Section 56(i) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(i)the Officer Incharge shall, within one hour of death being reported to him, intimate the Medical Officer to examine and give a report stating the cause of death. Such death shall be reported within an hour to the nearest Police Station, the Board or Committee having jurisdiction over the child, the parents or guardians or relatives of the juvenile or-child, District Child Protection Unit, State Human Rights Commission, State Commission for Protection of Child Rights and any other concerned authority;
