Section 2 in The Transplantation Of Human Organs and Tissues Act, 1994
2. Definitions
.In this Act, unless the context otherwise requires,(a)advertisement includes any form of advertising whether to the public generally or to any section of the public or individually to selected persons;(b)Appropriate Authority means the Appropriate Authority appointed under section 13;(c)Authorisation Committee means the committee constituted under clause (a) or clause (b) of sub-section (4) of section 9;(d)brain-stem death means the stage at which all functions of the brain-stem have permanently and irreversibly ceased and is so certified under sub-section (6) of section 3;(e)deceased person means a person in whom permanent disappearance of all evidence of life occurs, by reason of brain-stem death or in a cardio-pulmonary sense, at any time after live birth has taken place;(f)donor means any person, not less than eighteen years of age, who voluntarily authorises the removal of any of his [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] for therapeutic purposes under sub-section (1) or sub-section (2) of section 3;(g)hospital includes a nursing home, clinic, medical centre, medical or teaching institution for therapeutic purposes and other like institution;(h)human organ means any part of a human body consisting of a structured arrangement of tissues which, if wholly removed, cannot be replicated by the body;(ha)[ "Human Organ Retrieval Centre" means a hospital,- [Inserted by Act 18 of 2011, Section 5.](i)which has adequate facilities for treating seriously ill patients who can be potential donors of organs in the event of death; and(ii)which is registered under sub-section (1) of section 14 for retrieval of human organs;](hb)[ "minor" means a person who has not completed the age of eighteen years;] [Inserted by Act 18 of 2011, Section 5.](i)[ "near relative" means spouse, son, daughter, father, mother, brother, sister, grandfather, grandmother, grandson or granddaughter;] [Substituted by Act 16 of 2011, Section 5.](j)notification means a notification published in the Official Gazette;(k)payment means payment in money or moneys worth but does not include any payment for defraying or reimbursing(i)the cost of removing, transporting or preserving the [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] to be supplied; or(ii)any expenses or loss of earnings incurred by a person so far as reasonably and directly attributable to his supplying any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from his body;(l)prescribed means prescribed by rules made under this Act;(m)recipient means a person into whom any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] is, or is proposed to be, transplanted;(n)registered medical practitioner means a medical practitioner who possesses any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (102 of 1956), and who is enrolled on a State Medical Register as defined in clause (k) of that section;(o)therapeutic purposes means systematic treatment of any disease or the measures to improve health according to any particular method or modality;(oa)[ "tissue" means a group of cells, except blood, performing a particular function in the human body;] [Inserted by Act 18 of 2011, Section 5.](ob)[ "Tissue Bank" means a facility registered under section 14A for carrying out any activity relating to the recovery, screening, testing, processing, storage and distribution of tissues, but does not include a Blood Bank;] [Inserted by Act 18 of 2011, Section 5.](p)transplantation means the grafting of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from any living person or deceased person to some other living person for therapeutic purposes.(q)[ "transplant co-ordinator" means a person appointed by the hospital for coordinating all matters relating to removal or transplantation of human organs or tissues or both and for assisting the authority for removal of human organs in accordance with the provisions of section 3.] [Inserted by Act 18 of 2011, Section 5.]
