LexThe Telangana Transplantation of Human Organs Act, 1995.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA TRANSPLANTATION OF HUMAN ORGANS
ACT, 1995.
(ACT NO. 24 OF 1995)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER - II
AUTHORITY FOR THE REMOVAL OF HUMAN
ORGANS
3. Authority for removal of human organs.
4. Removal of human organs not to be authorised in
certain cases.
5. Authority for removal of human organs in case of
unclaimed bodies in hospital or prison.
6. Authority for removal of human organs from bodies sent
for post-mortem examination for medico-legal or
pathological purposes.
7. Preservation of human organs.
8. Savings.
9. Restrictions on removal and transplantation of human
organs.
CHAPTER - III
REGULATION OF HOSPITALS
10. Regulation of hospitals conducting the removal, storage
or transplantation of human organs.
2 [Act No. 24 of 1995]
11. Prohibition of removal or transplantation of human
organs for any purpose other than therapeutic
purposes.
12. Explaining effects etc., to donor and recipient.
CHAPTER - IV
APPROPRIATE AUTHORITY
13. Appropriate Authority.
CHAPTER - V
REGISTRATION OF HOSPITALS
14. Registration of hospitals engaged in removal, storage or
transplantation of human organs.
15. Certificate of registration.
16. Suspension or cancellation of registration.
17. Appeals.
CHAPTER - VI
OFFENCES AND PENALTIES
18. Punishment for removal of human organ without
authority.
19. Punishment for commercial dealings in human organs.
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.
[Act No. 24 of 1995] 3
24. Power to make rules.
25. Repeal.
THE TELANGANA TRANSPLANTATION OF HUMAN
ORGANS ACT, 1995.1
ACT No.24 OF 1995.
CHAPTER - I
Preliminary
1. (1) This Act may be called the 2Telangana
Transplantation of Human Organs Act, 1995.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force on the
9th March, 1995.
2. 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 sub-section (4) of section 9;
1. The Andhra Pradesh Transplantation of Human Organs Act, 1995
received the assent of the Governor on the 22 nd April, 1995. The said Act
in force in the combined State, as on 02.06.2014, has been adapted to
the State of Telangana, under section 101 of the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Notification
issued in G.O.Ms.No.34, Health, Medical & Family Welfare (D1)
Department, dated 25.05.2016.
2. Substituted by G.O.Ms.No.34, Health, Medical & Family Welfare (D1)
Department, dated 25.05.2016.
Short title, extent
and
commencement.
Definitions.
2 [Act No.24 of 1995]
(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;
(f) “donor” means any person, not less than eighteen
years of age, who voluntarily authorises in full
consciousness after being explained the full consequences
of removing the organ by t he Doctor who would be
removing the organ, the removal of any of his human organs
for therapeutic purposes under sub -section (1) or sub -
section (2) of section 3;
(g) “Government” means the State Government;
(h) “hospital” includes a nursing home, clinic , medical
Centre, medical or teaching institution for therapeutic
purposes and other like institution;
(i) “human organ ” means any part of a human body
consisting or a structured arrangement of tissues which, if
wholly removed, cannot be replicated by the body;
(j) “near relative” means spouse, son, daughter , father
mother, brother or sister;
(k) “notification” means a notification published in the
3Telangana Gazette;
3. Substituted by G.O.Ms.No.34, Health, Medical & Family Welfare (D1)
Department, dated 25.05.2016.
[Act No.24 of 1995] 3
(l) “payment” means payment in money or money ’s
worth but does not include any payment for defraying or
reimbursing,-
(i) the cost of removing, transporting or preserving
the human organ 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;
(m) “prescribed” means prescribed by rules made
under this Act;
(n) “recipient” means a person into whom any human
organ is, or is proposed to be, transplanted;
(o) “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, and who is enrolled on a
State Medical Register as defined in c lause (k) of that
section;
(p) “therapeutic purposes” means systematic treatment
of any disease or the measures to improve health according
to any particular method or modality; and
(q) “transplantation” means the grafting of any human
organ from any living person or deceased person to some
other living person for therapeutic purposes.
Central Act 102 of
1956.
4 [Act No.24 of 1995]
CHAPTER – II
AUTHORITY FOR THE REMOVAL OF HUMAN ORGANS
3. (1) Any donor may, in such manner and subject to
such conditions as may be prescribed, authorise the
removal, in full consciousness and after being explained the
full consequences of removing the organ by the doctor who
would be removing the organ in prese nce of his spouse, if
living, and in the presence of daughter or son or sister or
brother in the same order and in the presence of mother or
father in case of un-married persons before his death, of any
human organ of his body for therapeutic purposes.
(2) If any donor had, in writing and in presence of two
or more witnesses spouse if living, and in the presence of
daughter or son or sister or brother in that order and in the
presence of mother or father or sister or brother in the case
of un-married persons 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 authority aforesaid grant to a
registered medical pracitioner all reasonable facilities for the
removal, for therapeutic purposes, of that human organ 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 human organs being used afte r 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 human organs being used
for therapeutic purposes, authorise the removal of any
Authority for
removal of human
organs.
[Act No.24 of 1995] 5
human organ 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, f or the therapeutic
purposes, of the human organ; but no such removal shall
be made by any person other than the registered medical
practitioner.
(5) Where any human organ is to be removed from the
body of a deceased person, the registered medical
practitioner shall satisfy himself, be fore such removal, by a
personal examination of the body from which any human
organ is to be removed, that life is extinct in such body, or
where it appe ars to be case of brain -stem death that such
death has been certified under sub-section (6).
(6) Where any human organ, to be removed from the
body of a p erson in the event of his brain -stem death, no
such removal shall be undertaken unless such death is
certified unanimoulsy in such form and in such manner and
on satisfaction of such conditions and requirements as may
be prescribed, by a Board of medical expert s consisting of
the following, namely:-
(i) the registered medical practitioner in charge of the
hospital in which brain-stem death has occured;
(ii) an independ ent 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 neurosurgeon to be nominated
by the registered med ical practitioner specified in c lause (i),
6 [Act No.24 of 1995]
from the panel of names approv ed by the Appropriate
Authority; and
(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 h uman organ from the
body of the deceased person.
4. (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 human
organ from the body of a de ceased 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 time being in force.
(2) No authority for the removal of any human organ
from the body of a deceased person shall be give n by a
person to whom such body has been entrusted so lely for
the purpose of internment cremation or other disposal.
5. (1) In the case of a dead body lying in 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 human organ from the dead body which so
remained unclaimed may be give n, in the prescribed form
by the person incharge, for the time being, of the
management or control of the hospital or prison, or by an
employee of such hospital or prison authorised in this behalf
Removal of
human organs not
to be authorised
in certain cases.
Authority for
removal of human
organs in case of
unclaimed bodies
in hospital or
prison.
[Act No.24 of 1995] 7
by the person incharge of the management or control
thereof.
(2) No authority shall be given under sub -section (1) if
the person so 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 for ward to claim the body of the deceased
person within the time specified in sub-section (1).
6. Where the body of a person has been s ent for
postmortem examination,-
(a) for medico-legal purposes by reason of the death of
such person having been caused by accident or any other
un-natural cause; or
(b) for pathological purposes, the person competent
under this Act to give authority for the removal of any human
organ from such dead body may, if he has reason to believe
that such human organ will not b e required for the purpose
for which such body has been sent for postmortem
examination, authorise the removal, for therapeuti c
purposes, of that human organ of the deceased person
provided that he is satisfied that the deceased person had
not expressed, before his death, any objection to any of his
human organs being used, fo r therape utic purposes after
his death or, where he had granted an authority for the use
of any of his human organs for therapeutic purposes after
his death, such authority had not been revoked by him
before his death.
7. After the removal of any human organ from the body o f
any person, the registered medical practitioner shall take
such steps for the preservation of the human organ so
removed as may be prescribed.
Authority for
removal of human
organs from
bodies sent for
post-mortem
examination for
medico-legal or
pathological
purposes.
Preservation of
human organs.
8 [Act No.24 of 1995]
8. (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 of authority for the
removal of any huma n organ from the body of a deceased
person in accordance with the provisions of this Act nor the
removal of any human organ from the body of a deceased
person in pursuance of such authority shall be deemed to
be an offence punishable, under section 277 of the Indian
Penal Code.
9. (1) Save as otherwise provided in sub -section (3), no
human organ 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.
(2) Where any donor authorises the removal of any of
his human organs after his death under sub -section (2) of
section 3 or any person competent or empowered to give
authority for the removal of any human organ from the body
of any deceased person authorises such removal, the
human organ may be removed and transp lanted into the
body of any rec ipient who may be in need of such human
organ.
(3) If any donor authorises the removal of any of his
human organs befor e 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 recipient or for
any other special reasons such hum an organ shall not be
removed and transplanted without the prior approval of the
Authorisation Committee.
Savings.
Restrictions on
removal and
transplantation of
human organs.
Central Act 45 of 1860.
[Act No.24 of 1995] 9
(4) The Government shall constitute by notification, one
or more Authorisation Committees consisting of such
members as may be nominated by the Government on such
terms and conditions as may be specified in the notification
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 Committ ee shall after holding an
inquiry and after satisfying itself that the applicants have
complied with all the requirements of th is Act and the rules
made there under, grant to the applicants approval for the
removal and transplantation of the human organ.
(6) If after the inquiry and after giving an opportunity to
the applicants of being 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. (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 human organ;
(b) no medical practitioner or any other person shall
conduct or cause to be conducted, or aid in condu cting by
himself or through any other person any activity relating to
the removal, storage or transplantation of any human organ
at a place other than a place registered under this Act, and
Regulation of
hospitals
conducting the
removal, storage
or transplantation
of human organs.
10 [Act No.24 of 1995]
(c) no place including a hospital registered under
sub-section (1) of section 15 shall be used or caused to be
used by any person for the removal storage of
transplantation of any human organ except for therapeutic
purposes.
(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 therap eutic purposes, by a
registered, medical practitioner.
Explanation. For the purposes of this sub -section
“ears” include ear drums and ear bones.
11. No donor and no person empowered to give authority
for the removal of any human organ shall authorise the
removal of any human organ for any purpose other than
therapeutic purposes.
12. No registered medical practitioner shall undertake the
removal or transplantation of any human organ, unless he
had explaine d 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. (1) The Gove rnment shall appoint, by notification, on e
or more officers as Appropriate Authorities for the purpose
of this Act.
(2) The Appropriate Authority shall perform the
following functions, namely:-
Prohibition of
removal or
transplantation of
human organs for
any purpose other
than therapeutic
purposes.
Explaining effects
etc., to donor and
recipient.
Appropriate
Authority.
[Act No.24 of 1995] 11
(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 registra tion under sub -
section (2) of section 16;
(iii) to enforce such standards, as may be prescribed
for hospitals engaged in the removal, storage or
transplantation of any human organ;
(iv) to i nvestigate any compl aint or breach of any of
the provisions of this Act or any of the rules made
thereunder and take the appropriate action;
(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.
CHAPTER V
REGISTRATION OF HOSPITALS
14. (1) No hospital shall commence any activity relating to
the removal, storage or transplantation of any human organ
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 human organ for therapeutic
purposes immediately before the commencement of this
Act, shall apply for registration within sixty days from the
date of such commencement:
Registration of
hospitals
engaged in
removal, storage
or transplantation
of human organs.
12 [Act No.24 of 1995]
Provided further that every hospital engaged in any
activity relating to the removal, storage or transplantation of
any human organ 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 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 hospital shall be registered under this Act unless
the Appropriate Authority is satisfied that such hospital is in
a position to provide such specialised services and facilities,
possess such skilled man powe r and equipments and
maintain such standards as may be prescribed.
15. (1) The Appropriate Authority shall, after holding an
enquiry and after satisfying itself that the applicant has
complied with all the requirements of this Act and the rules
made thereunder grant to the hospital 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 with the
requirements 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 registration shall be renewed in
such manner and on payment of such fees as may be
prescribed.
Certificate of
registration.
[Act No.24 of 1995] 13
16. (1) The Appropriate Authority may, suo motu or on
complaint issue a notice to any hospital to show cause why
its registration un der this Act should not be suspe nded or
cancelled for the reasons mentioned in the notice.
(2) If , after giving a reasonable opportunity of being
heard to the hospital 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 hospital,
suspend its registration for such period as it may think fit or
cancel its registration:
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 hospital without issuing any
notice.
17. Any person aggrieved by an order of the Authorisation
Committee rejecting an application for app roval under sub -
section (6) of section 9, or any hospital 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 the
Government.
CHAPTER - VI
OFFENCES AND PENALTIES
18. (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
Appeals.
Punishment for
removal of human
organ without
authority.
Suspension or
cancellation of
registration.
14 [Act No.24 of 1995]
imprisonment for a term which may extend to five years and
with fine which may extend to ten thousand rupees.
(2) Where any person conv icted under sub -section (1)
is registered medical practitioner, his name shall be
reported by the Appropriate Authority to the State Medical
Council for taking necessary action including the removal of
his name from the register of the Council for a period of two
years for the first offence and permanently for the
subsequent offence.
19. 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;
(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,-
(i) inviting persons to supply for payment of any
human organ;
Punishment for
commercial
dealings in human
organs.
[Act No.24 of 1995] 15
(ii) offering to supply any human organ for payment;
or
(iii) indicating that the advertiser is willing to initiate or
negotiate any arrangement referred to in clause (d) shall be
punishable with imprisonment for a term which shall not be
less than two years but which may extend to seven years
and shall be liable to fine which shall not be less than ten
thousand rupees; but may extend to twenty thousand
rupees:
Provided that the court may, for any adequate and
special reason to be mentioned in the jud gement, impose a
sentence of imprisonment for a term of less than two years
and a fine less than ten thousand rupees.
20. Whoever contravenes any provisi on of this Act or any
rule made, or any condition of the registration granted there-
under for which no punishment is separately provided in this
Act shall be punishable with i mprisonment for a term which
may extend to three years or with fine with may extend to
five thousand rupees.
21. (1) Where any offence, punishable under this Act, has
been committed by a company, every person who at the
time the offence was committed was in charge of, and was
responsible to the company for the conduct of the business
of the company, as well as the company, shall be deemed
to be guilty of the offence and shall be liable to be
proceeded against and punished accordingly:
Provided that nothing contained in this sub -section
shall render any such person liable to any punishme nt, if he
proves that the offence was committed without his
knowledge or that he had exercised all due deligence to
prevent the commission of such offence.
Punishment for
contravention of
any other
provision of this
Act.
Offences by
companies.
16 [Act No.24 of 1995]
(2) Notwithstanding anything contained in sub -section
(1) where any offence punishable under this Act has been
committed by a company and it is proved that the offence
has been committed with the consent or connivance of, or is
attributable to any neglect on the part of any director,
manager, secretary or other officer of the company such
director, man ager, s ecretary or other officer shall also be
deemed to be guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation:- For the purposes of this section,-
(a) “company” means any body corporate and
includes a firm or other association of individuals; and
(b) “director” in relation to a firm, means a partner in
the firm.
22. (1) No Court shall take cognizance of an offence under
this Act except on a complaint made by,-
(a) the Appropriate Authority concerned, or any
officer authorised in this behalf by the Government or, as the
case may be, the Appropriate Authority; or
(b) a person who has given notice of not less than
thirty days, in such manner , as may be prescribed, t o the
Appropriate Authority concerned, of the alleged offence and
of his intention to make a complaint to the court.
(2) No court other than of a Metropolitan Magistrate or
a Judicial Magistrate of the First CIass shall try any offence
punishable under this Act.
(3) Where a complaint has been made under clause (b)
of sub -section (1), the court may, on demand by such
person, direct the Appropriate Authority to make available
Cognizance of
offences.
[Act No.24 of 1995] 17
copies of the relevant records in its p ossession to such
person.
CHAPTER-VII
MISCELLANEOUS
23. (1) 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 in pursuance of the
provisions of this Act.
(2) No suit or other legal proceedings shall lie against
the Government for a ny damage caused or likely to be
caused for anything which is in good faith done or intended
to be done in pursuance of the provisions of this Act.
24. (1) The Government may, by notification , make rules
for carrying out all or any of the purposes of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, such rules may provide for all or any
of the following matters, namely:-
(a) the manner in which and the conditions subject to
which any donor may authorise removal, before his death of
any human organ of his body under sub -section (1) of
section 3;
(b) the form and the manner in which a brain -stem
death is to be certified and the conditions and requirements
which are to b e satisfied for that purpose under sub -section
(6) of section 3;
(c) the form and the manner in which any of the
parents may give authority, in the case of brain -steam death
of a minor, or the removal of any hum an organ und er sub-
section (7) of section 3;
Protection of
action taken in
good faith.
Power to make
rules.
18 [Act No.24 of 1995]
(d) the form in which authority for the removal of any
human organ from an unclaimed dead body may be given
by the person incharge of the management or control of the
hospital or prison, under sub-section (1) of section 5;
(e) the steps to be taken for the preservation of the
human organ removed from the body of any person, under
section 7;
(f) the form and the manner in which an application
may be jointly made by the donor and the recipient under
sub-section (5) of section 9;
(g) the manner in which all possible effects,
complications and hazards connected with the removal and
transplantation is to be explained by the registered medical
practitioner to the donor and the recipient under section 12;
(h) the standards as are to be enforced by the
Appropriate Authority for hospitals engaged in the removal,
storage or transplantation of any human organ under clause
(iii) of sub-section (2) of section 13;
(i) the other measures as the Appropriate Author ity
shall undertake in performing its functions under clause (vi)
of sub-section (2) of section 13;
(j) the form and the manner in which an application
for registration shall be made and the fees shall be
accompanied, under sub-section (2) of section 14;
(k) the specialised services and the facil ities to be
provided, skilled manpower and the equipments to be
possessed and the standards to be maintained by a hospital
for registration under sub-section (3) of section 14;
[Act No.24 of 1995] 19
(l) the form in which, the period for which and the
conditions subject to which certificates of registration is to
be granted to a hospital under sub-section (1) of section 15;
(m) the manner in which and the fees on payment of
which certificate of registratio n is to be renewed under sub -
section (3) of section 15;
(n) the manner in which an appeal ma y be preferred
under section 17;
(o) the manner in which a person is required to give
notice to the Appropriate Authority of the alleged offence
and of his intention to make a complaint to the court, under
clause (b) of sub-section (1) of section 22; and
(p) to provide for a registry to document all th e organ
transplants to evalu ate the performance of each transplants
centre and for matters connected there with or incidental
thereto; and
(q) any other matter which is required to be, or may
be prescribed.
(3) Every rule made under this Act shall immediately
after it is made, be laid before the Legislature of the State, if
it is in session and if it is no t in session, in the session
immediately following for a total period of fourteen days
which may be comprised in one session or in two
successive sessions and if, before the expiration of the
session in which it is so laid or the session immediately
following, the Legislature agrees in making any modification
in the rule or in the annulment of the rule, the rule shall, from
the date on which the modification or annulment is notified,
have effect only in such modified form or shall stand and
annulled as the case may be , so however, that any such
20 [Act No.24 of 1995]
modification, annulment shall be without prejudice to the
validity of anything previously done under that rule.
25. The Andhra Pradesh Corneal Grafting Act, 1963 and
the Andhra Pradesh Transplantation of Human Organs
Ordnance, 1995 are hereby repealed.
* * *
Repeal of Act 22
of 1963 and
Ordinance of
1995.