Section 55(12) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(12)The superintendent of the juvenile justice institution should immediately notify the family or guardian of the child concerned, or other designated person, in case of death, illness requiring transfer of the child to an outside medical institution, or a condition requiring clinical care within the home for more than 48 hours. Notice shall also be given to the authorities of the State of which a child is a resident.
