Section 7 in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
7. Removal of kidneys to be made by registered medical practitioner and in presence of police officer.
- No removal of kidneys under this Act shall be made,-(i)by any person other than a registered medical practitioner who had satisfied himself, before sudi removal by a personal examination of the body from which kidneys are to be removed, that life is extinct in such body; and(ii)except in the presence of a police officer not below the rank of a Sub-Inspector of Police.
