- In this Act, unless there is anything repugnant in the subject or context-(a)"approved institution" means a hospital or a medical or teaching institution approved by the State Government as an institution for conducting post-mortem examination, anatomical dissection and practice of operative surgery;(b)"authorised officer" means an officer appointed by the State Government under Section 3;(c)"near relative" in relation to a deceased person, means any of the following relatives of the deceased, that is, wife, husband, parent, son, daughter, brother and sister and includes any other person who is related to the deceased-(i)by lineal or collateral consanguinity within three degrees in collateral relationship, or(ii)by marriage either with the deceased or with any relative specifically mentioned in this clause or with any other relative within the aforesaid degrees;Explanation. - The expressions "lineal consanguinity" and "collateral consanguinity" shall have the same meanings as respectively assigned to them in Sections 25 and 26 of the Indian Succession Act, 1925 (XXXIX of 1925).(d)"prescribed" means prescribed by rules made under this Act; and(e)"unclaimed body" means the body of a deceased person which is not claimed by any of his near relatives or any person of his caste, creed or religion within such time as may be prescribed and includes the dead-body of a person who had dedicated it in the prescribed manner.
