Section 24 in Telangana Transplantation of Human Organs Act, 1995
24. Power to make rules.
(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(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 manner in which and the conditions subject to which any donor may authorise removal, before his death of any human organ of his body under sub-section (1) of section 3;(b)the form and the manner in which a brain-stem death is to be certified and the conditions and requirements which are to be satisfied for that purpose under sub-section (6) of section 3;(c)the form and the manner in which any of the parents may give authority, in the case of brain-steam death of a minor, or the removal of any human organ under sub-section (7) of section 3;(d)the form in which authority for the removal of any human organ from an unclaimed dead body may be given by the person incharge of the management or control of the hospital or prison, under sub-section (1) of section 5;(e)the steps to be taken for the preservation of the human organ removed from the body of any person, under section 7;(f)the form and the manner in which an application may be jointly made by the donor and the recipient under sub-section (5) of section 9;(g)the manner in which all possible effects, complications and hazards connected with the removal and transplantation is to be explained by the registered medical practitioner to the donor and the recipient under section 12;(h)the standards as are to be enforced by the Appropriate Authority for hospitals engaged in the removal, storage or transplantation of any human organ under clause (iii) of sub-section (2) of section 13;(i)the other measures as the Appropriate Authority shall undertake in performing its functions under clause (vi) of sub-section (2) of section 13;(j)the form and the manner in which an application for registration shall be made and the fees shall be accompanied, under sub-section (2) of section 14;(k)the specialised services and the facilities to be provided, skilled manpower and the equipments to be possessed and the standards to be maintained by a hospital for registration under sub-section (3) of section 14;(l)the form in which, the period for which and the conditions subject to which certificates of registration is to be granted to a hospital under sub-section (1) of section 15;(m)the manner in which and the fees on payment of which certificate of registration is to be renewed under sub-section (3) of section 15;(n)the manner in which an appeal may be preferred under section 17;(o)the manner in which a person is required to give notice to the Appropriate Authority of the alleged offence and of his intention to make a complaint to the court, under clause (b) of sub-section (1) of section 22; and(p)to provide for a registry to document all the organ transplants to evaluate the performance of each transplants centre and for matters connected therewith or incidental thereto; and(q)any other matter which is required to be, or may be prescribed.(3)Every rule made under this Act shall immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislature agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand and annulled as the case may be, so however, that any such modification, annulment shall be without prejudice to the validity of anything previously done under that rule.
