Section 60(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The following procedures shall be followed in case suicide or death takes places:-(i)The Officer-in-Charge of the institution shall inform to the police, Executive Magistrate, parents or guardian, Central or State Human Rights Commission and the Competent Authority regarding the suicide or accident or death of the child, taken place either within the premises or in the Medical hospital during treatment,(ii)In case of accident, attempt to suicide, violence etc., the available staff shall arrange for immediate medical assistance either by removing them to the nearest medical institution or by calling for the Medical Officer or doctor to the institution.(iii)In case of natural death, the Officer-in-Charge shall also arrange for the body to be kept in Mortuary after formal investigation or enquiries have been conducted by the concerned authorities.(iv)In case of every unnatural death, inquiry and post-mortem should be held.
