ORISSA ACT I OF 1961
THE 0-A CORNEAL GRAJ?TING ACT, 1-
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CONTENTS
S ~ O N S I . Short title, extent and commencement
2. Definitions
3. Removal of eyes of deceased person
4. Authority when not to be given
5. Person eatrusted with body only for cremation, etc., not to give authotit
6. Authority in respect of unclaimed body 7:Persons authorised to remove
8. Power of the Slate Government to make rulos
9. Saving
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ORXSSA ACT I OF 1961
'[THE ORlSSA CORNEAL GRAFTING ACT, 1960J
[ Received-the assent of the Governor on the' 11th January 1961, rst published in an -exrraordil w r y issue o f the Orissa Gamtie, ,&fed the 19th Junuary 1961 ]
AN ACT TO MAKE PROVISION FOR THE. REMOVAL OF E m OF DECEASED PERSONS FOR THEWPEU~C P-B BE it enacted by the Legislahue of &'state of 0 r i k in the Eleventh Year of the Republic .. of India as follows :-
1. ( I ) This Act may be d e d the On'ssa ~#meal a%* Grafting Act, 1960. .,-.em
Inat. (2) It extends to the whole of the State of Orissa,
(3) This section shall come into fnoe at o n e . .
and- the remaining provisions of this Act shall come into force in such area and on such- date as &e State Gov-nt may, by - notifidon, appoint.
2. In this Act, unless .there is anything. repugnant in -the subject or context-
- (a) "approved institution" means a hospital .
. or a 'medid or teaching institution for therapeutic purposes approved by the Stat4 Government tor the purposes of this Act ;. .
(b) "n& relative" in relati& to a d d person, means any of .$he following rtla- tives of the deceastd, that is, wife, husband, paren!, son, daughter, brother and sister and lncludes an o- person who is related to the g eoeased-
( i ) by lineal or wllateral consanguinity within three degrees in lineal relationship a ~ ~ d six degrees in collateral relationship ; .orI
(if) by marriage either with the d#xased or
with any relative s @ d y mentioned in this ,.clause or mth any 0% relative within the a f o r k d degr#s ;
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THE ORISSA CORNEAL G ~ G ACT, 1960 [Or. A d 1
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(Sec. 3) Explanation-Tbe expression "lineal and colla- ,, of ,925 terd consanguinity" ' shall have the meanings assigned to them in the Indian Succession Act, 1925;
(c) "prescribed" means prescribed by rules
made under this. Act;
(d) "recognised" means recognised for the
purposes of xhis Act in such manner as may be prescribed; -
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(e) "registered medical practitioner" means a practitioner practising any system of medi- cine and registered as such under any law for the time being in force in India;' and
(f) "unclaimed body" means the body of a deceased person who has no near relative
or which has not k e n claimsd by any of his near relatives within such time as may .
be prescribed .
.,
~rmovd . 3. (1) If: any person has expressed -in writing a
oyn of dm- - request that his eyes be used for therapeutic purposes parsom. after his death, the person lawfu1Iy in possession of
,, his.body:after-his'death may, unless he has reason to believe that the request was subsequently withdrawn,
authorise in writing the xem~val of the eyes from the body for the said purposes.
(2) T h e person so authorising shall, if he expres~ei his desire in writing at the time of authorisation,
be paid such amount in such manner and subject to such conditions as may be prescribed..
(3) Without prejudice to the provisions of sub- section ( I ) the person ,lawfully in possession of the body of a deceased person may authorise the removal of the eyes from the body for the purposes aforesaid unless that person has reason to believe-
(a) that the deceased had expressed an objec- tion to his eye being so dealt with after his death, and had not withdrawn such objec- tion; or
(b] that a near relative of the deceased objects to the deceased's eyes bcin SO dealt with,
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(4) An authority given under the provisions of this section in respect of any deceased person shall be sullicient warrant for the removal of the eyes from the body and their use for the purposes aforesaid.
4. Authority for the removal of eyes under ~ u t h a r i t y section 3 shall not be given- when b $vm. not ta
( i ) if the person empowered to give such author- ity has reason to believe that an inquest may be required to be held on the body ;
or ( i i ) after the body has been removed to the burial or cremation ground for the purpose of burial or cremation,
5. No authority for the removal of eyes shall ~emonenrm- be given utlder section 3 in respect of the body of SM body with n1r thn a deeased person by a person entrusted by another tor CI s m n- pe~ort with the body of a deceased person for the :picno* purpose only of its burial ar cremation. authoriQ. i
6. In the case of an unclaimed body lying in AuthofiW h 1
01 an approved institution an authority for r e r n ~ v a l ~ , , ~ 1
of eyes under this Act may be given by the person MY. having the control or management of such insti- tution in such manner as may be prescribed.
7. Removal of the eyes shall be effected ody P 0 r s o nm b;v' a recognisd registered medical ractitioner who Y authorised to
remova,
RE satisfied himself by a persona examination of
fit body that life is errtinct.
8. (1) The State Governmen$ may, after previous P;:,O' *
publication, make rules * for carrying out the pur--mt poses of this Ad. to makm d m .
(2) All rules made under this Act shall, as soon 1 -
as may be after they are made, be laid before the State Legslature for a total period of fourteen days - -
which may be comprised in one or more sessions and shall b;: s~'-?jject o such modification as the State
k@deiia:-z, :nay make during the said period. FOP rulk ~nder =lion 8 !fl see Notification No. 209!9-H., d a d tho 1Mh Mrnber 1962 pub:ished m OrLrm Gazette, Extnord ~nary, dated tho I1 th Desrmk 1962 (NO. 7%).
t73 Law--4!il
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340 Tm Oluvu CORNJIAL G W W ~ G Am, 1960 [Or- Act 1 of 19611
hving 9. (1) Nothing in the foregoing provisions of e= this Act shall be canstrued as rendering udawfd any dealing with the body or any part thereor, of a deceased person which. 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 an act in contravention of the provisions of section 297 of the Indian Penal Coda. 45 OCIW . .
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