Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA ANATOMY RULES, 1972 CONTENTS 1. Title and commencement 2. Definitions 3 . Time within which any person interested may claim body of a deceased person from the authorities in charge of hospitals or prisons 4. Time within which any person interested may claim the body of a deceased person dying in any Public Place 5. Manner of disposal of unclaimed body of a deceased person not required by an approved institutions 6 . Manner of disposal of the body of deceased person by the authorities of approved institutions 7. Preservation of body of the deceased person from decay in cases referred to in Section 5 8. Duty of officers and servants to report to the authorised officer of the death of any person 9. Repeal KARNATAKA ANATOMY RULES, 1972 In exercise of the powers conferred by Section 9 of the Karnataka Anatomy Act, 1957 (Karnataka Act 23 of 1957), the Government of Karnataka hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Anatomy Rules, 1972. (2) They shall come into force on the date of their publication in the Karnataka Gazette. 2. Definitions :- In these rules. (a) "Act" means the Karnataka Anatomy Act, 1957 (Karnataka Act 23 of 1957); (b) "Section" means a section of the Act. 3. Time within which any person interested may claim body of a deceased person from the authorities in charge of hospitals or prisons :- When a person dies in a hospital or in a prison, the authority in charge of such hospital or prison shall immediately report the fact of such death, to the nearest relative of the deceased person mentioned in the records maintained in such hospital or prison, and any person interested may, within two days from the date of the death of the deceased person excluding the day on which the death takes place, claim the body of the deceased person from the authority in charge of such hospital or prison: Provided that, if in the opinion of the authority in charge of the hospital or prison, there are good and sufficient reasons for believing that the body of the deceased person is likely to be claimed by a near relative of such person, it may keep the body in its possession for a further period of two days. 4. Time within which any person interested may claim the body of a deceased person dying in any Public Place :- (1) When a person dies in any public place in an area in which he has no permanent place of residence, any of the officers, or servants referred to in Section 7 who comes to know the death of such person shall report with the least practicable delay, the fact of such death to the authorised officer having jurisdiction over the area and also to such person, who could be ascertained under the circumstances by such officer or servant to the best of his knowledge, as a person interested in the disposal of the body of the deceased person. 5. Manner of disposal of unclaimed body of a deceased person not required by an approved institutions :- If any of the approved institutions does not require the body of a deceased person for anatomical examination or dissection, the authorised officer having jurisdiction shall dispose of the body or cause it to be disposed of by cremation, burial or any other recognised method of disposal of dead bodies in accordance with the custom of the community to which the deceased person belonged: Provided that, if the identity of the deceased person is not known or there are no facilities for disposal of his or her body in accordance with the custom of his or her community, the authorised officer may dispose of such body in such manner as he deems fit. 6. Manner of disposal of the body of deceased person by the authorities of approved institutions :- Where an unclaimed body is handed over to the authorities in charge of an approved institution under Section 4 for the purpose of conducting anatomical examination and dissection, the authorities in charge of such institution shall, after use of the body for the said purpose, arrange to dispose of the body or its remnants in such manner as they deem fit. 7. Preservation of body of the deceased person from decay in cases referred to in Section 5 :- Pending decision in respect of any doubt or dispute raised, relating to person interested in respect of the body of a deceased person, the authorised officer shall take all reasonable care and steps to preserve such body from decay. 8. Duty of officers and servants to report to the authorised officer of the death of any person :- Any of the officers or servants referred to in Section 7 who comes to know the death of any person in any public place in an area in which such deceased person has no permanent place of residence, shall report the fact of such death, with the least practicable delay, to the authorised officer having jurisdiction over the area. 9. Repeal :- Rules made under any of the enactments repealed by Section 10 and in force in any area of the State are hereby repealed except as respects things done or omitted to be done under such rules.