Section 6 in The Transplantation Of Human Organs and Tissues Act, 1994
6. Authority for removal of [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] from bodies sent for post-mortem examination for medico-legal or pathological purposes
.Where the body of a person has been sent for post-mortem examination(a)for medico-legal purposes by reason of the death of such person having been caused by accident or any other unnatural cause; or(b)for pathological purposes,the person competent under this Act to give authority for the removal of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from such dead body may, if he has reason to believe that such [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] will not be required for the purpose for which such body has been sent for post-mortem examination, authorise the removal, for therapeutic purposes, of that [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] of the deceased person provided that he is satisfied that the deceased person, had not expressed, before his death, any objection to any of his [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] being used, for therapeutic purposes after his death or, where he had granted an authority for the use of any of his [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] for therapeutic purposes after his death, such authority had not been revoked by him before his death.
