Section 3 in The Transplantation of Human Organs Rules, 1995
3. Authority for removal of human organ.
- Any donor may authorise the removal, before his death, of any human organ of his body for therapeutic purposes in the manner and on such conditions as specified in [Forms 1(A) or 1(B) or 1(C)]. [Substituted by G.S.R. 571(E), dated 31st July, 2008.]
