Section 7 in The Transplantation of Human Organs Rules, 1995
7. Registration of hospital
.-(1) An application for registration shall be made to the Appropriate Authority as specified in Form 11. The application shall be accompanied by a fee of rupees one thousand payable to the Appropriate Authority by means of a bank draft or postal order.(2)The Appropriate Authority shall, after holding an inquiry and after satisfying itself that the applicant has complied with all the requirements, grant a certificate of registration as specified in Form 12 and shall be valid for a period of five years from the date of its issue and shall be renewable.(3)[ Before a hospital is registered under the provisions of this rule, it shall be mandatory for the hospital to nominate a transplant coordinator.] [Inserted by G.S.R. 571(E), dated 31st July, 2008.]
