Section 8(3) in Transplantation of Human Organs and Tissues Act, 2010
(3)The Monitoring Authority shall appoint an Administrator, preferably from the medical profession, in consultation with the [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] and also appoint such other officers as may be required, on terms and conditions, to be determined by it, to carry out the day-to-day business of the Authority, for which the [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] shall provide a reasonable annual grant.
