Section 27 in The Juvenile Justice (Punjab) Rules, 1987
27. Transfer of juveniles.
(1)The juvenile in an institution can be transferred to any other institution by the Chief Inspector. The proposal for transfer of juvenile shall be made by the Superintendent with proper justification. The transfer may be proposed only if it is in the interest of the juvenile with specific reasons e.g. :-(a)the juvenile is to be given further education or special training which is not available in the institution;(b)the juvenile is in need of change of environment or change of climate on health grounds, for taking treatment which is not available in the institution;(c)the proposed transfer would bring the juvenile near his family and would help him in his rehabilitation; or(d)any other reason for which the transfer would be in the interest of the welfare of the juvenile.(2)No transfer shall ordinarily be proposed on the ground that the juvenile has created problems or is difficult to be managed in the existing institution.(3)Transfer of juvenile from one State to any other State may be ordered by the competent authority after obtaining the concurrence of that State. Correspondence orders in this behalf may be issued by the State Government/Administrator.(4)On receipt of transfer orders from the proper authority the Superintendent shall arrange to escort the juvenile to the new institution. The juvenile shall be properly dressed and proper arrangements for his food may be made till he reaches the new institution. The juvenile's case file containing the record of the juvenile shall be sent along with the juvenile. The parents or guardians shall be informed about the juvenile's transfer and reasons therefor.
