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State of Punjab - Section

Section 8 in Transplantation of Human Organs and Tissues Act, 2010

8. Monitoring Authority.

- [(1) The Government shall, by notification in the official Gazette, constitute a Monitoring Authority consisting of the following: -
(i) Minister for Health or a nominee of the ChiefMinister; Chairperson
(ii) Secretary to the Government, Health Department; Member/Secretary
(iii) Secretary to the Government, Home Department orhis representative not below the rank of Additional Secretary; Member
(iv) President, Transplantation Society of Pakistanor his nominee; Member
(v) Executive Director Pakistan Medical ResearchCouncil or his nominee; Member
(vi) President, Ophthalmologic Society of Pakistan orhis nominee; Member
(vii) President, Pakistan Medical Association ofPakistan or his nominee; Member
(viii) President, Pakistan Society of Gastroenterologyor his nominee; Member
(ix) Surgical Transplant Specialist nominated by theGovernment; Member
(x) Chairperson of the Punjab Health Care Commissionor a nominee of the Health Care Commission; and Member
(xi) any other outstanding Medical Specialistnominated by the Government. Member]
(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.
(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.
(4)The [Government] [Substituted for the words 'Federal Government' by the Punjab Transplantation of Human Organs and Tissues (Amendment) Act 2012 (LVII of 2012).] in consultation with the Monitoring Authority shall establish a fund consisting of grants by the Federal and Provincial Governments and contributions by NGOs, philanthropists and other individuals for the transplantation or indigent patients including post transplant care and medicines.
(5)The pool of voluntary donors and registry of potential recipients shall be established and regulated as may be prescribed.