Section 7 in The Rajasthan Corneal Grafting Act, 1982
7. [] [Renumbered and Inserted by Rajasthan Act 7 of 1984 [13-2-1984]] Authority to remove eyes to be sent to the eye specialist eye bank or approved institution.
- An authority for removal of eyes given under this Act: shall, immediately after the death of the deceased, be sent to the nearest approved institution and the person having the control or management of the approved institution or an officer authorised by him in this behalf shall, immediately on receipt of such authority, arrange for the removal of the eyes from the body of the deceased for use for the purposes of this Act.
