Section 6 in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
6. Authority for removal of kidneys from bodies sent for post-mortem examination, for medico-legal or pathological purposes.
- Where the body of a person has been sent for post-mortem examination-(a)for medico-legal purposes by reason of the death of such person having been caused by accident or any other unnatural cause; or(b)for pathological purposes,the person competent under this Act to give authority for the removal of the kidneys from such dead body may, if he has reason to believe that the kidneys will not be required for the purpose for which such body has been sent for post-mortem examination, authorise the removal for therapeutic purposes, of the kidneys of such deceased person, provided that he is satisfied that the deceased person had not expressed, before his death, any objection to his kidneys being used for therapeutic purposes after his death or, where he had granted an authority for the use of his kidneys for therapeutic purposes after his death such authority had not been revoked, by him before his death.
