Section 5(1) in The Orissa Eyes (Authority for Use for Therapeutic Purposes) Act, 1985
(1)In a case of a dead body lying in a hospital or prison and not claimed by any of the near relatives of the deceased person, the authority for the removal of the eyes from the dead body which so remains unclaimed may be given, subject to the provision of Sub-section (2), in the prescribed form, by the person in charge, for the time being of the management or control of the hospital or prison, or by an employee of such hospital or prison, authorised in this behalf by the person in charge of the management or control thereof.
