Section 2 in The Orissa Corneal Grafting Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"approved institution" means a hospital or a medical or teaching institution for therapeutic purposes approved by the State Government for the purposes of this Act ;(b)"near relatives" in relation to a deceased person, means any of the following relatives of the deceased, that is, wife, husband, parent, son, daughter, brother and sister and includes any other person who is related to the deceased -(i)by lineal or collateral consanguinity within three degrees in lineal relationship and six degrees in collateral relationship, or(ii)by marriage either with the deceased or with any relative specifically mentioned in this clause or with any other relative within the aforesaid degrees ;Explanation. - The expression "liberal and collateral consanguinity" shall have the meanings assigned to them in the Indian Succession Act, 1925;(c)"prescribed" means prescribed by rules made under this Act;(d)"recognised" means recognised for the purposes of this Act in such manner as may be prescribed ;(e)"registered medical practitioner" means a practitioner practicing any system of medicine and registered as such under any law for the time being in force in India ; and(f)"unclaimed body" means the body of a deceased person who has no near relative or which has not been claimed by any of his near relatives within such time as may be prescribed.
