Section 2 in The Transplantation of Human Organs Rules, 1995
2. Definitions.
-(a)"Act" means the Transplantation of Human Organs Act, 1994 (42 of 1994);(b)"Form" means a form annexed to these rules;(c)"section" means a section of the Act;(d)[ "National Accreditation Board for Laboratories" (NABL) means a Board set up by the Quality Council of India (set up by the Government of India) for undertaking assessment and accreditation of testing and calibration of laboratories in accordance with the international standard ISO/IEC 17025 and ISO 15189;] [Instered by G.S.R. 571(E), dated 31st July, 2008.](e)the Registered Medical Practitioner, as defined in clause (n) of section 2 of Transplantation of Human Organs Act, 1994 includes an allopathic doctor with MBBS or equivalent degree under the Medical Council of India Act;(f)words and expressions used and not defined in these rules, but defined in the Act, shall have the same meanings respectively assigned to them in the Act.
