Section 13 in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
13. Appropriate Authority.
(1)The Government shall appoint by notification, one or more officers as Appropriate authorities for the purposes of this Act.(2)The Appropriate Authority shall perform the following functions, namely: -(i)to grant registration under sub-section (1) of section 15 or renew registration under sub-section (3) of that section;(ii)to suspend or cancel registration under sub-section (2) of section 16;(iii)[ to enforce such standards, as may be prescribed, - [Substiuted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](A)for hospitals engaged in the removal, storage or transplantation of any human organ;(B)for Tissue Banks engaged in recovery, screening, testing, processing, storage and distribution of tissues;](iv)to investigate any complaint of breach of any of the provisions of this Act or any of the rules made thereunder and take appropriate action;(iva)[ to inspect Tissue Banks periodically ;] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](v)to inspect hospitals periodically for examination of the quality of transplantation and the follow up medical care to persons who have undergone transplantation and persons from whom organs are removed; and(vi)to undertake such other measures as may be prescribed.
