Section 55(c) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(c)whenever a sudden or violent death or death from suicide or accident takes place, immediate information shall be given by the caseworker or probation officer or welfare officer to the Officer-in- Charge and the Medical Officer, and the Officer-in-Charge shall immediately inform the nearest police station, Board or Committee and parents or guardians or relatives of the deceased juvenile or child;
