Section 25(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)On the occurrence of any case of death or suicide the procedure to be adopted is as under namely :-(a)If a juvenile dies within 24 hours of his admission to the institution, an inquest and post-mortem examination shall be held.(b)Whenever a sudden or violent death or death from suicide or accident takes place, immediate notice shall be sent to the Superintendent and the Medical Officer, and the juvenile shall, if life be extinct, be left in the position in which it was found, pending inspection by the officers concerned. 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 or violence or accident or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Superintendent shall inform the officer incharge of the Police Station having jurisdiction. The Superintendent shall immediately give intimation to the Coroner in the Presidency Towns or to the nearest Magistrate empowered to hold inquests.(c)In case of death due to suicide, accident, violence and sudden death, etc. both inquest and post-mortem shall be held.(d)Where the death has occurred due to violence or unnatural causes, the Superintendent shall at once send a brief report to the authorities concerned including the Chief Inspector/Inspector.(e)The Superintendent shall then make a detailed investigation of all the circumstances connected with the cause and forward the same without delay along with the inquest report to the authorities concerned.(f)The Medical Officer shall report to the Superintendent about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.(g)In every case of illness which ends fatally, the Medical Officer shall see the body of the juvenile and shall record full particulars of the cause of death in relevant registers.(h)In case of natural death of a juvenile of an observation home or juvenile home or special home, the Superintendent shall obtain a report of the Medical Officer stating the cause of death. A written intimation about the death shall be given immediately to the nearest Police Station, the Civil Surgeon and the Coroner or the District Magistrate and the authorities under the Act.(i)The parents or guardians of the deceased juvenile shall be contacted and the Superintendent shall wait for 24 hours for the arrival of relatives. After the inquest is held, the body should be disposed of in accordance with the religion of the juvenile.(j)Upon the occurrence of any case of suicide, the Superintendent shall give immediate information thereof to the Coroner or the nearest Magistrate empowered to hold inquest and to order that an inquest and post- mortem may be held on the body. A full report on the whole circumstances connected with the case shall be promptly submitted by the Superintendent to the authorities concerned after the inquest is over.
