mŸkj izns"k dksfuZ;y xzkf¶Vax vf/kfu;e] 1964 ¼mŸkj izns"k vf/kfu;e la[;k 23 o'kZ 1964½
THE UTTAR PRADESH CORNEAL GRAFTING ACT, 1964
[U. P. Act No. XXIII of 1964]
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mŸkj izns"k dkSfuZ;y xzkf¶Vax vf/kfu;e] 1964
1
¿mŸkj izns"k vf/kfu;e la[;k 23 o'kZ 1964À ¿mŸkj izns"k fo/kku ifj'kn~ us fnuk¡d 31 ekpZ] 1964 bZ0 rFkk mŸkj izns"k fo/kku lHkk us fnuk¡d 4 vxLr] 1964 bZ0 dh cSBd eas Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnuk¡d 28 flrEcj] 1964 bZ0 dks Lohdf̀r iznku dh rFkk mŸkj izns"kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 3 vDVwcj] 1964 bZ0 dks izdkf"kr gqvkAÀ
fpfdRlh; rFkk vUos'k.k ds iz;kstuksa ds fy, èr O;fDr;ksa ds us=ksa dk mi;ksx djus ds lEcU/k eas O;oLFkk djus ds fy,
vf/kfu;e
vr,o Hkkjrh; x.kra= ds iUnzgosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&&¼1½ ;g vf/kfu;e mŸkj izns"k dkSfuZ;y xzkf¶Vax vf/kfu;e] 1964 dgyk,xkA laf{kIr "kh'kZ uke] izlkj rFkk izkjEHk
¼2½ bldk izlkj leLr mŸkj izns"k jkT; eas gksxkA
¼3½ ;g vf/kfu;e rqjUr izpfyr gksxkA
2&& tc rd izlax }kjk vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk'kk,a ¼1½ ^^vuqeksfnr laLFkk^^ dk rkRi;Z vLirky ;k ,slh fpfdRlk f"k{k.k laLFkk ;k fpfdRlk vUos'k.k dsUnz vfHkizsr gS] ftls jkT; ljdkj] ljdkjh xtV eas foKfIr }kjk bl vf/kfu;e ds iz;kstu ds fy, vuqeksfnr djs(
¼2½ èr O;fDr ds lEcU/k eas ^^fudV lEcU/kh^^ ls fdlh ,sls O;fDr ls gS] ftldk lEcU/k èrd ls iRuh] ifr] ekrk] firk] iq=] iq=h] HkkbZ] cfgu ds :Ik eas gks ;k tks er̀d ds Loh; fof/k ds vuqlkj mldk mŸkjkf/kdkjh gks(
¼3½ ^^fu;r^^ dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x, fu;eksa }kjk fu;r ls gS(
¼4½ ^^ekU;rk izkIr^^ dk rkRi;Z vf/kfu;e ds iz;kstuksa ds fy, jkT; ljdkj }kjk] ,slh jhfr ls] tks fu;r dh tk;] ekU;rk izkIr ls gS(
¼5½ ^^fuc) fpfdRld^^ dk rkRi;Z ;w0ih0 esfMdy ,sDV] 1917 ds micU/kksa ds v/khu fuc) fpfdRld ls gS( vkSj
;w0 ih0 ,sDV la[;k 3]
o'kZ 1917
¼6½ ^^ykokfjl "ko^^ dk rkRi;Z ml èr O;fDr ds "ko ls gS] ftldk dksbZ fudV lEcU/kh u gks ;k ftlds "ko ds fy, nkok mlds fdlh fudV lEcU/kh }kjk èR;q ds nks ?kaVs ds Hkhrj u fd;k x;k gksA
3&&¼1½ ;fn fdlh O;fDr us fyf[kr :Ik eas fdlh le; vFkok ekSf[kd :Ik eas viuh vfUre chekjh ds nkSjku eas nks ;k vf/kd xokgksa ds lkeus ;g bPNk O;Dr dh gks fd mldh èR;q ds Ik"pkr~ mlds us=ksa dk mi;ksx fpfdRldh; ;k vUos'k.k ds iz;kstuksa ds fy, fd;k tk; rks og O;fDr] ftlds dCts eas] oS/kr% mldk "ko gks] mDr iz;kstuksa ds fy, "ko ls us=ksa dks fudkyus dk izkf/kdkj ns ldrk gS] tc rd fd mls ;g fo"okl djus dk dkj.k u gks fd mDr izkFkZuk ckn eas okil ys yh xbZ FkhA
er̀ O;fDr;ksa ds us=ksa
dk fudkyk tkuk
1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 uoEcj] 1963 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
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[m0 iz0 dkSfuZ;y xzkf¶Vax vf/kfu;e] 1956] [v/;k; 4&7] ¼2½ mi/kkjk ¼1½ ds micU/kksa Ikj izfrdwy izHkko Mkys fcuk] og O;fDr] ftlds dCts eas oS/kr% èr O;fDr dk "ko gks] mi;qZDr iz;kstuksa ds fy, "ko ls us=ksa dks fudkyus dk izkf/kdkj ns ldrk gS] tc rd mls ;g fo"okl djus dk dkj.k u gks & ¼d½ èrd us viuh èR;q ds Ik"pkr~ vius us=ksa ds bl izdkj fudkys tkus ds lEcU/k eas vkifŸk O;Dr dh Fkh vkSj mlus og vkifŸk okil ugha yh Fkh( ;k ¼[k½ er̀d ds fdlh fudV lEcU/kh us èrd ds us=ksa ds bl izdkj fudkys tkus ij vkifŸk dh gSA
¼3½ mi;qZDr iz;kstuksa ds fy, èrtkr cPps ds us= mlds ;FkkfLFkfr] ekrk&firk vFkok ekrk ;k firk dh lgefr ls fudkys tk ldrs gSaA
¼4½ fdlh èr O;fDr ds lEcU/k eas bl /kkjk ds v/khu fn;k x;k izkf/kdkj "ko ls us=ksa dks fudkyus vkSj mi;qZDr iz;kstuksa ds fy, mudk mi;ksx djus ds fy, Ik;kZIr izkf/kdkj gksxk] fdUrq bl izdkj us= fudkyus dk dk;Z] fdlh vuqeksfnr laLFkk eas dke djus okys ekU;rk izkIr fuc) fpfdRld O;olk;h }kjk gh fd;k tk,xk] ftlus "ko dh O;fDrxr ijh{kk dj ds viuk ;g lek/kku dj fy;k gks fd og fu'izk.k gks x;k gSA 4&& /kkjk 3 ds v/khu us=ksa dks fudkyus dk izkf/kdkj u fn;k tk,xk %& izkf/kdkj dc ugha fn;k tk,xk
¼d½ ;fn ,slk izkf/kdkj nsus ds fy, vf/kdr̀ O;fDr dks ;g fo"okl djus dk dkj.k gks fd rRle; izpfyr fdlh fof/k ds micU/kksa ds vuqlkj "ko dk ej.kkUos'k.k fd;k tk ldrk gS(
¼[k½ ml O;fDr }kjk] ftls vU; O;fDr us èr O;fDr ds "ko dks dsoy mls xkM+us ;k mldk cfgdeZ djus ds iz;kstu ds fy, lkSaik gksA
5&& vuqeksfnr laLFkk eas iM+s gq, ykokfjl "ko dh n"kk eas] bl vf/kfu;e ds v/khu us=ksa dks fudkyus dk izkf/kdkj ml O;fDr }kjk ftlds fu;U=.k ;k izcU/k esa ,slh laLFkk gks ;k mlds }kjk rnFkZ izkf/kdr̀ fdlh vU; O;fDr }kjk mlh jhfr ls fn;k tk ldrk gS] tks fu;r dh tk;A
ykokfjl "ko ds lEcU/k esa
izkf/kdkj
6&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,] iwoZ izdk"ku ds Ik"pkr~ fu;e cuk ldrh gS A
jkT; ljdkj dk fu;e
cukus dk vf/kdkj
¼2½ bl vf/kfu;e ds v/khu cuk, x, lHkh fu;e] cuk;s tkus ds Ik"pkr~] ;Fkk"kD;
"kh?kz] jkT; fo/kku e.My ds izR;sd lnu ds le{k] tc mldk l= gks jgk gks] mlds ,d l= ;k ,dkf/kd vkuqdzfed l=ksa esa dqy pkSng fnu dh vof/k Ik;ZUr j[ksa tk;saxs vkSj tc rd fd dksbZ ckn dk fnuk¡d fu/kk Zfjr u fd;k tk;] xtV esa izdk"ku ds fnuk¡d ls] ,sls ifj'dkjksa rFkk vfHk"kwU;uksa ds v/khu jgrs gq, izHkkoh gksaxs] tks fo/kku e.My ds nksuksa lnu djus ds fy;s lger gksa] fdUrq bl izdkj dk dksbZ ifj'dkj ;k vfHk"kwU;u lEc) fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA
7&& ¼1½ bl vf/kfu;e ds mi;qZDr micU/kksa dh dksbZ ckr] èr O;fDr ds "ko ;k mlds fdlh Hkkx ds lEcU/k eas fdlh ,slh dk;Zokgh dks voS/k djus okyh u ekuh tk,xh] tks oS/k gksrh] ;fn ;g vf/kfu;e ikfjr u gqvk gksrkA
viokn
¼2½ bl vf/kfu;e ds micU/kksa ds vuqlkj us=ksa dks fudkyus ds fy, fn;k x;k dksbZ vf/kdkj] bf.M;u Ikhuy dksM dh /kkjk 297 ds micU/kksa dk mYya?ku u le>k tk,xkA ,sDV la[;k 45] o'kZ
1860
THE UTTAR PRADESH CORNEAL GRAFTING ACT, 1964
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[U. P. ACT NO. XXIII OF 1964]
[Passed in Hindi by the Uttar Pradesh Legislative Council on March 31, 1964 and by the Uttar Pradesh Legislative Assembly, on August 4, 1964.
Received the assent of the President on September 28, 1964- under Article 201 of 'the Constitution of India'. and was published in the Uttar Pradesh Gazette, Extraordinary, dated October 3, 1964.]
AN
ACT
to make provision with respect to the use of eyes of deceased persons for therapeutic and research purposes
IT IS HEREBY enacted in the Fifteenth -Year of the Republic of India as follows- Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Corneal Grafting Act, 1964.
(2) It extends to the whole of Uttar Pradesh.
(3) This Act shall come in to force at once. Definitions 2. In this Act, unless the context otherwise requires-
(1) "approved institution" means a hospital or a medical teaching or research institution which the State Government may, by notification in the Gazette, approve for the purposes of this Act;
(2) "near relative" in relation to a deceased person, means any person related to the deceased as wife, husband, parent, son; daughter, brother, Sister, and includes any other person who under the personal law governing the deceased may be the heir of the deceased ;
(3 "Prescribed" means prescribed by rules made under this Act;
(4) "recognized" means recognized by the State Government for the purposes of this Act in such manner as may be prescribed ;
(5) "registered medical practitioner" means a practitioner registered under the provisions of the U. P. Medical Act, 1917; and
(6) "unclaimed body" means the body of a deceased person, who has no near relative or which has not been claimed by any of his near relatives within two hours of the death of the deceased.
Removal of
eyes of
deceased
persons
3. (1) If any person either in writing at any time, or orally in the presence of two or more witnesses during his last illness has expressed a request that his eyes be used for therapeutic or research purposes after his death, the person lawfully in possession of his body after his death may, unless he has reason to believe that the request was subsequently withdrawn, authorise the removal of the eyes from the body for the said purposes.
1 For Statement of Objects and Reasons, see Uttar Pradesh Gazette, Extraordinary, dated November 23, 1963.
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[The Uttar Pradesh Corneal Grafting Act, 1964] [Section 4-7]
(2) Without prejudice to the provisions of sub-section (1), the person lawfully in possession of the body of a deceased person may authorize the removal of the eyes from the body for the purposes aforesaid, unless he has reason to believe that--------
(a) the deceased had expressed an objection to his eyes being so dealt with after his death, and had not withdrawn such objection; or
(b) any near relative of the deceased objects to the deceased's eyes being so dealt with.
(3) The eyes of a still-born child may be removed for the aforesaid purposes with the consent of his parents or parent as the case may be.
(4) An authority given under this section in respect of any deceased person shall be sufficient warrant for the removal of the eyes from the body and their use for the purposes aforesaid; but no such removal shall be effected except by a recognized register medical practitioner working in an approved institution who has satisfied himself by a personal examination of the body that life is extinct.
Authority
when not to
be given
4. Authority for removal of the eyes shall not be given under section 3--
(a) if the person empowered to give such authority has reason to believe that an inquest may be held on the body in accordance with the provisions of any law for the time being in force ;
(b) by a person entrusted by another person with the body of the deceased person for the purposes only of its interment or cremation. Authority in
respect of an
unclaimed
body
5. In the case of an unclaimed body lying in an approved institution, an authority for removal of eyes under this Act may be given in such manner as may be prescribed, by the person having the control or management of such institution or by any other person authorized by him in this behalf.
Power of the
State
Government
to make rules
6. (1) The State Government may after previous publication make rules for carrying out the purposes of this Act.
(2) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of fourteen days extending in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make; so however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done thereunder.
Saving
Act XLV of
1860
7. (1) Nothing in the foregoing provisions of this Act shall be construed as rendering unlawful any dealing with the body or any part thereof, of a deceased person who would have been lawful if this Act had not been passed.
(2) Any authority for the removal of eyes given in accordance with the provisions of this Act shall not be deemed to be a contravention of the provisions of section 297 of the Indian Penal Code,
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