Section 59(6) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(6)The officer-in-Charge and the Medical officer at the institution shall record the circumstances of the death of the child and send a report to the concerned Magistrate, the officer-in-charge of the Police Station having jurisdiction, the Committee and the District Medical officer or the nearest government hospital where the dead body of the juvenile or child is sent for examination, inspection and determination of the cause of death and the officer-in- charge and the Medical officer shall also record in writing their views on the cause of the death if any, and submit it to the concerned Magistrate and the officerin- charge of the Police Station having jurisdiction.
