Section 5 in Transplantation of Human Organs and Tissues Act, 2010
5. Evaluation Committee.
- (l) As soon as may be after the commencement of this Act the [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] may, by notification in the official Gazette, appoint as many Evaluation Committees as may be necessary which shall consist of a surgical specialist, a medical specialist, a transplant specialist, a nephrologist, and a neurophysician and an intensivist where available and two local notables having a good record of social service. The Evaluation Committee shall be established for every medical institution and hospital where at least twenty-five transplants are being carried out annually.(2)The Evaluation Committee shall -(a)ensure that no organ or tissue is retrieved from non-related living donors without the prior approval of the Evaluation Committee;(b)determine brain death of a person;(c)determine propriety of removal of a human organ from any living person using brain death protocol to be formulated; and(d)determine fitness or otherwise for transplantation of a human organ into any other body.
