Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA KIDNEY TRANSPLANTATION RULES, 1987 CONTENTS 1. Title and commencement 2. Definitions 3. Authorisation for removal of Kidneys 4. Objection for the use of Kidneys of deceased Person 5. Prescribed officer 6. Consent under Section 5 for removal of Kidneys 7. The authority under Section 7 for removal of Kidneys 8. Preservation of Kidneys KARNATAKA KIDNEY TRANSPLANTATION RULES, 1987 Whereas, the draft of the Karnataka Kidney Transplantation Rules, 1987 was published in Notification No. HFW150 RCH 86, dated llth September, 1987 in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated llth day of September, 1987 as required by subsection (1) of Section 10 of the Karnataka Kidney Transplantation Act, 1986 (Karnataka Act 45 of 1986) inviting objections or suggestions to the said draft from persons likely to be affected thereby, on or before 30th September, 1987. And whereas, the said Gazette was made available to the public on llth September, 1987. And whereas, no objections or suggestions have been received by the State Government in respect of the said draft. Now therefore, in exercise of the powers conferred by Section 10 of the Karnataka Kidney Transplantation Act, 1986 (Karnataka Act 45 of 1986), the Government of Karnataka hereby makes the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Kidney Transplantation Rules, 1987. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (i) "Act" means the Karnataka Kidney Transplantation Act, 1986 (Karnataka Act 45 of 1986); (ii) "Form" means form appended to these rules; (iii) "Rules" means the Karnataka Kidney Transplantation Rules, 1987 3. Authorisation for removal of Kidneys :- The Authorisation for removal of kidneys under Section 3, shall be in Form I. 4. Objection for the use of Kidneys of deceased Person :- The objection for the use of kidneys of the deceased person for therapeutic use by the near relative shall be in Form II. 5. Prescribed officer :- The Prescribed Officer for the purpose of Section 5, shall be the Doctor in charge of the Hospital or a Clinic to which the deceased person was admitted for treatment or otherwise prior to his death. 6. Consent under Section 5 for removal of Kidneys :- The consent of the prescribed officer for removal of Kidneys under Section 5 shall be in Form III. 7. The authority under Section 7 for removal of Kidneys :- The authority under Section 7 for removal of Kidneys from the body of a deceased person by the approved institution shall be in Form IV. 8. Preservation of Kidneys :- The kidneys removed from the body of a deceased person shall be preserved with maximum care by using preservatives, as may be specified by the Director of Medical Education in consultation with the Nephrologists and transported in suitable container to the approved institutions for transplantation. Such kidneys shall be transplanted within twenty-four hours of perfusion. If such kidneys are required to be preserved beyond the period specified above and not more than thirty-six hours, the process of preservation shall be by continuously perfusing the kidneys by mechanical pump.