Section 13 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
13. Death of inmate or changes in administrative personnel to be reported.-
Upon the occurrence of the death of any inmate, or in the event of any change in the administrative personnel of any institution licensed under this Act, the manager of the institution shall within 48 hours give intimation thereof to the Licensing Authority, provided that the incident of a sudden death shall he reported immediately both to the nearest police-station and to Licensing Authority.
