(1)Where a person under treatment in a hospital whether established by or vesting in, or maintained by the State Government or any local authority, dies in such hospital and his body is unclaimed, the authorities in charge of such hospital shall with the least practicable delay report the fact to the authorised officer and such officer shall then hand over the unclaimed body, to the authorities in charge of an approved institution for any therapeutic purpose or for the purposes of medical education or research including anatomical examination and dissection.
