Section 4(4) in The Transplantation of Human Organs Rules, 1995
(4)When the proposed donor and the recipient are not "near relatives", as defined under clause (i) of section 2 of the Act, the Authorisation Committee shall evaluate that, -(i)there is no commercial transaction between the recipient and the donor and that no payment or money or moneys worth as referred to in the Act, has been made to the donor or promised to be made to the donor or any other person;(ii)the following shall specifically be assessed by the Authorisation Committee :-(a)an explanation of the link between them and the circumstances which led to the offer being made;(b)reasons why the donor wishes to donate;(c)documentary evidence of the link, e.g., proof that they have lived together, etc.;(d)old photographs showing the donor and the recipient together;(iii)that there is no middleman or tout involved;(iv)that financial status of the donor and the recipient is probed by asking them to give appropriate evidence of their vocation and income for the previous three financial years. Any gross disparity between the status of the two must be evaluated in the backdrop of the objective of preventing commercial dealing;(v)that the donor is not a drug addict or known person with criminal record;(vi)that the next of kin of the proposed unrelated donor is interviewed regarding awareness about his or her intention to donate an organ, the authenticity of the link between the donor and the recipient and the reasons for donation. Any strong views or disagreement or objection of such kin shall also be recorded and taken note of."]
