Section 13(2) in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
(2)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, - [Substiuted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](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 Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](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.
