Section 9(3) in The Transplantation Of Human Organs and Tissues Act, 1994
(3)If any donor authorises the removal of any of his [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] 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 recipient or for any other special reasons, such [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] shall not be removed and transplanted without the prior approval of the Authorisation Committee.
