Section 39(iii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(iii)in case of death of a child in an institution, the valuable and other articles left by the deceased and the money deposited in the name of the child shall be handed over by the Officer-in-charge to any person who establishes his claim as parent or guardian thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such valuables and other articles and the amount. If no claimant appears within a period of six months from the date of death or escape of such child, the valuables and other articles and amount shall be disposed as per the decision taken by management committee of the institution.
