Section 4 in The Rajasthan Corneal Grafting Act, 1982
4. [] [Renumbered and Inserted by Rajasthan Act 7 of 1984 [13-2-1984]] Removal of eyes from bodies sent for post-mortem examination.
- Where the body of a person has been sent for postmortem 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 eyes from such dead body may, if he has reason to believe that the eyes 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 eyes of such deceased person provided that he is satisfied that the deceased person had not expressed, before his death, any objection to his eyes being used for therapeutic purposes after his death or, where he had granted an authority for the use of his eyes for the rapeutic purposes after his death, such authority had not been revoked by him before his death.
