Section 11(2) in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form in which removal of kidneys from unclaimed bodies may be authorised, as required by section 5;(b)the preservation of removed kidneys, as required by section 8;(c)the publicity which may be given to the provisions and objects of this Act;(d)any other matter which is to be, or may be, provided for by rules under this Act.
