Definitions.
In this Act, unless there is anything repugnant
in the subject or context :
3[(a) approved institution means a hospital or a medical
institution approved by the Government to carry on
anatomical examination, dissection and transplantation
organs];
(b) authorized officer means an officer authorizes by the
Government to perform the functions of an authorized officer under this Act ;
(c) near relative means any of the following relatives of the
deceased, namely, a wife, husband, parent, son, daughter,
brother and sister and includes any other person who is
related to the deceased by
(i) lineal or collateral consanguinity within three
degrees in lineal relationship and six degrees in
collateral relationship, or
(ii) marriage either with the deceased or with any
relative specifically mentioned in this clause or
with any other relative within the aforesaid
degrees ;
(d) unclaimed body means the body of a deceased person
who has no near relative or whose body has not been
claimed by any of his near relatives within such period
as may be prescribed ;
(e) prescribed means prescribed by rules made under this
Act.
3.Substituted by Act No. XVIII of 1968.