Section 7 in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
7. Registered Medical Practitioner alone may remove eyes.
(1)No person other than a registered medical practitioner attached to, or employed in any approved institution, shall remove the eyes from the body of a deceased person.(2)The medical practitioner authorised to remove the eyes from the body of a deceased person under sub-section (1), shall, before such removal, satisfy himself by personal examination of the body that life is extinct.(3)After removal of the eyes from the body of a deceased person the medical practitioner shall keep it in such receptacle for preservation, as may be prescribed, before its delivery to the Eye Bank or an institution approved by the State Government.Explanation. - In this section "registered medical practitioner" means a medical practitioner who possesses a postgraduate qualification in Ophthalmology or who possesses a certificate showing that he has received training in enucleation procedure in the Ophthalmology department of an institution approved or notified by the State Government.
