Section 10 in Maharashtra Kidney Transplantation Act, 1982
10. Rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for the purpose of giving effect to the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may .provided for,-(a)the form and the manner in which the person lawfully in possession of the body of a deceased person may authorise the removal of kidneys for therapeutic purposes;(b)the form and the manner in which a near relative of a deceased person may object to the deceased person's kidneys being used for therapeutic purposes;(c)the form and the manner in which any authority for removal of kidneys under this Act may be given on behalf of the person having the control or, management of an approved institution by any officer or person designated in that behalf by the person having the control or management of the approved institution;(d)the manner in which the Coroner or any other person performing the functions of the Coroner may give his consent for the removal of kidneys from the body of a deceased person;(e)any other matter which is to be, or may be, prescribed by rules under this Act.(3)Every rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty days, which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule, or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall, from the date of publication of such notification, have effect only in such modified form or be of no effect as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
