Section 6 in The Transplantation of Human Organs Rules, 1995
6. [ [Substituted by G.S.R. 571(E), dated 31st July, 2008.]
The donor and the recipient shall make jointly an application to grant approval for removal and transplantation of a human organ, to the concerned competent authority or Authorisation Committee as specified in Form 10. The Authorisation Committee shall take a decision on such application in accordance with the guidelines in Rule 6-A.] [Inserted by Notification No. G.S.R. 266(E), dated 8.4.2002 (w.e.f. 4.2.1995)]
