Section 59(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(3)Whenever a sudden or violent death or death from suicide or accident takes place, immediate information shall be given by the Case-Worker or Probation officer or Welfare officer to the officer-in-Charge and the Medical officer and the officer-in-Charge shall immediately inform the nearest Police Station, Board or Committee and parents or guardians or relatives of the deceased juvenile or child.
