Section 13 in Telangana Transplantation of Human Organs Act, 1995
13. Appropriate Authority.
(1)The Government shall appoint, by notification, one or more officers as Appropriate Authorities for the purpose 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 for hospitals engaged in the removal, storage or transplantation of any human organ;(iv)to investigate any complaint or breach of any of the provisions of this Act or any of the rules made thereunder and take the appropriate action;(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.
