The Transplantation of Human Organs and Tissues Act, 1994

[Act No. 42 of 1994]

[8th July, 1994.]

Contents:
Title	The Transplantation of Human Organs and Tissues Act, 1994
Sections:	Particulars:
1.	Short title, application and commencement
2.	Definitions
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.
10.	Regulation of hospital conducting the removal, storage or transplantation 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
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
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.
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
23.	Protection of action taken in good faith
24.	Power to make rules
25.	Repeal and savings