Section 3(3) in The Orissa Eyes (Authority for Use for Therapeutic Purposes) Act, 1985
(3)The authority given under Sub-section (1) or, as the case may be, under Sub section (2), shall be sufficient warrant for the removal, for therapeutic purposes, of the eyes from the body of the deceased person; but no such removal shall be made by any person other than a registered medical practitioner (ophthalmic) who had satisfied himself, before sue removal, by a personal examination of the body from which eyes are to be removed, that life is extinct in such body.
