Section 67(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(c)Upon the death of a child during the period of stay in the institution, the nearest relative shall have the right to inspect the death certificate, see the body and determine the method of disposal of the body. In such circumstances, there shall be an independent inquiry by a sub-committee appointed by the Inspection Committee to inquire into the causes of death, the report of which shall be made accessible to the nearest relative. This inquiry should also be made when the death of a child occurs within six months from the dale of his or her release from the institution and there is reason to believe that the death is related to the period of detention;
