Section 13(3) in The Transplantation Of Human Organs and Tissues Act, 1994
(3)The Appropriate Authority shall perform the following functions, namely:(i)to grant registration under sub-section (1) of section 15 or renew registration under sub-section (3) of that section;(ii)to suspend or cancel registration under sub-section (2) of section 16;(iii)[ to enforce such standards, as may be prescribed,- [Substituted by Act 16 of 2011, Section 9.](A)for hospitals engaged in the removal, storage or transplantation of any human organ;(B)for Tissue Banks engaged in recovery, screening, testing, processing, storage and distribution of tissues;](iv)to investigate any complaint of breach of any of the provisions of this Act or any of the rules made thereunder and take appropriate action;(iva)[ to inspect Tissue Banks periodically;] [Inserted by Act 18 of 2011, Section 9.](v)to inspect hospitals periodically for examination of the quality of transplantation and the follow-up medical care to persons who have undergone transplantation and persons from whom organs are removed; and(vi)to undertake such other measures as may be prescribed.[13A. Advisory Committees to advise Appropriate Authority. - (1) The Central Government and the State Governments, as the case may be, by notification, shall constitute an Advisory Committee for a period of two years to aid and advise the Appropriate Authority to discharge its functions.
