Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EAR DRUMS and EAR BONES (AUTHORITY FOR USE FOR THERAPEUTIC PURPOSES) RULES, 1985 CONTENTS 1. Short title and commencement 2. Definitions 3. Authority by donor for removal of ears 4. Revocation of authority given for removal of ears 5 . Authorisation for removal of ears by a person lawfully in possession of the body of a deceased person. 6 . Authority for removal of ears in cases of unclaimed bodies in hospital or prison 7. Authority for removal of ears from bodies sent for postmortem examination 8. Steps to be taken for the preservation of ears removed from the dead bodies EAR DRUMS and EAR BONES (AUTHORITY FOR USE FOR THERAPEUTIC PURPOSES) RULES, 1985 In exercise of the powers conferred by section 10 of the Ear Drums and Ear Bones (Authority for Use for Therapeutic Purposes) Act, 1982 (28 of 1982), the Administrator of Union territory of Delhi, hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the Delhi Ear Drums and Ear Bones (Authority for Use for Therapeutic Purpose) Rules, 1985. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Ear Drums and Ear Bones (Authority for Use for Therapeutic Purpose) Act, 1982 (29 of 1982); (b) "Form" means a Form annexed to these rules; (c) "Recognised Ears Bank" means an ears Lank which is recognised by the Administrator; (d) "Recognised Hospital" means a hospital, medical college, nursing home or other like institution which is recognised by the Administrator; (e) "Section" means section of the ACT. 3. Authority by donor for removal of ears :- The authority to be given in writing under sub-section (1) of section 3 by any person to the effect that after his/her death his/her ears be used for therapeutic purposes, shall be in Form I. 4. Revocation of authority given for removal of ears :- The subsequent revocation to be made in writing under sub-section (1) of section 3 by any person of the authority given by him/her earlier for the removal of his/her ears after his/her death to be used for therapeutic purposes, shall be in Form 2. 5. Authorisation for removal of ears by a person lawfully in possession of the body of a deceased person. :- The authority to be given in writing under sub-section (1) or sub- section (2) of section 3 by a person lawfully in possession of the body of a deceased person authorising the removal of the ears from the body of such deceased person for their use for therapeutic purposes, shall be in Form 3. 6. Authority for removal of ears in cases of unclaimed bodies in hospital or prison :- The authority to be given in writing under sub-section (1) of section 5 by the person in charge for the time being, of the management or control of the hospital or prison or by an employee of such hospital or prison, authorised in this behalf by the person in charge of the management or control thereof, authorising for the removal of the ears from an unclaimed dead body lying in such hospital or prison, shall be in Form 4 7. Authority for removal of ears from bodies sent for postmortem examination :- The authority to be given in writing under section 6 by competent person for the removal of the ears from the body of deceased person for their use. for therapeutic purposes shall be in Form 6. Explanation. For the purposes of this rule, a competent person in respect of the body of a person means the medical officer authorised to perform the postmortem examination on such dead body. 8. Steps to be taken for the preservation of ears removed from the dead bodies :- (1) The ears from the body of a deceased person shall be removable in accordance with the provisions of the Act for their use for therapeutic purposes by a registered medical practitioner authorised by the Administrator in this behalf of a recognised hospital only. (2) The ear or ears, as the case may be, shall, after having been removed from the body of a deceased person be preserved in appropriate preservative as recommended by the recognised ears bank and forwarded to the recognised ears bank or the recognised hospital, as the case may be, for being utilised as early as possible. (3) Every recognised ears bank/hospital shall maintain proper records of the ears removed, received and utilised in Form 6. All records of such ears bank/hospital shall be open to inspection by any officer authorised by Uie administrator and the ears bank/ hospital shall furnish all such information as may be necessary to enable the Administrator to discharge his obligations. (4) Such of the ears removed and preserved as are not fit for therapeutic purposes, shall be destroyed by the authorised registered medical practitioner in charge of the concerned ears bank/hospital in the presence of another register medical practitioner.