10-1-2014).
3. Ins. by s. 8, ibid. (w.e.f. 10-1-2014).
4. Subs. by s. 4, ibid., for “human organs” (w.e.f. 10-1-2014).
5. Subs. by s. 9, ibid., for clause (iii) (w.e.f. 10-1-2014).
6. Ins. by s. 9, ibid. (w.e.f. 10-1-2014).
7. Ins. by s. 10, ibid. (w.e.f. 10-1-2014).
10
(2) The Advisory Committee shall consist of—
(a) one administrative expert not below the rank of Secretary to the State Government, to be
nominated as Chairperson of the Advisory Committee;
(b) two medical experts having such qualifications as may be prescribed;
(c) one officer not below the rank of a Joint Director to represent the Ministry or Department
of Health and Family Welfare, to be designated as Member-Secretary;
(d) two eminent social workers of high social standing and integrity, one of whom shall be
from amongst representatives of women’s organisation;
(e) one legal expert who has held the position of an Additional District Judge or equivalent;
(f) one person to represent non-governmental organisations or associations which are working
in the field of organ or tissue donations or human rights;
(g) one specialist in the field of human organ transplantation, provided he is not a member of
the transplantation team.
(3) The terms and conditions for appointment to the Advisory Committee shall be such as may be
prescribed by the Central Government.
13B. Powers of Appropriate Authority .—The Appropriate Authority shall for the purposes of this
Act have all the powers of a civil court trying a suit under the Code of Civil Procedure, 1908 (5 of 1908)
and, in particular, in respect of the following matters, namely:—
(a) summoning of any person who is in possession of any information relating to violation of the
provisions of this Act or the rules made thereunder;
(b) discovery and production of any document or material object;
(c) issuing search warrant for a ny place suspected to be indulging in unauthorised removal,
procurement or transplantation of human organs or tissues or both; and
(d) any other matter which may be prescribed.
13C. National Human Organs and Tissues Removal and Storage Network. —The Central
Government may, by notification, establish a National Human Organs and Tissues Removal and Storage
Network at one or more places and Regional Network in such manner and to perform such f unctions, as
may be prescribed.
13D. National registry. —The Central Government shall maintain a national registry of the donors
and recipients of human organs and tissues and such registry shall have such information as may be
prescribed to an ongoing evaluation of the scientific and clinical status of human organs and tissue.]
CHAPTER V
REGISTRATION OF HOSPITALS
14. Registration of hospital s engaged in removal, storage or transplantation of
1[human organs or tissues or both].—(1) 2[No hospital (including Human Organ Retrieval Centre)] shall
commence any activity relating to the removal, storage or transplantation of any 3[human organ or
tissue or both] for therapeutic purposes after the commencement of this Act unless such hospital is duly
registered under this Act:
Provided that every hospital engaged, either partly or exclusively, in any activity relating to
the removal, storage or transplantation of any 3[human organ or tissue or both] for therapeutic
purposes immediately b efore the commencement of this Act, shall apply for registration within
sixty days from the date of such commencement:
Provided further that every hospital engaged in any activity relating to the removal, storage or
transplantation of any 3[human organ or tissue or both] shall cease to engage in any such activity on the
expiry of three months from the date of commencement of this Act unless such hospital has applied
for registration and is go registered or till such application is disposed of, whichever is earlier.
1. Subs. by Act of 16 of 2011, s. 4, for “human organs” (w.e.f. 10-1-2014).
2. Subs. by s. 11, ibid., for “No hospital” (w.e.f. 10-1-2014).
3. Subs. by s. 4, ibid., for “human organ” (w.e.f. 10-1-2014).
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(2) Every applicatio n for registration under sub -section ( 1) shall be made to the Appropriate
Authority in such form and in such manner and shall be accompanied by such fees as may be prescribed.
(3) No hospital shall be registered under thi s Act unless the Appropriate Authority is satisfied that
such hospital is in a position to provide such specialised ser vices and facilities, possess) such skilled
manpower and equipments and maintain such standards as may be prescribed.
1[(4) No hospital shall be registered under this Act, unless the Appropriate Authority is satisfied that
such hospital has appointed a transplant coordinator having such qualifications and experience as may be
prescribed.]
2[14A. Registration of Tissue Bank .—(1) N o Tissue Bank shall, after the commence ment of the
Transplantation of Human Organs (Amendment) Act, 2011 (16 of 2011), commence any activity relating
to the recovery, screening, testing, processing, storage and distribu tion of tissues unless it is dul y
registered under this Act:
Provided that any facility engaged, either party or exlusively, in any activity relating to the recovery,
screening, testing, processing, storage and distribution of tissues immediately before the commencement
of the Transplantat ion of Human Organs (Amendment) Act, 2011 (16 of 2011) , shall apply for
registration as Tissues Bank within sixty days from the date of such commencement:
Provided further that such facility shall cease to engage in any such activity on the expiry of three
months from the date of commencement of the Transplantation of Human Organs (Amendement)
Act, 2011 (16 of 2011) , unless such Tissue Bank has applied for registration and is so registered, or till
such application is disposed of, whichever is earlier.
(2) Every application for registration under sub -section ( 1) shall be made to the Appropriate
Authority in such form and in such manner and shall be accompanied by such fees as may be prescribed.
(3) No Tissue Bank shall be registered under t his Act unless the Appropriate A uthority is satisfied
that such Tissue Bank is in a po sition to provide such specialis ed service and facilities, possess such
skilled manpower and equipments and maintain such standards as may be prescribed.]
15. Certificate of registration.—(1) The Appropriate Authority shall, after holding an inquiry and
after satisfying itself that the applicant has complied with all the requirements of this Act and the rules
made thereunder , 3[grant to the hospital or to the tissue Bank, as the case may be, ] a certificate of
registration in such form, for such period and subject to such conditions as may be prescribed.
(2) If, after the inquiry and after giving an opportunity to the applicant of being heard, the
Appropriate Authority is satisfied that the applicant has not complied wit h the requirement of this Act
and the rules made thereunder, it shall, for reasons to be recorded in writing, reject the application for
registration.
(3) Every certificate of registra tion shall be renewed in such manner and on payment of such fees as
may be prescribed.
16. Suspension or ca ncellation of registration. —(1) The Appropriate Authority may,
suo motu or on complaint, issue a notice to any 4[hospital or Tissue Bank, as the case may be ,] to show
cause why its registration under this Act should not be suspended or cancelled for the reasons mentioned
in the notice.
(2) If, after giving a reasonable opportunity of being heard to the 4[hospital or Tissue Bank, as the
case may be,] the Appropriate Authority is satisfied that there has been a breach of any of the provisions
of this Act or the rules made thereunder, it may, without prejudice to any criminal action that it may
take against such 4[hospital or Tissue Bank, as the case may be,] suspend its registration for such period
as it may think fit or cancel its registration:
1. Ins. by Act 16 of 2011, s. 11 (w.e.f. 10-1-2014).
2. Ins. by s. 12, ibid. (w.e.f. 10-1-2014).
3. Subs. by s. 13, ibid., for “grant to the hospital” (w.e.f. 10-1-2014).
4. Subs. by s. 14, ibid., for “hospital” (w.e.f. 10-1-2014).
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Provided that where the Appropriate Authority is of the opinion that it is necessary or expedient so to
do in the public interest, it may, for reasons to be recorded in writing, suspend the registration of any
1[hospital or Tissue Bank, as the case may be,] without issuing any notice.
17. Appeals.—Any person aggrieved by an order of the Authorisation Committee rejecting an
application for approval under sub-section (6) of section 9, or any hospital 2[or Tissue Bank, as the case
may be ,] aggrieved by an order of the Appropriate Authority rejecting an application for registration
under sub-section (2) of section 15 or an order of suspension or cancellation of registration under
sub-section (2) of section 16, may, within thirty days from the date of the receipt of the order, prefer an
appeal, in such manner as may be prescribed, against such order to—
(i) the Central Government where the appeal is against the order of the Authorisation Committee
constituted under clause (a) of sub -section (4) of section 9 or against the order of the Appropriate
Authority appointed under sub-section (1) of section 13; or
(ii) the State Government, where the appeal is against the order of the Authorisation Committee
constituted under clause ( b) of sub -section (4) of section 9 or against the order of the Appropriate
Authority appointed under sub-section (2) of section 13.
CHAPTER VI
OFFENCES AND PENALTIES
18. Punishment for removal of human organ without authority.—(1) Any person who renders his
services to or at any hospital and who, for purposes of transplantation, conducts, associates with, or helps
in any manner in, the removal of any human organ without authority, shall be punishable with
imprisonment for a term which may extend to 3[ten years and with fine which may extend to twenty lakh
rupees].
(2) Where any person convicted under sub-section (1) is a registered medical practitioner, his
name shall be reported by the Appropriate Authority to the respective State Medical Council for
taking necessary action including the removal of his name from the register of the Council for a
period of 4[three years] for the first offence and permanently for the subsequent offence.
5[(3) Any person who renders his se rvices to or at any hospital and who conducts, or associates with
or helps in any manner in the removal of human tissue without authority, shall be punishable with
imprisonment for a term which may extend to three years and with fine which may extend to five lakh
rupees.]
19. Punishment for commercial dealings in human organs.—Whoever—
(a) makes or receives any payment for the supply of, or for an offer to supply, any human organ;
(b) seeks to find a person willing to supply for payment any human organ;
(c) offers to supply any human organ for payment; or
(d) initiates or negotiates any arrangement involving the making of any payment for the supply
of, or for an offer to supply, any human organ;
(e) takes part in the management or control of a body of persons, whether a society, firm or
company, whose activities consist of or include the initiation or negotiation of any arrangement
referred to in clause (d); or
(f) publishes or distributes or causes to be published or distributed any advertisement,—
(a) inviting persons to supply for payment of any human organ;
(b) offering to supply any human organ for payment; or
1. Subs. by Act 16 of 2011, s. 14, for “hospital” (w.e.f. 10-1-2014).
2. Ins. by s. 15, ibid. (w.e.f. 10-1-2014).
3. Subs. by s. 16, ibid., for “five years and with fine which may extend to ten thousand rupees” (w.e.f. 10-1-2014).
4. Subs. by s. 16, ibid., for “two years” (w.e.f. 10-1-2014).
5. Ins. by s. 16, ibid. (w.e.f. 10-1-2014).
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(c) indicating that the advertiser is willing to initiate or negotiate any arrangement referred
to in clause (d);
1[(g) abets in the preparation or submission of false documents including giving false affidavits to
establish that the donor is making the donation of the human organs, as a near relative or by reason of
affection or attachment towards the recipient,
shall be punishable with imprisonment for a term which shall not be less than 2[five years but which
may extend to ten years and shall be liable to fine which shal l not be less than twenty lakh rupees but
may extend to one crore rupees].
3* * * * *
4[19A. Punishment for illegal dealings in human tissues.—Whoever—
(a) makes or receives any payment for the supply of, or for an of fer to supply, any human tissue;
or
(b) seeks to find a person willing to supply for payment and human tissue; or
(c) offers to supply any human tissue for payment; or
(d) initiates or negotiates any arrangement involving the making of any payment for the supply
of, or for an offer to supply, any human tissue; or
(e) takes part in the management or control of a body of persons, whether a society, firm or
company, whose activities consist of or include the initiation or negotiation of any arrangement
referred to in clause (d); or
(f) publishes or distributes or causes to be published or distributed any advertisement—
(i) inviting persons to supply for payment of any human tissue; or
(ii) offering to supply any human tissue for payment; or
(iii) indicating that the advertiser is willing to initiate or negotiate any arrangement referred to
in clause (d); or
(g) abets in the preparation or submission of false documents including giving false affidavits to
establish that the donor is making the donation of the human tissues as a near relative or b y reason of
affection or attachment towards the recipient,
shall be punishable with imprisonment for a term which shall not be less than one year but which may
extend to three years and shall be liable to fine which shall not be less than five lakh rupees but which
may extend to twenty-five lakh rupees.]
20. Punishment for contravention of any other Excerpt shown. Open the full act in Lexace.