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State of Maharashtra - Section

Section 7 in The Maharashtra Kidney Transplantation Rules, 1989

7. Maintenance of records and register.

(1)Every head of the approved institution and the Coroner or any other officer performing similar functions as the Coroner, shall maintain a register in Form 'H' for recording therein the particulars and details of removal and transplantation of kidneys, enlistment of donors, recipients of kidneys and the conditions under which the approval of consent for removal and transplantation of kidney is given.
(2)The entries in the register shall be made serially and a fresh serial number shall be started at the commencement of each calendar year.
(3)The approved institution and the Coroner shall produce such register whenever required by the State Government or by any officer authorised by it in this behalf.Form 'A'[See rule 3(1)]Donor CardName .................... (name of donor)In the hope that I may help others, I Shri ............................. Resident of ........................... express a request, to take effect soon after my death, for anatomical gift of my Kidneys, if medically acceptable, be used for therapeutic purposes i.e. for transplantation. The words and marks below indicate my desires.I hereby, willingly donate my kidneys for the therapeutic purposes i.e. for transplantation.My blood group is ..................Date of birth of donor ..............Place: ................Date: .................Signature /Thumb impression of the donorWe the undersigned witnesses, hereby declare that this card is signed by the donor and by us in presence of each other.Name, signature and full Address of the witness:
(1)............................Name ......................Address ..................
(2)............................Name ......................Address ..................Form 'B'[See rules 3(2) and 4 (1)]AuthorisationI ..................... residing at ................................. being lawfully in possession of the body of the deceased.Shri...................... hereby authorize the removal of kidneys from the said body to be used for therapeutic purposes.*I further declare that the deceased had expressed a request that his kidneys be used for therapeutic purposes after his death and such request, was not subsequently withdrawn, at any time.Place ...................Date ....................Signature/ Thumb impression..................................Signature of witness and full address* Strike out the portion not relevant.Form 'C'[See rule 4 (2)]Application for authorization for the removal and transplantation of KidneyTo........................................................Sir,I hereby apply for the authorization under section 3(3) 5(1)/7 of the Maharashtra Kidney Transplantation Act, 1982 for removal/ transplantation of the kidney.
1. Name of the applicant  
2. Age  
3. Full address with Telephone Nos.  
  (a) Hospital  
  (b) Residential  
4. Technical qualification (MBBS onwards)  
{|
5. Experience(1) Year(2) Institution(3) Field of speciality, if any(4)
  ….................….................….................…................. ….................….................….................…................. ….................….................….................…................. ….................….................….................….................
|-| 6.| Any other matter including; Positions held, seminars, Researchwork etc. for Consideration.||-| 7.| Institution where applicant would like to work for thispurpose.||}I undertake to abide by all the rule /regulations and guidelines issued by the Government and the Director of Medical Education and Research and other competent authorities in this respect. I request to grant me authorization for the purpose referred to above.Yours faithfully,(Signature of the applicant)I recommend the above application. He will be extended all the facilities for the purpose. The institution undertakes to abide by all the rules/ regulations and guidelines issued by Government/Director, Medical Education and Research and other competent authority in this respect.Signature of the Head of the DepartmentNote: - (a) All the copies of the certificates duly attested by the Gazetted Officers may please be enclosed with the application, The original may please be provided when asked for.
(b)Please strike out the portion not relevant.
Form 'D'[See rule 4 (3)]Certificate of AuthorisationThis is to authorize Dr. .......................... full address ............................... under section ................ of the Maharashtra Kidney Transplantation Act, 1982, for removal/Transplantation of kidneys at the following Institution, namely:- .......................This authorization is issued subject to the provisions of the Maharashtra Kidney Transplantation Act, 1982 and the rules made thereunder. Dr. .............. will abide by the rules made under the said Act, and the guidelines issued by the Director, Medical Education and Research and any other authority in the matter.This authorization is liable to be revoked on failure to comply statutory requirements or breach of the conditions referred to above.Place: ..................Date: ...................Signature........................AuthorityForm 'E'[See rule 4 (4)]Authorisation for Removal of Kidneys From Unclaimed Dead BodiesI, ....................... being the person designated in that behalf by .............. the person in control and / or management of .............. hereby authorize the removal of the kidneys from the body of .............. lying unclaimed/likely to remain unclaimed in this Institution, for the use of therapeutic purposes.Designation: ...................Place: ................Signature of the Head of Institution.Form 'F'(See rule 5)I ............... relation of ......................(name of deceased, being residing at the deceased) ................. being lawfully in possession of the body of ................ deceased / near relative of the deceased object to the removal of the kidneys from the body of the said deceased on the following grounds namely :-............................................................................................................................................................................................................................................................................Place: .................Date: .................Signature/Thumb impressionName and Signature of witness: ..................................Form 'G'(See rule 6)Coroner's consent / directions for removal of KidneysI, ........................the Coroner of Bombay hereby give consent/direction for the removal of the kidneys from the body of the deceased person ............................. for therapeutic purposes subject to the following conditions namely:-............................................................................................................................................................................................................................................................................Place: .................Date: .................Signature of the Coroner of Bombay with Seal.Form 'H'[See rule 7 (1)]Record of Removal and Transplantation of Kidneys
Serial No. Date of admission Name of Patient Donor Age Address Name and address of person lawfully in possessionof deceased person/near relative of deceased person
1 2 3 4 5 6  
             
Name of registered practitioner/approvedinstitution/ Coroner Date of transplantation Name of recipient of kidneys Remarks, if any
7 8 9 10