Section 4(3) in The Transplantation of Human Organs Rules, 1995
(3)A Registered Medical Practitioner shall, before removing a human organ from the body of a person in the event of his brain-stem death, satisfy himself -(a)that a certificate as specified in Form 8 has been signed by all the members of the Board of medical experts referred to in sub-section (6) of section 3 of the Act;(b)that in the case of brain-stem death of a person of less than eighteen years of age, a certificate specified in Form 8 has been signed by all the members of the Board of medical experts referred to in sub-section (6) of section 3 of the Act and an authority as specified in Form 9 has been signed by either of the parents of such person.[4-A. Authorisation Committee [Inserted by G.S.R. 571(E), dated 31st July, 2008.]. - (1) The Medical Practitioner who will be part of the organ transplantation team for carrying out transplantation operation shall not be a member of the Authorisation Committee constituted under the provisions of clauses (a) and (b) of sub-section (4) of section 9 of the Act.
