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Union of India - Act

The Transplantation of Human Organs Rules, 1995

UNION OF INDIA
India

The Transplantation of Human Organs Rules, 1995

Rule THE-TRANSPLANTATION-OF-HUMAN-ORGANS-RULES-1995 of 1995

Published on 4 February 1995
Commenced on 4 February 1995
[This is the version of this document from 4 February 1995.]
[Note: The original publication document is not available and this content could not be verified.]

The Transplantation of Human Organs Rules, 1995Published vide Notification Gazette of India, Extraordinary, Part 2, Section 3(i), dated 4.2.1995.

1059.

Notification No. G.S.R. 51(E), dated February 4, 1995. - In exercise of the powers conferred by sub-section (1) of section 24 of the Transplantation of Human Organs Act, 1994 (42 of 1994), the Central Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Transplantation of Human Organs Rules, 1995.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(a)"Act" means the Transplantation of Human Organs Act, 1994 (42 of 1994);

(b)"Form" means a form annexed to these rules;

(c)"section" means a section of the Act;

(d)[ "National Accreditation Board for Laboratories" (NABL) means a Board set up by the Quality Council of India (set up by the Government of India) for undertaking assessment and accreditation of testing and calibration of laboratories in accordance with the international standard ISO/IEC 17025 and ISO 15189;] [Instered by G.S.R. 571(E), dated 31st July, 2008.]

(e)the Registered Medical Practitioner, as defined in clause (n) of section 2 of Transplantation of Human Organs Act, 1994 includes an allopathic doctor with MBBS or equivalent degree under the Medical Council of India Act;

(f)words and expressions used and not defined in these rules, but defined in the Act, shall have the same meanings respectively assigned to them in the Act.

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.]

4. [ Duties of the Medical Practitioner. [Substituted by ibid.]

(1)A registered medical practitioner shall, before removing a human organ from the body of a donor before his death, satisfy himself -

(a)that the donor has given his authorisation in appropriate Form 1(A) or 1(B) or 1(C);

(b)that the donor is in proper state of health and is fit to donate the organ, and the registered medical practitioner shall sign a certificate as specified in Form 2;

(c)that the donor is a near relative of the recipient, as certified in Form 3, who has signed Form 1(A) or 1(B) as applicable to the donor and that the donor has submitted an application in Form 10 jointly with the recipient and that the proposed donation has been approved by the concerned competent authority and that the necessary documents as prescribed and medical tests, if required, to determine the factum of near relationship, have been examined to the satisfaction of the Registered Medical Practitioner, i.e., incharge of transplant centre;

(d)that in case the recipient is spouse of the donor, the donor has given a statement to the effect that they are so related by signing a certificate in Form 1(B) and has submitted an application in Form 10 jointly with the recipient and that the proposed donation has been approved by the concerned competent authority under provisions of sub-rule (2) of rule 4-A;

(e)in case of a donor who is other than a near relative and has signed Form 1(C) and submitted an application in Form 10 jointly with the recipient, the permission from the Authorisation Committee for the said donation has been obtained.]

(2)A Registered Medical Practitioner shall, before removing a human organ from the body of a person after his death, satisfy himself -

(a)that the donor had, in the presence of two or more witnesses (at least one of whom is a near relative of such person), unequivocally authorised as specified in Form 5 before his death, the removal of the human organ of his body, after his death, for therapeutic purposes and there is no reason to believe that the donor had subsequently revoked the authority aforesaid;

(b)[ that the person lawfully in possession of the dead body has signed a certificate as specified in Form 6.] [Substituted by G.S.R. 571(E), dated 31st July, 2008.]

(3)A Registered Medical Practitioner shall, before removing a human organ from the body of a person in the event of his brain-stem death, satisfy himself -

(a)that a certificate as specified in Form 8 has been signed by all the members of the Board of medical experts referred to in sub-section (6) of section 3 of the Act;

(b)that in the case of brain-stem death of a person of less than eighteen years of age, a certificate specified in Form 8 has been signed by all the members of the Board of medical experts referred to in sub-section (6) of section 3 of the Act and an authority as specified in Form 9 has been signed by either of the parents of such person.

[4-A. Authorisation Committee [Inserted by G.S.R. 571(E), dated 31st July, 2008.]. - (1) The Medical Practitioner who will be part of the organ transplantation team for carrying out transplantation operation shall not be a member of the Authorisation Committee constituted under the provisions of clauses (a) and (b) of sub-section (4) of section 9 of the Act.

(2)Where the proposed transplantation is between a married couple, the Registered Medical Practitioner, i.e., incharge of transplant centre must evaluate the factum and duration of marriage and ensure that documents such as marriage certificate, marriage photograph, etc., are kept for records along with the information on the number and age of children and family photograph depicting the entire immediate family, birth certificate of children containing particulars of parents.

(3)When the proposed donor or recipient or both are not Indian Nationals/citizens whether "near relatives" or otherwise, Authorisation Committees shall consider all such requests.

(4)When the proposed donor and the recipient are not "near relatives", as defined under clause (i) of section 2 of the Act, the Authorisation Committee shall evaluate that, -

(i)there is no commercial transaction between the recipient and the donor and that no payment or money or moneys worth as referred to in the Act, has been made to the donor or promised to be made to the donor or any other person;

(ii)the following shall specifically be assessed by the Authorisation Committee :-

(a)an explanation of the link between them and the circumstances which led to the offer being made;

(b)reasons why the donor wishes to donate;

(c)documentary evidence of the link, e.g., proof that they have lived together, etc.;

(d)old photographs showing the donor and the recipient together;

(iii)that there is no middleman or tout involved;

(iv)that financial status of the donor and the recipient is probed by asking them to give appropriate evidence of their vocation and income for the previous three financial years. Any gross disparity between the status of the two must be evaluated in the backdrop of the objective of preventing commercial dealing;

(v)that the donor is not a drug addict or known person with criminal record;

(vi)that the next of kin of the proposed unrelated donor is interviewed regarding awareness about his or her intention to donate an organ, the authenticity of the link between the donor and the recipient and the reasons for donation. Any strong views or disagreement or objection of such kin shall also be recorded and taken note of."]

5. Preservation of organs

. - The organ removed shall be preserved according to current and accepted scientific methods in order to ensure viability for the purpose of transplantation.[Provided that the eye ball removed shall be preserved in the following three steps, namely:-

(i)short-term preservation;

(ii)medium-term preservation;

(iii)long-term preservation, and suitable media shall be used for preservation.]

6. [ [Substituted by G.S.R. 571(E), dated 31st July, 2008.]

The donor and the recipient shall make jointly an application to grant approval for removal and transplantation of a human organ, to the concerned competent authority or Authorisation Committee as specified in Form 10. The Authorisation Committee shall take a decision on such application in accordance with the guidelines in Rule 6-A.] [Inserted by Notification No. G.S.R. 266(E), dated 8.4.2002 (w.e.f. 4.2.1995)]

6.

-A. Composition of Authorisation Committee.-(1) There shall be one State level Authorisation Committee.

(2)Additional authorisation committees may be set up at various levels as per norms given below, namely:--

(i)no member from transplant team of the institution should be a member of the respective Authorisation Committee. All Foreign Nationals (related and unrelated) should go to "Authorisation Committee" as abundant precaution needs to be taken in such cases;

(ii)Authorisation Committee should be Hospital based in Metro and big cities if the number of transplants exceed 25 in a year at the respective transplantation centres. In smaller towns, there are State or District level Committees if transplants are less than 25 in a year in the respective districts.

(A)Composition of Hospital Based Authorisation Committees: (To be constituted by the State Government and in case of Union territory by the Central Government).

(a)the senior most person officiating as Medical Director or Medical Superintendent of the Hospital;

(b)two senior Medical Practitioners from the same Hospital who are not part of the transplant team;

(c)two members being persons of high integrity, social standing and credibility, who have served in high ranking Government positions, such as in higher judiciary, senior cadre of police service or who have served as a reader or professor in University Grants Commission approved University or are self-employed professionals of repute such as lawyers, chartered accountants and doctors (of Indian Medical Association), etc.; and

(d)Secretary (Health) or nominee and Director Health Services or nominee.

(B)Composition of State or District Level Authorisation Committees - (To be constituted by the State Government and in case of Union territory by the Central Government).

(a)a Medical Practitioner officiating as Chief Medical Officer or any other equivalent post in the main/major Government Hospital of the District;

(b)two senior Medical Practitioners to be chosen from the pool of such Medical Practitioners who are residing in the concerned District and who are not part of any transplant team;

(c)two senior citizens, non-medical background (one lady) of high reputation and integrity to be chosen from the pool of such citizens residing in the same District, who have served in high ranking Government positions, such as in higher judiciary, senior cadre of police service or who have served as a reader or professor in University Grants Commission approved University or are self-employed professionals of repute such as lawyers, chartered accountants and doctors (of Indian Medical Association), etc.; and

(d)Secretary (Health) or nominee and Director Health Services or nominee;

Note. - Effort should be made to have most of the members' ex officio so that the need to change the composition of committee is less frequent.

6.

-B. The State level committees shall be formed for the purpose of providing approval or no objection certificate to the respective donor and recipient to establish the legal and residential status as a domicile State. It is mandatory that if donor, recipient and place of transplantation are from different States, then the approval or "no-objection certificate" from the respective domicile State Government should be necessary. The institution where the transplant is to be undertaken in such case the approval of Authorisation Committee is mandatory.

6.

-C. The quorum of the Authorisation Committee should be minimum four. However, quorum ought not to be considered as complete without the participation of the Chairman. The presence of Secretary (Health) or nominee and Director of Health Services or nominee is mandatory.

6.

-D. The format of the Authorisation Committee approval should be uniform in all the institutions in a State. The format may be notified by respective State Government.

6.

-E. Secretariat of the Committee shall circulate copies of all applications received from the proposed donors to all members of the Committee. Such applications should be circulated along with all annexures, which may have been filed along with the applications. At the time of the meeting, the Authorisation Committee should take note of all relevant contents and documents in the course of its decision making process and in the event any document or information is found to be inadequate or doubtful, explanation should be sought from the applicant and if it is considered necessary that any fact or information requires to be verified in order to confirm its veracity or correctness, the same be ascertained through the concerned officer(s) of the State/Union territory Government.

6.

-F. The Authorisation Committee shall focus its attention on the following, namely :-

(a)Where the proposed transplant is between persons related genetically, mother, father, (brother, sister, son or daughter above the age of 18 years).

the concerned competent authority shall evaluate :-

(i)results of tissue typing and other basic tests;

(ii)documentary evidence of relationship, e.g., relevant birth certificates and marriage certificate, certificate from sub--Divisional Magistrate/Metropolitan Magistrate/or Sarpanch of the Panchayat;

(iii)documentary evidence of identity and residence of the proposed donor, e.g., Ration Card or Voters Identity Card or Passport or Driving License or PAN Card or Bank Account and family photograph depicting the proposed donor and the proposed recipient along with another near relative;

(iv)if in its opinion, the relationship is not conclusively established after evaluating the above evidence, it may in its discretion direct further medical tests as prescribed as below :

(a)the tests for Human Leukocyte Antigen (HLA), Human Leukocyte Antigen-B alleles to be performed by the serological and/or Polymerase Chain Reaction (PCR) based Deoxyribonucleic Acid (DNA) methods;

(b)test for Human Leukocyte Antigen-DR beta genes to be performed using the Polymerase Chain Reaction (PCR) based Deoxyribonucleic Acid (DNA), methods;

(c)the tests referred to in sub-rules (i) and (ii) shall be got done from a laboratory accredited with National Accreditation Board for Laboratories (NABL);

(d)where the tests referred to in sub-rules (i) to (iii) above do not establish a genetic relationship between the donor and the recipient, the same tests to be performed on both or at least one parent, preferably both parents. If parents are not available, same tests to be performed on such relatives of donor and recipient as are available and are willing to be tested failing which, genetic relationship between the donor and the recipient will be deemed to have not been established.

(b)The papers for approval of transplantation would be processed by the Registered Medical Practitioner and administrative division of the Institution for transplantation, while the approval will be granted by the Authorisation Committee.

(c)Where the proposed transplant is between a married couple (except foreigners, whose cases should be dealt by Authorisation Committee):

The concerned competent authority or Authorisation Committee, as the case may be, must evaluate all available evidence to establish the factum and duration of marriage and ensure that documents such as marriages certificate, marriage photograph is placed before the Committee along with the information on the number and age of children and a family photograph depicting the entire immediate family, birth certificates of children containing the particulars of parents.

(d)Where the proposed transplant is between individuals who are not "near relatives", the Authorisation Committee shall evaluate :-

(i)that there is no commercial transaction between the recipient and the donor. That no payment of money or moneys worth as referred to in the sections of the Act, has been made to the donor or promised to be made to the donor or any other person.

In this connection the Authorisation Committee shall take into consideration-:-

(a)an explanation of the link between them and the circumstances which led to the offer being made;

(b)documentary evidence of the link, e.g., proof that they have lived together, etc.;

(c)reasons why the donor wishes to donate; and

(d)old photographs showing the donor and the recipient together;

(ii)that there is no middleman/tout involved;

(iii)that financial status of the donor and the recipient is probed by asking them to give appropriate evidence of their vocation and income for the previous three financial years. Any gross disparity between the status of the two, must be evaluated in the backdrop of the objective of preventing commercial dealing;

(iv)that the donor is not a drug addict or a known person with criminal record;

(v)that the next of kin of the proposed unrelated donor is interviewed regarding awareness about his/her intention to donate an organ, the authenticity of the link between the donor and the recipient and the reasons for donation. Any strong views or disagreement or objection of such kin may also be recorded and taken note of; and

(e)When the proposed donor or the recipient or both are foreigners :-

(i)a senior Embassy official of the country of origin has to certify the relationship between the donor and the recipient;

(ii)Authorisation Committee shall examine the cases of Indian donors consenting to donate organs to a foreign national (who is a near relative), including a foreign national of Indian origin, with greater caution. Such cases should be considered rarely on case to case basis.

(f)In the course, of determining eligibility of the applicant to donate, the applicant should be personally interviewed by the Authorisation Committee and minutes of the interview should be recorded. Such interviews with the donors should be videographed.

(g)In case where the donor is a woman greater precautions ought to be taken. Her identity and independent consent should be confirmed by a person other than the recipient. Any document with regard to the proof of residence or domicile and particulars of parentage should be relatable to the photo identity of the applicant in order to ensure that the documents pertain to the same person, who is the proposed donor and in the event of any inadequate or doubtful information to this effect, the Authorisation Committee may in its discretion seek such other information or evidence as may be expedient and desirable in the peculiar facts of the case.

(h)The Authorisation Committee should state in writing its reason for rejecting/approving the application of the proposed donor and all approval should be subject to the following conditions:--

(i)that the approved proposed donor would be subjected to all such medical tests as required at the relevant stages to determine his biological capacity and compatibility to donate the organ in question;

(ii)further that the psychiatrist clearance would also be mandatory to certify his mental condition, awareness, absence of any overt or latent psychiatric disease and ability to give free consent;

(iii)all prescribed forms have been and would be filled up by all relevant persons involved in the process of transplantation;

(iv)all interviews to be video recorded.

(i)The Authorisation Committee shall expedite its decision making process and use its discretion judiciously and pragmatically in all such cases where the patient requires immediate transplantation.

(j)Every authorised transplantation centre must have its own website. The Authorisation Committee is required to take final decision within 24 hours of holding the meeting for grant of permission or rejection for transplant. The decision of the Authorisation Committee should be displayed on the notice board of the hospital or institution immediately and should reflect on the website of the hospital or institution within 24 hours of taking the decision. Apart from this, the website of the hospital or institution must update its website regularly in respect of the total number of the transplantations done in that hospital or institution along with the details of each transplantation. The same data should be accessible for compilation, analysis and further use by respective State Governments and Central Government.

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.]

8. Renewal of registration

.-(1) An application for the renewal of a certificate of registration shall be made to the Appropriate Authority within a period of three months prior to the date of expiry of the original certificate of registration and shall be accompanied by a fee of rupees five hundred payable to the Appropriate Authority by means of a bank draft or postal order.

(2)A renewal certificate of registration shall be as specified in Form 13 and shall be valid for a period of five years.

(3)If, after an inquiry including inspection of the hospital and scrutiny of its past performance and after giving an opportunity to the applicant, the Appropriate Authority is satisfied that the applicant, since grant of certificate of registration under sub-rule (2) of rule 7 has not complied with the requirements of this Act and the rules made thereunder and conditions subject to which the writing, refuse to grant renewal of the certificate of registration.

9. [ Conditions for grant of Certificate of Registration. [Substituted by G.S.R. 571(E), dated 31st July, 2008.]

- No hospital shall be granted a certificate of registration under this Act unless it fulfils the following requirement of manpower, equipment, specialized services and facilities as laid down below:--A. General Manpower Requirement Specialised Services and Facilities:

(1)24 hours availability of medical and surgical (senior and junior) staff.

(2)24 hours availability of nursing staff (general and speciality trained).

(3)24 hours availability of Intensive Care Units with adequate equipments, staff and support system, including specialists in anesthesiology, intensive care.

(4)24 hours availability of laboratory with multiple discipline testing facilities including but not limited to Microbiology, Bio-Chemistry, Pathology and Hematology and Radiology departments with trained staff.

(5)24 hours availability of Operation Theater facilities (OT facilities) for planned and emergency procedures with adequate staff, support system and equipments.

(6)24 hours availability of communication system, with power back-up, including but not limited to multiple line telephones, public telephone systems, fax, computers and paper photo-imaging machine.

(7)Experts (Other than the experts required for the relevant transplantation) of relevant and associated specialities including but not limited to and depending, upon the requirements, the experts in internal medicine, diabetology, gastroenterology, nephrology, neurology, paediatrics, gynaecology, immunology and cardiology, etc., should be available to the transplantation centre.B. Equipment :Equipments as per current and expected scientific requirements specific to organ or organs being transplanted. The transplant centre should ensure the availability of the accessories, spare-parts and back-up/ maintenance/service support system in relation to all relevant equipments.C. Experts and their qualifications :

(A)Kidney Transplantation :

M.S. (Gen.) Surgery or equivalent qualification with three years post M.S. training in a recognised center in India or abroad and having attended to adequate number of renal transplantation as an active member of team.

(B)Transplantation of liver and other abdominal organs:

M.S. (Gen.) Surgery or equivalent, qualification with adequate post M.S. training in an established center with a reasonable experience of performing liver transplantation as an active member of team.

(C)Cardiac, Pulmonary, Cardio-Pulmonary Transplantation:

M.Ch. Cardio-thoracic and vascular surgery or equivalent qualification in India or abroad with at least 3 years experience as an active member of the team performing an adequate number of open heart operations per year and well-versed with Coronary by-pass surgery and Heart-valve surgery.

(D)Cornea Transplantation:

M.D./M.S. ophthalmology or equivalent qualification with one year post M.D./M.S. training in a recognised hospital carrying out Corneal transplant operations.]

10. Appeal.

(1)Any person aggrieved by an order of the Authorisation Committee under sub-section (6) of section 9, or by an order of the Appropriate Authority under sub-section (2) of section 15 and section 16 of the Act, may, within thirty days from the date of receipt of the order, prefer an appeal to the Central Government.

(2)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against.Form 1(See Rule 3)I, ............. aged............... s/o, d/o, w/o, Mr. ...................resident of ...................... hereby authorise to remove for therapeutic purposes/consent to donate my organ, namely, ....... to

(i)Mr./Mrs. .............. s/o, d/o, w/o Mr. .................. aged ............... resident of who happens to be my near relative as defined in clause (i) of Section 2 of the Act.

(ii)Mr./Mrs. ........... s/o, d/o, w/o Mr. ............ aged ............ resident of ............... towards whom I possess special affection or attachments, or for any special reason (to be specified)

I Certify that the above authority/consent has been given by me out of my own free will wihout any undue pressure, inducement, influence or allurement and that the purposes of the above authority/donation and of all possible complications, side-effects, consequences and options have been explained to me before giving this authority or consent or both.Signature of the Donor[FORM 1(A)] [Inserted by G.S.R. 571 (E), dated 31st July, 2008.](Page 1 of 2)(To be completed by the prospective related donor)(See Rule 3)My full name is ................and this is my photographPhotograph of the Donor (Attested by Natary Public)To be affixed and attested by Notary Public after it is affixedMy permanent address is.............................Tel........My present home address is.....................................Tel. ........Date of birth .............. (day/month/year)* Ration/Consumer Card Number and Date of issue and place ...............(Photocopy attached)[Form

1.

(A)] [Substituted by G.S.R. 571(E), dated 31.7.2008 (w.e.f. 4.8.2008).]

[To be completed by the prospective relateddonor][Refer rule 3]My full name is and this is my photograph

Photograph of the Donor(Attested by Notary Public)	{\|
To be affixed and attested by Notary Public after it is affixed.

|}My permanent home address is. Tel:My present home address is Tel:...Date of birth .. (day/month/year)Ration/consumer Card number and Date of issue & place(Photocopy attached)and/orVoter's I-Card number, date of issue, Assembly Constituency .(Photocopy attached)and/orPassport number and country of issue ...(Photocopy attached)and/orDriving Licence number, Date of issue, licensing authority .and/orPAN...and/orOther proof of identity and address ...I hereby authorize removal for therapeutic purposes/consent todonate my . (state which organ) to my relative (specify son /daughter / father / mother./brother./ sister), whose name is .. and who was born on .(day / month / year) and whose particulars areas follows:

Photograph of the Donor(Attested by Notary Public)	{\|
To be affixed and attested by Notary Public after it is affixed.

|}Ration/ Consumer Card number and Date of issue & place(Photocopy attached)and / orVoter's I-Card number, date of issue, Assembly Constituency .(Photocopy attached)and/orPassport number and country of issue ...(Photocopy attached)and/orDriving Licence number, Date of issue, licensing authority .(Photocopy.attached)and/orPAN...and/orOther proof of identity and address ...I solemnly affirm and declarethat:-Sections 2, 9, and 19 of the transplantation of Human Organs Act,

1994. have been explained to me and I confirm that: -

I understand the nature of criminal offences referred to in the sections.No payment of money or money's worth as referred to in the sections of the Act has been made to me or will be made to me or any other person.I am giving the consent and authorisation to remove my .. (organ)of my own free will without any undue pressure, inducement, influence or allurement.I have been given a full explanation of the nature of the medical procedure involved and the risks involved for me in the removal of my .

(organ). That explanation was given by .. (name of registered medical practitioner).

I understand the nature of that medical procedure and of the risks to me as explained by that practitioner.I understand that I may withdraw my consent to the removal of that organ at any time before the operation takes place.I state that particulars filled by me in the form are true and correct to my knowledge and nothing material has been concealed by me..Signature of the prospective donorDate.Note : To be sworn before Notary Public, who while attesting shallensure that the person / persons swearing the affidavit(s) signs (s) on the Notary Register, as well.·(√)Wherever applicable.[Form 1(B)] [Substituted by G.S.R. 571(E), dated 31.7.2008 (w.e.f. 4.8.2008).][To be completed by theprospective related donor][See rule 3]My full name is and this is my photograph

Photograph of the Donor(Attested by Notary Public)	{\|
To be affixed and attested by Notary Public after it is affixed.

|}My permanent home address is. Tel:My present home address is Tel:...Date of birth .. (day/month/year)I authrise to remove for therapeutic purposes/consent to donate my.(statewhich organ) to may husband/wife..whose full name is..andwho was born on(day/month/year) and whose particulars areas follows:-

Photograph of the Donor(Attested by Notary Public)	{\|
To be affixed and attested by Notary Public after it is affixed.

|}Ration/consumer Card number and Date of issue & place(Photocopyattached)and/orVoter's I-Card number, date of issue, Assembly Constituency .(Photocopyattached)and/orPassport number and country of issue ...(Photocopyattached)and/orDriving Licence number, Date of issue, licensing authority .and/orPAN...and/orOther proof of identity and address ...I submit the following asevidence of being married to the recipient:

(a)A certified

copy of a marriage certificateOR

(b)An

affidavit of a "near relative" confirming the status of marriage to be swornbefore Class I Magistrate/Notary Public.

(c)Family

photographs.

(d)Letter

from member of Gram Panchayat/Tehsildar/Block Development Officer/MLA/MPcertifying factum and status of marriage.OR

(e)Other

credible evidence.I solemnly affirm and declarethat sections 2, 9, and 19 of the transplantation of Human Organs Act, 1994have been explained to me and I confirm that: -I understand the nature of criminal offences referred to in the sections.No payment of money or money's worth as referred to in the sections of the Act has been made to me or will be made to me or any other person.I am giving the consent and authorisation to remove my .. (organ)of my own free will without any undue pressure, inducement, influence or allurement.I have been given a full explanation of the nature of the medical procedure involved and the risks involved for me in the removal of my .

(organ). That explanation was given by .. (name of registered medical practitioner).

I understand the nature of that medical procedure and of the risks to me as explained by that practitioner.I understand that I may withdraw my consent to the removal of that organ at any time before the operation takes place.I state that particulars filled by me in the form are true and correct to my knowledge and nothing material has been concealed by me..Signature of the prospective donorDate.Note : To be sworn before Notary Public, who while attesting shallensure that the person / persons swearing the affidavit(s) signs (s) on the Notary Register, as well.··(√)Wherever applicable.[Form 1(C)] [Substituted by G.S.R. 571(E), dated 31.7.2008 (w.e.f. 4.8.2008).][To be completed by theprospective un related donor][See rule 3]My full name is and this is my photograph

Photograph of the Donor(Attested by Notary Public)	{\|
To be affixed and attested by Notary Public after it is affixed.

|}My permanent home address is. Tel:My present home address is Tel:...Date of birth .. (day/month/year)Ration/consumer Card number and Date of issue & place(Photocopy attached)and/orVoter's I-Card number, date of issue, Assembly Constituency .(Photocopy attached)and/orPassport number and country of issue ...(Photocopy attached)and/orDriving Licence number, Date of issue, licensing authority .and/orPAN...and/orOther proof of identity and address ...Details of last three years income and vocation of donor..I hereby authorize removal for therapeutic purposes/consent todonate my . (state which organ) to my relative (specify son /daughter / father / mother./brother./ sister), whose name is .. and who was born on .(day / month / year) and whose particulars areas follows:

Photograph of the Donor(Attested by Notary Public)	{\|
To be affixed and attested by Notary Public after it is affixed.

|}Ration/ Consumer Card number and Date of issue & place(Photocopy attached)and/orVoter's I-Card number, date of issue, Assembly Constituency .(Photocopy attached)and/orPassport number and country of issue ...(Photocopy attached)and/orDriving Licence number, Date of issue, licensing authority .(Photocopy.attached)and/orPAN...and/orOther proof of identity and address ...I solemnly affirm and declarethat:-Sections 2, 9, and 19 of the transplantation of Human Organs Act,

1994. have been explained to me and I confirm that: -

(organ).

That explanation was given by .. (name of registeredmedical practitioner).I understand the nature of that medical procedure and of the risks to me as explained by that practitioner.I understand that I may withdraw my consent to the removal of that organ at any time before the operation takes place.I state that particulars filled by me in the form are true and correct to my knowledge and nothing material has been concealed by me..Signature of the prospective donorDate.Note : To be sworn before Notary Public, who while attesting shallensure that the person / persons swearing the affidavit(s) signs (s) on the Notary Register, as well.·(√)Wherever applicable.[FORM 2] [Substituted by G.S.R. 571(E), dated 31.7.2008 (w.e.f. 4.8.2008).][To becompleted by the concerned medical practitioner][See rule

4.

(1)

(b)]

I, Dr. possessingqualification of ..registered as medical practitioner at Serial No... by theMedical Council, certify that I have examined Shri/Smt./ Km.. s/o, w/o, d/o Shir aged who has givenin-formed consent about donation of the organ, namely (name of the organ.. to Shri/Smit./Km .. who is a "near relative" of thedonor / other that near relative of the donor, who had been approved by the Authorisation Committee / Registered Medical Practitioner i.e. In-charge of Tansplantcenter (as the case may be) and that the said donor is in proper state of healthand is medically fit to be subjected to the procedure of organ removal.PlaceDate ..Signatureof DoctorSeal

To be affixed(pasted) and attested by the doctor concernedThe signatures andseal should partiallyappear on photograph and document without disfiguring the face in photograph.

| {||-| To be affixed

(pasted)and attested by the doctor concerned

The signatures andseal should partiallyappear on photograph and document without disfiguring the face in photograph.|}|-| Photograph of the Donor(Attested by doctor)| Photograph of the Recipient(Attested by doctor)|}[Form 3] [Substituted by G.S.R. 571(E), dated 31.7.2008 (w.e.f. 4.8.2008).][See rule 4(1) (c)]I, Dr./Mr./Mrs.. ... working as atand possessing qualification of .. certify that Shri / Smt. Km.. S / o, D / o, Wo Shri / Smt. . aged .. the donor and Shri / Smt. . S / o, D /o, W/o, Shri / Smt .. agedthe proposed recipient of the organ to be donated by the said donor arerelated to each other as brother / sister/ mother /father /sons /daughter asper their statement and the fact of this relationship has been established /not established by the results of the tests for Antigenic Products of the Human Major Histocompatibility Complex. The results of the test are attached.Signature(To be signed by the Head of the Laboratory)SealPlace .Date.[***] [Ed. form 4 which was related to rule 4(1)(d) stands deleted as the said rule 4(1)(d) has been amended vide G.S.R. 571(e), dated 31.7.2008 (w.e.f. 4.8.2008).]Form 5[See rule 4(2)(a)]I,..............................................s/o,d/o,w/o Shri....................................aged...............................resident of........................in the presence of persons mentioned below hereby unequivocally authorise the removal of my organ/organs, namely,...................................from my body after my death for therapeutic purposes.............................Signature of the DonorDated................................................

(Signature)1. Shri/Smt./km...................................S/o. D/o, W/o Shri................................................aged.............resident of................................................

....................

Dated....................Form 6[See rule 4(2) (b)]I,.. s / o, w / o, d / o Shri aged resident of .havinglawful possession of the dead body of Shri/Smt./Km. .s /o, w / o, d / o Shri aged .. resident of having known thatthe deceased has not expressed any objection to his / her organ / organs beingremoved for therapeutic purposes after his / her death and also having reasonsto believe that no near relative of the said deceased person has objection toany of his / her organs being used for therapeutic purposes, authorize removalof his / her body organs, namely, .Signature(To be signed by the Head of the Laboratory)SealPlace .Date.[***] [Form 7 omitted by G.S.R. 571(E), dated 31.7.2008 (w.e.f. 4.8.2008).]FORM 8[See rule 4(3) (a) and (b)]We, the following members of the Board of Medical Experts aftercareful personal examination, hereby certify that Shri/ Smt. / Km. . agedabout s / o, w /o, d / o, Shri ... resident of is deadon account of permanent and irreversible cessation of all functions of thebrain-stem. The tests carried out by us and the findings therein are recordedin the brain-stem death certificate annexed hereto.Date . Signature...R.M.P.,Incharge of the Hospital in which brain-stem death has occurred.R.M.P.,nominated from the panel of names approved by the Appropriate Authority.Neurologist/ Neuro-Surgeon nominated from the panel of names approved by the Appropriate Authority.R.M.P.,treating the aforesaid deceased person.BRAIN-STEMDEATH CERTIFICATE

(A)Patient's Details:
1.Name of the patient	Shri/Smt./Km..
	S.O/D.O/W.O...
	Shri
	..
	Sex..Age.
2.Home Address	..
	..
	..
3.Hospital Number	..
4.Name and Address of next of kin or person responsible for the patient (if none exists, this must be specified)	......
5.Has the patient or next of kin agreed to any transplant?	....
6.Is this a Police Case?	YesNo
(B)Pre-conditions:
1.Diagnosis: Did the patient suffer from any illness or accident that led to irreversible brain damage?Specify details..
Date and time of accident/onset of illness.
Date and onset of non-responsible coma
2.Findings of Board of Medical Experts:
(1)The following reversible causes of coma have been excluded:-
Intoxication (Alcohol)
Depressant Drugs
Relaxants (Neuromuscular blocking agents)
	First Medical Examination	Second Medical Examination
1st	1st	1st
Primary hypothermia
Hypovolaemic shock
Metabolic or endocrine disorders
Tests for absence of brain-stem functions
(2)Coma
(3)Cessation of spontaneous breathing
(4)Pupillary size
(5)Pupillary light reflexes
(6)Doll's head eye movements
(7)Corneal reflexes (Both sizes)
(8)Motor response in any cranial nerve distribution, any responses to stimulation of face, limb or trunk
(9)Gag reflex
(10)Cough (Tracheal)
(11)Eye movements on coloric testing bilaterally
(12)Apnoea tests as specified
(13)Were any respiratory movements seen?
Date and time of first testing:.
Date and time of second testing:
This is to certify that the patient has been carefully examined twice after an interval of about six hours and on the basis of findings recorded above.
Shri./Smt./Km.is declared brain-stem dead.
Signature.
1.Medical Administrator Incharge of the hospital
2.Authorised Specialist.
3.Neurologist/Neuro-Surgeon
4.Medical Officer treating the patient

N.B.-I. The minimum time interval between the first testing and second testing will be six hours.
II. No. 2 and No. 3 will be co-opted by the Administrator Incharge of the hospital from the Panel of experts approved by the appropriate authority.
\| \| \| \| \|

Form 9[See rule 4(3)(b)]I, Shri/Smt................................................................S.o, W/o Shri..........................resident of........................hereby authorise removal of the organ.organs, namely,.........................for therapeutic purpose from the dead body of my son/daughter Shri/Km...............................aged.......................whose brain-stem death has been duly certified in accordance with the law.Signature..........................Name...............................Place...................Date....................[Form 10] [Subsituted by G.S.R. 571(E), dated 31st July, 2008]Application for Approval for Transplantation (Live Donor)(To be completed by the proposed recipient and the proposed donor)[See rule 4(1)(c)(d)(e)]

self attested across the affixed photograph

| {||-| To be self attested across the affixed photograph|}|-| Photograph of the Donor(Self-attested)| Photograph of the recipient(Self-attested)|}Whereas I .. S / o, D / o, W /o, Shri/Smt. aged .. residing at have been advised by my doctor ... that I am suffering form . and may be benefited by transplantation of . into my body.And Whereas I . S / o, D / o, W / o, Shri / Smt. aged .. residing at .. by the following reason (s): -

(a)by virtue of being a near relative i.e. ..

(b)by reason of affection / attachment / other special reason as explained below:-........

I would therefore like to donate my (name of the organ) ..to Shri / Smt. .We .. and .....

(Donor)

(Recipient)hereby apply to Authorisation Committee for permission for such transplantation to be carried out.

We solemnly affirm that the above decision has been taken without any undue pressure, inducement, influence or allurement and that all possible consequences and options of organ transplantation have been explained to us.Instructions for the applications: -

1. Form 10 must be submitted along with the completed Form 1(A), or Form 1(B) or Form 1 (C) as may be applicable.

2. The applicable Form i.e. From 1(A) or Form 1(B) or Form 1(C), as the case may be, should be accompanied with all documents mentioned in the applicable form and all relevant queries set out in the applicable form must be adequately answered.

3. Completed Form 3 to be submitted along with the laboratory report.

4. The doctor's advice recommending transplantation must be enclosed with the application.

5.

In addition to above, in case the proposed transplant is between unrelated persons, appropriate evidence of vocation and income of the donor as well as the recipient for the last three years must be enclosed with this application. It is clarified that the evidence of income does not necessarily mean the proof of income-tax returns, keeping in view that the applicant(s) in a given case may not be filing income-tax returns.

6.

The application shall be accepted for consideration by the Authorisation Committee only if it is complete in all respects and any omission of the documents or the information required in the forms mentioned above, shall render the application incomplete.

7.

As per the Supreme Court's judgement dt. 31-3-2005, the approval/No Objection Certificate from the concerned State / Union Territory Government or Authorisation Committees is mandatory from the domicile State / Union Territory of donor as well as recipient. It is understood that final approval for transplantation should be granted by the Authorisation Committee / Registered Medical Practitioner i.e. Incharge of transplant center (as the case may be) where transplantation should be done.We have read and understood the above instructions.


Signature of the Prospective Donor	Signature of the prospective Recipient
Date	Date
Place.	Place.

Form IIApplication for Registration of Hospital to Carry out Organ TransplantationForm 11Application forRegistration of Hospital to CarryOut OrganTransplantationToThe Appropriate Authority for organ transplantation(Stateor Union Territory)Wehereby apply to be recognized as an institution to carry out.organtransplantation.Therequired data about the facilities available in the hospital are as follows: -

(A)Hospital

1.

Name

2.

Location

3.

Govt./Pvt..

4.

Teaching/Non-teaching.

5.

Approachedby:

Road:	Yes	No
Rail:	Yes	No
Air:	Yes	No

6. Total bed strength:

7.

Nameof the disciplines in the hospital

8.

Annualbudget.

9.

Patientturnover / year .

(B)Surgical Team

1.

No. of beds

2.

No. of permanent staff members with their designations..

3.

No. of temporary staff with their designations..

4.

No. of operations done per year

5.

Trainedpersons available for transplantation

(C)Medical Team

1. No. of beds

2.

No. of permanent staff members with their designations..

3.

No. of temporary staff members with their designations...

4.

Patientturnover per year ...

5.

No. of potential transplant candidates admitted per year. .'

(D)Anaesthesiology

1. No. of permanent

staff members with their designations

2.

No. of temporary staff members with their designations

3.

Nameand No. of operation performed

4.

Nameand No. of equipments available

5.

Total No. of operation theatres in the hospital.

6.

No. of emergency operation theatres

7.

No. of separate transplant operation theatres

(E). ICU/HDU facilities:

1. ICU/HDU facilities:	PresentNot present..
2.No of ICU beds	.
3.Trained	.
Nurses	.
Technicians	.
4.Name and number of equipments in IPC

(F).Other

supportive FacilitiesDataabout facilities available in the hospital.

(G)Laboratory Facilities

1. No. of permanent staff with their

designations. .

2. No. of temporary staff with their

designations. .

3. Names of the investigations carried out in

the Deptt. .

4. Name and no of equipments available.

(H)Imaging Services

1. No. of permanent staff with their

designations. .

2. No. of temporary staff with their

designations. .

3. Names of the investigations carried out in

the Deptt. .

4. Name and no of equipments available.

(I)Haematology services

1. No. of permanent staff with their

designations. .

2. No. of temporary staff with their

designations. .

3. Names of the investigations carried out in

the Deptt. .

4. Name and no of equipments available.

(J)Blood Bank FacilitiesYes . No

(K)Dialysis FacilitiesYes.

(L)Other Personnel

1. Nephrologist	Yes/No
2. Neurologist	Yes/No
3. Neuro-Surgeon	Yes/No
4. Urologist	Yes/No
5. G.I. Surgeon	Yes/No
6. Paediatrician	Yes/No
7. Physiotherapist	Yes/No
8. Social Worker	Yes/No
9. Immunologists	Yes/No
10. Cardiologist	Yes/No

The above said information is true to the best of my knowledge and I have no objection to any scrutiny of our facility by authorised personnel. A Bank Draft/Cheque of Rs. 1,000 is being enclosed....................Head of the InstitutionForm 12Certificate of RegistrationThis is to certify that.......................Hospital located at ................has been inspected by the Appropriate Authority and certificate of registration is granted for performing the organ tranplantation of the following organs:-

1.

.........................

2.

.........................

3.

.........................

4.

.........................This certificate of registration is valid for a period of five years from the date of issue.Signature.................Signature...................Form 13[See rule 8(2)]Office of the Appropriate AuthorityThis is with reference to the application, dated..............from...................(Name of the hospital) for renewal of certificate of registration of performing organ transplantation, under the Act.After having considered the facilities and standards of the above said hospital, the Appropriate Authority hereby renews the certificate of registration of the said hospital for the purpose of performing organ transplantation for a period of five years.Appropriate Authority.................Place......................Date.......................

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