Section 61 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
61. Funeral.
(1)The body of the child shall be handed over to the parents or guardians, to perform the rituals as per their religious sentiments. The Government shall meet the expenditure if any to be incurred towards the removal of the body to the native place of the child or the guardian in full in the case the parents cannot meet the expenditure.(2)If the child is a destitute or a orphan or no one is willing to perform the last rites, the Officer-in-Charge of the institution shall arrange for the funeral of the body as per the religious sentiments of the child. The Officer-in-Charge of the institution shall obtain the death certificate and communicate the copy to the parents or guardian, Commissioner, Women and Child Development, Human Rights Commission besides keeping one copy in the official records.
