Telangana act 010 of 1955 : The Telangana Pathology and Anatomy Act, 1955.

Section 1.Short title, extent and commencement.

(1) This Act may be called ¹[the Telangana Pathology and Anatomy Act, 1955.]

(2) It extends to the whole of the ¹State of Telangana.

(3) This section shall come into force at once.

(4) The State Government may, by notification in the ¹Telangana Gazette direct that the remaining provisions of this Act shall come into force on such date and in such area as may be specified in the notification.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 2.Definitions.

In this Act, unless there is anything repugnant in the subject or context:—

(a) “authorised officer” means an officer authorised under section 3;

(b) “hospital” means any hospital established or maintained by the State Government, or ¹[by any local authority] and includes any other hospital which may be declared by the State Government, by notification in the Telangana Gazette to be a hospital for the purpose of this Act;

(c) “near relative” means any of the following relatives of the deceased, namely a wife, husband, parent, son, daughter, brother or sister and includes any other person who is related to the deceased (i) by lineal consanguinity within three degrees or by collateral consanguinity within six degrees, or (ii) by marriage with any of the relatives aforesaid;

Explanation:— The expressions “Lineal consanguinity” and “collateral consanguinity” shall have the meanings assigned to them in the Indian Succession Act, 1925, and degree of relationship shall be computed in the manner laid down in that Act.

(d) “prescribed” means prescribed by rules made by the State Government under this Act;

(e) “teaching medical institution’’ means any of the institutions specified in the Schedule to this Act and includes any other institution which may be declared by the State Government, by notification in the Telangana Gazette to be a teaching medical institution for the purposes of this Act;

(f) “unclaimed body” means the body of a person who dies in a hospital, prison or public place, which has not been claimed by any of his near relatives within such time as may be prescribed.

1. Substituted by Act No.19 of 1963.

Section 3.Power of State Government to authorise officers to act under section 4.

(1) The State Government may by notification in the ¹[Telangana Gazette] authorise for the area in which this Act comes into force or any part thereof, one or more officers to whom a report shall be made under section 4 and who shall be competent to act under the said section.

(2) Every officer authorised under sub-section (1) shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 4.Unclaimed dead bodies in hospitals, prisons and public places how to be dealt with.

(1) If a person dies in a hospital or in a prison and his body is not claimed by any of his near relatives in hospitals, within such time as may be prescribed, the authority in-charge of such hospital or prison shall, with the least practicable delay, report the fact to the authorised officer, and the said officer shall take possession of the unclaimed body and except in the case referred to in sub-section (3), hand it over to the authority in-charge of a teaching medical institution. if it is required by that authority for the purpose of conducting pathological or anatomical examination and dissection ¹[or for the therapeutic purposes].

(2) If a person dies in any public place in an area in which he had no permanent place of residence and the body of that person is not claimed by any of his near relatives within such time as may be prescribed the authorised officer shall take possession of the unclaimed body and except in the case referred to in sub-section (3) hand it over to the authority in-charge of a teaching medical institution, if it is required by that authority, for the purpose specified in sub-section (1).

(3) When there is any doubt regarding the cause of death or when for any reason the authorised officer considers it expedient so to do shall forward the unclaimed body to a police officer referred to in section 174 of the Code of Criminal Procedure, 1898.

(4) Where any unclaimed body taken possession of by the authorised officer under this section is not required by the authority in charge of a teaching medical institution for the purpose specified in sub-section (1), it shall be disposed of in such manner as may be prescribed.

1. Added by Act No.19 of 1963.

Section 5.Doubt or dispute as to near relative to be referred to a City Magistrate or Magistrate of the first class.

5. Doubt or dispute as to near relative to be referred to ¹[XXX] a City Magistrate or Magistrate of the first class.-- (1) If any doubt or dispute arises whether a person is or is not a near relative of the deceased for the purpose of section 4, the matter shall be referred ²[in the cities of Hyderabad and Secunderabad, to a City Magistrate, and elsewhere to a Magistrate of the First Class] having jurisdiction and the decision of such Magistrate shall be final.

(2) Pending such decision, the body of the deceased person shall be preserved from decay in such manner as may be prescribed.

1. The word the City Coroner or omitted by Act No.19 of 1963.

2. Substituted by Act No.19 of 1963.

Section 6.Penalty.

Whoever disposes of, or abets the disposal of, an unclaimed body save as provided by this Act, or obstructs any authority in-charge of a teaching medical institution or an authorised officer from handing over, taking possession of, removing or using, such dead body for the purpose specified in section 4, shall be punishable with the fine which may extend to five hundred rupees.

Section 7.Duty of police and other officers to assist.

All officers and servants of the Police, Medical and Public Health Departments, all officers and servants in the service of a local authority, and all village officers and servants shall be bound to take all reasonable measures to assist authorised officers in the discharge of their duties under this Act.

Section 8.Protection of persons acting under this Act.

No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act.

Section 9.Power to make rules.

The State Government may, by notification in the Telangana Gazette make rules for carrying out the purposes of this Act.