Section 6 in The Maharashtra Kidney Transplantation Rules, 1989
6. Manner for giving consent or directions by Coroner.
(1)The consent or directions of the Coroner or any other person performing similar functions as Coroner, for the removal of kidneys from the body of the deceased person as required under section 5, may be given in Form 'C'(2)Such consent or directions of the Coroner or any other officer referred to in sub-rule (1) may be given subject to such conditions as may be specified in Form 'G'(3)If such consent of directions are given orally by the Coroner or such other officer, the same shall be confirmed in Form 'G' in writing by him as require under sub-section (3) of section 5.
