Section 35(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)On the occurrence of any case of death or suicide, the procedure to be adopted is as under:(a)If a child dies within 24 hours of his/her admission to the institution an inquest and post-mortem examination shall be held.(b)Whenever a sudden or violent death or death from suicide or accident takes place, immediate notice shall be sent to the Superintendent and the Medial Officer and the body shall be left in the position in which it was found, pending inspection by the officers concerned. In case a child dies due to causes other than natural causes or if the cause of death is not known or if the death has occurred due to suicide or violence or accident or whenever there is any doubt or complaint or question concerning the cause of death of any child, the Superintendent shall inform the same to the officer in-charge of the Police Station having jurisdiction. The Superintendent shall immediately give intimation to the nearest Magistrate empowered to hold inquests.(c)In case of death due to suicide, accident, violence and sudden death, etc., both inquest and postmortem shall be held.(d)Where the death has occurred due to violent or unnatural causes, the Superintendent shall at once send a brief report to the authorities concerned including the Commissioner/Deputy Director.(e)The Superintendent shall then make a detailed investigation of all the circumstances connected with the cause and forward the same without delay along with inquest report to the authorities concerned.(f)The Medical Officer shall report to the Superintendent about the happening of the unnatural death of a child and see that the body is decently removed to the mortuary.(g)In every case of illness, which ends fatally, the Medical Officer shall examine the body of the child and shall record full particulars of the cause of death in relevant registers,(h)In case of natural death of a child the Superintendent shall obtain a report of the Medical Officer stating the cause of death. A written intimation about the death shall be given immediately to the nearest Police Station, the Civil Surgeon and the District Magistrate, Superintendent of Police and the authorities under the Act.(i)The parents or guardians of the deceased child shall be contacted and the Superintendent shall wait for twenty-four hours for the arrival or of any intimation from the relatives. After the inquest is held, the body should be disposed of in accordance with the religion of the child as far as it maybe ascertained,(j)Upon the occurrence of any case of suicide, the Superintendent shall give immediate information thereof to the nearest Magistrate empowered to hold inquests in order that an inquest and post-mortem may be held on the body. A full report on the whole circumstances connected with the case shall be promptly submitted by the Superintendent to the authorities concerned after the inquest.(k)in the event of the Superintendent or the Home Committee, coming to know of any custodial rape or sexual abuse of a child, the Superintendent/Home Committee shall immediately conduct a preliminary enquiry and if a prima facie case exists of the commission of such an offence, the same shall immediately be reported to the police. The entire record of the preliminary enquiry of the Superintendent/Home Committee shall be placed, before the Competent Authority for its examination. In the case of Civil Servants, appropriate disciplinary proceedings shall also be initiated, apart from prosecution for the offence. The Home Committee, after enquiry into the matter, shall take remedial action to prevent the recurrence of such incidents.
