Section 3(2) in Goa, Daman and Diu (Authority for the use of Eyes for Therapeutic Purposes) Act, 1980
(2)The authority given under sub-section (1) 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 possessing a post-graduate qualification in Ophthalmology or a certificate showing that he had received training in enucleation procedure in the Ophthalmic Department of an approved institution, who had satisfied himself, before such removal, by a personal examination of the body from which eyes are to be removed, that life is extinct in such body.Explanation: - For the purpose of this section, registered medical practitioner" means a medical practitioner who possesses any recognised medical qualification referred to in clause (h) of section 2 of the Indian Medical Council Act, 1956, and whose name has been entered in a State Medical Register.
