Section 6 in Transplantation of Human Organs and Tissues Act, 2010
6. Transplantation to be carried out by the team of transplant surgeons and physicians, etc.
(1)The transplantation of human organ or tissue or removal of any part of human organ for the purpose of transplantation shall only be carried out by the recognized professionals who shall, before the removal of any human organ from the body of the deceased, ensure that written certification has been obtained from the Evaluation Committee that death has occurred.(2)For the purpose of sub-section (1) a person shall be deemed to be medically and legally dead at the time when in the opinion of the Evaluation Committee, based upon acceptable standard of medical practice, there is -(a)an absence of natural respiratory and cardiac functions and attempt at resuscitation are not successful in restoring those functions; or(b)an irreversible and permanent cessation of all brainstem functions and future attempt of resuscitation or continued supportive maintenance would not be successful in restoring such natural functions.(3)On the commencement of this Act the [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] shall on the recommendation of the Monitoring Authority, by notification in the official Gazette, publish the list of medical institutions and hospitals as recognized medical institutions and hospitals for practice of operative surgery in transplantation of human organs and tissues. The [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] may revise the list from time to time.(4)No hospital or medical institution shall carry out transplantation of human organs and tissues unless it is recognized as provided in sub-section (3).
