Section 2(f) in Telangana Transplantation of Human Organs Act, 1995
(f)"donor" means any person, not less than eighteen years of age, who voluntarily authorises in full consciousness after being explained the full consequences of removing the organ by the Doctor who would be removing the organ, the removal of any of his human organs for therapeutic purposes under sub-section (1) or sub-section (2) of section 3;
