Section 5 in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
5. Authority for removal of eyes in the case of unclaimed bodies in certain institutions.
(1)In the case of a dead body lying in a hospital, prison, nursing home or other like institution 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 in the form prescribed by rules made under this Act, by the person having for the time being, the control or management of the hospital, prison, nursing home or institution.(2)The authority referred to in sub-section (1) may be given-(i)after the expiry of half an hour from the time of death of the concerned person where no facility for cold storage of the dead body is available in the hospital, prison, nursing home or other like institution;(ii)after the expiry of two hours from the time of death of the concerned person, in cases where the facility for cold storage of the dead body is available in the hospital, prison, nursing home or other like institution.
