Section 60(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)When a child of an institution dies, therein the property left by the deceased and the money deposited in the name of the child shall be handed over by the Officer-in-Charge to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of six months from the date of death/escape of such juvenile the property and amount shall be disposed of as per the decision taken by the monitoring and evaluation committee.
