Section 59(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(3)Whenever a sudden or violent death or death from suicide or accident takes place, immediate information shall be given by the Case Worker 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.
