Section 47(iv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(iv)After completion of the inquest and the post-mortem if found necessary, the body of the deceased child shall be handed over to the parents of the child. If the parents are not immediately available, then the body may be handed over to the guardians or the relatives. In the event of there being no claim for the body either from the parents or the guardians or the relatives, the funeral rites shall be completed by the Officer-in-charge of the child care institution. The District Child Protection Unit shall be informed of the timing of the funeral;
