Section 8(2) in Transplantation of Human Organs and Tissues Act, 2010
(2)The Authority so constituted shall -(a)monitor transplantation and enforce prescribed standards for recognized medical institutions and hospitals;(b)investigate and hold inquiry into the allegations of breach of any provision of this Act;(c)inspect recognized medical institutions and hospitals for examination of quality of transplantation, follow up medical care of donor and recipient and any other matter ancillary thereto and also periodically inspect institutions wishing to be recognized;(d)cause establishment of a National Registry and national and regional networks for evaluating quality and outcome of transplant centers and cause enhancement and promotion of transplantation; and(e)due to shortage of available human organs for transplantation to meet lifesaving patient needs; the Monitoring Authority will explore and support the international collaboration of xenotransplanation in future, after considering all ethical and safety risks and also continue to examine and collect global data on the practices, safety, quality, efficacy and epidemiology of stem cell as well as non-human organ transplantation.
