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The Tripura Eyes (Authority for use for Therapeautic Purposes) Act,1988

Tripura · state statute
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TRIPURA EYES (AUTHORITY FOR USE FOR THERAPEUTIC PURPOSES ACT), 1988
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TRIPURA  EYES  (AUTHORITY  FOR  USE  FOR  THERAPEUTIC  PURPOSES
ACT),  1988
Preamble  -  TRIPURA  EYES  (AUTHORITY  FOR  USE  FOR  THERAPEUTIC  PURPOSES  ACT),  1988
THE  TRIPURA  EYES  (AUTHORITY  FOR  USE  FOR  THERAPEUTIC  PURPOSES  ACT),  1988
[Act  No.  07  of  1988]
[17th  March,  1988]
PREAMBLE
An  Act  to  provide  for  the  use  of  eyes  of  deceased  persons  for  therapeutic  purposes  and  for  matters
connected  therewith.
Be  it  enacted  by  the  Tripura  Legislative  Assembly  in  the  Thirty-sixth  Year  of  the  Republic  of
India  as  follows:--
Section  1  -  Short  title  extent  and  commencement
(1)     This  Act  may  be  called  the  Tripura  Eyes  (Authority  For  Use  Far  Therapeutic
Purposes)  Act,  1988.
 
(2)     It  extends  to  the  whole  of  the  State  of  Tripura.
 
(3)     It  shall  come  into  force  on  such  date  as  the  State  Government  may,  by  notification
in  the  Official  Gazette,  appoint,.
Section  2  -  De๏ฌnitions
In  this  Act,  unless  the  context  otherwise  requires,--
(a)      "near  relative",  in  relation  to  a  deceased  persons,  means  any  person  related
to  him  as  spouse,  parent,  son,  daughter,  brother  or  sister  and  includes  any
other  person  who  is  related  to  him?
 
(b)      by  lineal  consanguinity  within  three  degrees  or  by  collateral  consanguinity
within  six  degrees;  or
 
TRIPURA EYES (AUTHORITY FOR USE FOR THERAPEUTIC PURPOSES ACT), 1988
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(c)      by  marriage  with  any  of  the  relatives  aforesaid.
Explanation--The  expressions  'lineal  consanguinity  and  collateral  consanguinity"
shall  have  the  meanings  respectively  assigned  to  them  in  the  Indian
Succession  Act,  1925  and  degrees  if  relationship  shall  be  computed  in  the
manner  laid  down  in  that  Act:
(d)      "prescribed"  means  prescribed  by  rules  made  under  this  Act:
 
(e)      "registered  medical  practitioner  (Ophthalmic)"  means  a  medical  practitioner
who  possess  any  recognised  medical  qualification  as  defined  in  clause  (h)  of
section  2  of  the  Indian  Medical  Council  Act,  1956,  and  possesses  a  post-
graduate  qualification  in  Ophthalmology  or  a  Certificate  showing  that  he  had
received  training  in  enucleation  procedure  in  the  Ophthalmic  Department  of  a
hospital  or  teaching  institution  for  therapeutic  purposes  approved  by  the  State
Government  in  this  behalf  and  who  is  enrolled  on  a  State  Medical  Register  as
defined  in  clause  (k)  of  the  said  section:
Section  3  -  Authority  for  removal  of  eyes  of  deceased  persons
(1)     If  any  person  had,  either  in  writing  or  orally,  in  the  presence  of  two  more  witnesses
(at  least  one  of  whom  is  a  near  relative  of  such  person)  unequivocally  authorised,  at
any  time  before  his  death,  the  use  of  his  eyes,  after  his  death,  for  therapeutic
purposes  (such  person  being  hereafter  in  this  subsection  referred  to  as  the  donor),
the  person  lawfully  in  possession  of  the  dead  body  of  the  donor  shll(sic),  unless  he
has  any  reason  to  believe  that  the  donor  had  subsequently  revoked  the  authorisation
aforesaid,  grant  to  a  registered  medical  practitioner  (Optoalmic)  all  reasonable
facilities  for  the  removal,  for  therapeutic  purposes,  of  the  eyes  from  the  dead  body
of  the  donor.
 
(2)     Where  no  such  authorisation  as  is  referred  to  in  sub-section  (1)  was  made  by  any
person  before  his  death  but  no  objection  was  also  expressed  by  such  person  to  his
eyes  being  used  after  his  death  for  therapeutic  purposes,  the  person  lawfully  in
posseeion  of  the  body  of  the  deceased  person  may,  unless  he  has  reason  to  believe
that  any  near  relative  of  the  deceased  person  has  objection  to  the  deceased  person's
eyes  being  used  for  therapeutic  purposes,  authorise  the  removal  of  the  eyes  of  the
deceased  person  for  their  use  for  therapeutic  purposes.
 
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(3)     The  authority  given  under  sub-section  (1)  or,  as  the  case  may  be,  under  sub-section
(2),  shall  be  sufficient  warrant  for  the  removal,  for  therapeutic  purposes,  of  the  eyes
from  the  body  of  the  deceased  person:  but  no  such  removal  shall  be  made  by  any
person  other  than  a  registered  medical  practitioner  (Opthalmic)  who  had  satisfied
himself,  before  such  removal,  by  a  personal  examination  of  the  body  from  which  eyes
are  to  be  removed,  life  is  extinct  in  such  body.
Section  4  -  Removal  of  eyes  not  to  be  authorised  in  certain  cases
(1)     No  facilities  shall  be  granted  under  sub-section  (1)  of  section  3  and  no  authority
shall  be  given  under  sub-section  (2)  of  that  section  for  the  removal  of  eyes  from  the
body  of  a  deceased  person  if  the  person  required  to  grant  such  facilities,  or
empowered  to  be  given  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  eyes  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
internment  cremation,  or  other  disposal.
Section  5  -  Authority  for  removal  of  eyes  in  case  of  unclaimed  bodies  in  hospital  or
prison
(1)     In  case  of  a  dead  body  lying  in  a  hospital  or  prison  and  not  claimed  by  any  of  the
near  relatives  of  the  deceased  person,  the  authority  for  the  removal  of  the  eyes  from
the  dead  body  which  so  remains  unclaimed  may  be  given,  subject  to  the  provision  of
sub-section  (2),  in  the  prescribed  form,  by  the  person  in  charge,  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  by  the  person  incharge  of  the
management  or  control  thereof.
 
(2)     The  authority  referred  to  in  sub-section  (1)  shall  not  be  given  except  after  the
expiry  of?
 
(i)       half  an  hour  from  the  time  of  the  death  of  the  concerned  person,  in  cases
where  no  facility  for  cold  storage  of  the  dead  body  is  available  in  the
hospital  or  prison;  or
 
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(ii)      tow  hours  from  the  time  of  death  of  the  concerned  person,  in  cases  where
facility  for  cold  storage  of  the  dead  body  is  available  in  the  hospital  or
prison.
Explanation--For  the  purposes  of  this  section,  "hospital"  includes  a  nursing
home,  medical  or  teaching  institution  for  therapeutic  purposes  or  other  like
institution.
Section  6  -  Authority  for  removal  of  eyes  from  bodies  sent  for  postmortem  examination
far  medicolegal  or  pathological  purpose
Where  the  body  of  person  has  been  sent  for  postmortem  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.the  person  competent  under  this  Act  to  give
authority  for  the  removal  of  the  eyes  from  such  dead  body  may,  if  he  has
reason  to  believe  that  the  eyes  will  not  be  required  for  the  purpose  for  which
such  body  has  been  sent  for  postmortem  examination,  authorised  the  removal
for  therapeutic  purposes,  of  the  eyes  of  such  deceased  person  provided  that
he  is  satisfied  that  the  deceased  person  had  not  expressed,  before  his  death,
any  objection  to  his  eyes  being  used  for  therapeutic  purposes  after  his  death
or,  where  he  had  granted  an  authority  for  the  use  of  his  eyes  for  therapeutic
purposes  after  his  death,  such  authority  his  not  been  revoked  by  him  before
his  death.
Section  7  -  Preservation  of  eyes  removed  from  dead  bodies
After  the  removal  of  the  eyes  from  the  body  of  the  deceased  person,  the  registered  medical
practitioner  (Ophthalmic)  shall  take  such  steps  for  the  preservation  of  the  eyes  so  removed  as
may  be  prescribed.
Section  8  -  Savings
(1)     Nothing  in  the  foregoing  provision  of  this  Act  shall  be  construed  as  rendering
unlawful  any  dealing  with  any  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  eyes  from  the  body
of  a  deceased  person  in  accordance  with  the  provisions  of  this  Act  nor  the  removal
of  eyes  from  the  body  of  a  deceased  person  in  pursuance  of  such  authority  shall  be
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deemed  to  be  an  offence  punishable  under  section  297  of  the  Indian  Penal  Code.
Section  9  -  Protection  of  action  taken  in  good  faith
No  suit,  prosecution  or  other  legal  proceeding  shall  lie  against  any  person  for  any  thing  which
is  in  good  (faith  done  or  intended  to  be  done  under  this  Act.
Section  10  -  Power  to  makes  rules
(1)     The  State  Government  may,  by  notification  in  the  official  Gazette,  make  rules  for
carrying  out  the  provisions  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  from  in  which  removal  of  eyes  from  unclaimed  bodies  may  be
authorised,  as  required  by  section  5;
 
(b)      the  preservation  of  removed  eyes,  as  required  by  section  7;
 
(c)      the  publicity  which  may  be  given  to  the  provisions  and  objects  of  this  Act;
 
(d)      any  other  matter  which  is  required  to  be  or  may  be  prescribed.
 
(3)     Every  rule  made  under  this  Act  shall  be  laid,  as  soon  as  may  be  after  it  is  made,
before  the  Tripura  Legislative  Assembly,  while  it  is  in  session,  for  a  total  period  of
fourteen  days  which  may  be  comprised  in  one  session  or  in  two  or  more  successive
sessions,  and  if  before  the  expiry  of  the  session  immediately  following  the  session  or
the  successive  sessions  aforesaid,  the  Tripura  Legislative  Assembly  agrees  in  making
any  modification  in  the  rule  or  that  the  rule  should  not  be  made,  the  rules  shall
thereafter  have  effect  only  in  such  modified  form  or  be  of  no  effect,  as  the  case  may
be;  so,  however,  that  any  such  modification  or  annulment  shall  be  without  prejudice
to  the  validity  of  anything  previously  done  under  that  rule.
TRIPURA EYES (AUTHORITY FOR USE FOR THERAPEUTIC PURPOSES ACT), 1988
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