Section 61(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)If the child is a destitute or a orphan or no one is willing to perform the last rites, the Officer-in-Charge of the institution shall arrange for the funeral of the body as per the religious sentiments of the child. The Officer-in-Charge of the institution shall obtain the death certificate and communicate the copy to the parents or guardian, Commissioner, Women and Child Development, Human Rights Commission besides keeping one copy in the official records.
