Section 9(1C) in The Transplantation Of Human Organs and Tissues Act, 1994
(1C)No human organs or tissues or both shall be removed from the body of a mentally challenged person before his death for the purpose of transplantation.Explanation.-For the purpose of this sub-section,-(i)the expression "mentally challenged person" includes a person with mental illness or mental retardation, as the case may be;(ii)the expression "mental illness" includes dementia, schizophrenia and such other mental condition that makes a person intellectually disabled;(iii)the expression "mental retardation" shall have the same meaning as assigned to it in clause (r) of section 2 of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996).]
