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Transplantation of Human Organs Act, 1994 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; (iii) to enforce such standards, as may be prescribed, for hospitals engaged in the removal, storage or transplantation of any human organ ; (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; (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 the persons from whom organs are removed; and (vi) to undertake such other measures may be prescribed.    |
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