Section 4(2) in The Transplantation of Human Organs Rules, 1995
(2)A Registered Medical Practitioner shall, before removing a human organ from the body of a person after his death, satisfy himself -(a)that the donor had, in the presence of two or more witnesses (at least one of whom is a near relative of such person), unequivocally authorised as specified in Form 5 before his death, the removal of the human organ of his body, after his death, for therapeutic purposes and there is no reason to believe that the donor had subsequently revoked the authority aforesaid;(b)[ that the person lawfully in possession of the dead body has signed a certificate as specified in Form 6.] [Substituted by G.S.R. 571(E), dated 31st July, 2008.]
