Section 59(2) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(2)In case of natural death or due to illness of a juvenile or child, the Officer-in-charge shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the State Government, nearest Police Station, the Board or Committee, the Delhi Commission for Protection of Child Rights, and National Human Rights Commission (in case of custodial institutions), any other concerned authority and the parents or guardians or relatives of the juvenile or child.
