Section 2 in The Orissa Eyes (Authority for Use for Therapeutic Purposes) Act, 1985
2. Definitions.
(1)In this Act, unless the context otherwise requires-(a)"near relative", in relation to a deceased person, means any person related to him as spouse, parent, son, daughter, brother or sister and includes any other person who is related to him-(i)by lineal consanguinity within three degrees or collateral consanguinity within six degrees, or(ii)by marriage with any of the relatives aforesaid;Explanation - The expression "lineal consanguinity" and "collateral consanguinity" shall have the meanings respectively assigned to them in the Indian Succession Act, 39 of 1925 and degrees of relationship shall be computed in the manner laid down in that Act ;(b)"prescribed" means prescribed by rules made under this Act;(c)"registered medical practitioner (ophthalmic)" means & medical practitioner who possesses any recognised medical qualification as defined in Clause (h) of Section 2 of the Indian Medical Council Act, 102 of 1956 and possesses a post-graduate qualification in Ophthalmology or a certificate showing that he had received training in enucleation procedure in the Ophthalmic Department of a hospital or teaching institution for therapeutic purposes approved by the State Government in this behalf and who is enrolled on a State Medical Register as defined in Clause (b) of the said Section.
