Section 3(1) in Telangana Transplantation of Human Organs Act, 1995
(1)Any donor may, in such manner and subject to such conditions as may be prescribed, authorise the removal, in full consciousness and after being explained the full consequences of removing the organ by the doctor who would be removing the organ in presence of his spouse, if living, and in the presence of daughter or son or sister or brother in the same order and in the presence of mother or father in case of un-married persons before his death, of any human organ of his body for therapeutic purposes.
