Section 17(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)On the occurrence of any case or death of suicide the procedure to be adopted shall be as under -(a)If a juvenile or child dies within twenty-four hours of his admission to the institution an inquest and post-mortem examination shall be held at the earliest.(b)Whenever a sudden or violent death, or death from suicide or accident takes place, immediate information shall be given to the Officer-in-Charge and the Medical Officer.(c)The Officer-in-Charge and the Medical Officer shall examine and inspect the dead body and in case a juvenile dies due to causes other than natural causes, or if the cause of death is not known, or if the death has occurred due to suicide, violence or accident, or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Officer-in-Charge shall inform the Officer-in-Charge of the Police Station having jurisdiction.(d)The Officer-in-Charge shall also immediately give intimation to nearest Magistrate empowered to order inquests.(e)The Medical Officer shall report to the Officer-in-Charge about the happening of unnatural death of a juvenile and see that the body is decently removed to the mortuary.(f)In case of natural death or due to illness of a juvenile or child or an observation home or special home, the Officer-in-Charge shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the nearest Police Station, the Board, the National Human Rights Commission and the authorities concerned.(g)The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-Charge shall wait for twenty-four hours for the arrival of relatives.(h)As soon as the inquest is held, the body shall be disposed of in accordance with the known religion of the juvenile.
