Section 10(2) in The Transplantation of Human Organs Rules, 1995
(2)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against.Form 1(See Rule 3)I, ............. aged............... s/o, d/o, w/o, Mr. ...................resident of ...................... hereby authorise to remove for therapeutic purposes/consent to donate my organ, namely, ....... to(i)Mr./Mrs. .............. s/o, d/o, w/o Mr. .................. aged ............... resident of who happens to be my near relative as defined in clause (i) of Section 2 of the Act.OR(ii)Mr./Mrs. ........... s/o, d/o, w/o Mr. ............ aged ............ resident of ............... towards whom I possess special affection or attachments, or for any special reason (to be specified)I Certify that the above authority/consent has been given by me out of my own free will wihout any undue pressure, inducement, influence or allurement and that the purposes of the above authority/donation and of all possible complications, side-effects, consequences and options have been explained to me before giving this authority or consent or both.Signature of the Donor[FORM 1(A)] [Inserted by G.S.R. 571 (E), dated 31st July, 2008.](Page 1 of 2)(To be completed by the prospective related donor)(See Rule 3)My full name is ................and this is my photographPhotograph of the Donor (Attested by Natary Public)To be affixed and attested by Notary Public after it is affixedMy permanent address is.............................Tel........My present home address is.....................................Tel. ........Date of birth .............. (day/month/year)* Ration/Consumer Card Number and Date of issue and place ...............(Photocopy attached)[Form
