Section 17(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)On the occurrence of any case of death or suicide the procedure to be adopted is as under-(a)If a juvenile dies within 24 hours of his 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 information shall be given to the Officer-in-charge and the Medical Officer. The Officer-in-charge and the Medical Officer shall examine and inspect the dead body. In case a juvenile 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 juvenile, the Officer-in-charge shall inform the Officer-in-charge of the police-station having jurisdiction. The Officer-in-charge shall also immediately give intimation to nearest Magistrate empowered to hold inquests.(c)The Medical Officer shall report to the Officer-in-charge about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.(d)In case of natural death or due to illness of juvenile of an observation home or special home the Officer-in-charge ^hall 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, Juvenile Justice Board, National Human Rights Commission and the authority concerned.(e)The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-charge shall wait for 24 hours for the arrival of relatives. After the inquest is held, the body should be disposed of in accordance with the known religion of the juvenile.
