Section 7 in Transplantation of Human Organs and Tissues Act, 2010
7. Effects etc., to the donor and the recipient.
(1)No transplantation of a human organ and tissue from a donor other than defined in sub-section (1) of section 3 shall be carried out without prior permission of the appropriate Evaluation Committee and only at such medical institutions and hospitals which have been notified under sub-section (3) of section 6; provided that such donation by Pakistani citizens shall not be permissible to citizens of other countries.(2)No human organ or tissue shall be removed from the body of a living person except for the purposes of section 3 and no transplantation team of a recognized medical institution or hospital shall undertake the removal or transplantation of any human organ or tissue from a living donor unless they have explained the effects, complications and hazards connected with the removal of organ or tissue for transplantation to the donor and its outcome in the recipient respectively in such manner as may be prescribed.
