Section 2 in Transplantation of Human Organs and Tissues Act, 2010
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"brain dead" means irreversible loss of brain and brain-stem functions simultaneously;(b)"death" means an irreversible cessation of the entire function of brainstem;(c)"donor" means a person who donates any part of his body, organ, tissue or cell;(d)"Evaluation Committee" means a committee appointed under section 5;(dd)[ "Government" means Government of the Punjab;] [Inserted by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).](e)"human organ" mean any part of a human body, organ or tissue;(f)"Monitoring Authority" means an authority constituted under section 8 to monitor the process of transplantation of human organs or tissues and matters relating thereto;(g)"payment" means payment in money or money's worth but does not include any payment for defraying or reimbursing,-(i)the cost of removing, transporting or preserving the human organ to be supplied; or(ii)any expenses or loss of earnings incurred by a person so far as reasonably and directly attributable to his supplying any organ from his body;(h)"prescribed" means prescribed by rules made under this Act;(i)"recognized institution" means a medical institution or hospital for practice of operative surgery in transplantation of human organs or tissues to be recognized by the Monitoring Authority;(j)"recognized transplant surgeon or physician" means Surgeons or Physicians possessing appropriate qualifications, experience, and trained in the relevant field, to investigate, examine and carry out transplantation surgery of human organs or tissues; and(k)"transplantation" means the grafting of any human organ or tissue of any living or deceased person to some other living person for therapeutic purposes.
