Transplantation of Human Organs Act, 1994

[Act No. 42 of 1994 dated 8th July, 1994]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, applications and commencement
2	Definitions
Chapter II	Authority For The Removal Of Human Organs
3	Authority for removal of human organs
4	Removal of human organs not to be authorized in certain cases
5	Authority for removal of human organs in case of unclaimed bodies in hospital or prison
6	Authority for removal of human organs from bodies sent for postmortem examination for medico legal or pathological purposes
7	Preservation of human organs
8	Savings
9	Restrictions on removal and transplantation of human organs
Chapter III	Regulation Of Hospitals
10	Regulation of hospitals conducting the removal, storage or transplantation of human organs
11	Prohibition of removal or transplantation of human organs for any purpose other than therapeutic purposes
12	Explaining effects, etc., to donor and recipient
Chapter IV	Appropriate Authority
13	Appropriate Authority
Chapter V	Registration Of Hospitals
14	Registration of hospitals engaged in removal, storage or transplantation of human organs
15	Certificate of registration
16	Suspension or cancellation of registration
17	Appeals
Chapter VI	Offences And Penalties
18	Punishment for removal of human organ without authority
19	Punishment for commercial dealings in human organs
20	Punishment for contravention of any other provision of this Act
21	Offences by companies
22	Cognizance of offence
Chapter VII	Miscellaneous
23	Protection of action taken in good faith
24	Power to make rules
25	Repeal and saving
	Foot Notes

An Act to provide for the regulation of removal, storage and transplantation of human organs for therapeutic purposes and for the prevention of commercial dealings in human organs and for matters connected therewith of incidental thereto.

WHEREAS it is expedient to provide for the regulation removal storage and transplantation of human organs for therapeutic purposes and for the prevention of commercial dealings in human organs;

AND WHEREAS Parliament has no power to make laws for the States with respect to any of the matters aforesaid except as provided in articles 249 and 250 of the Constitution;

AND WHEREAS in pursuance of clause (1) of articles 252 of the Constitution, resolutions have been passed by all the Houses of the Legislatures of the States of Goa, Himachal Pradesh and Maharashtra to the effect that the matters aforesaid should be regulated in those States by Parliament by law;

BE it enacted by Parliament in the Forty-fifth year of the Republic of India as follows: