98. [ Transfer between institutions and those of like nature in different parts of India. [Sections 98, 99 and 100 were substituted, by Maharashtra 54 of 1975, Section 55.]
(1)The State Government may, in consultation with the managers of any Approved Centre or Institution, consent to the transfer to that Centre or institution of any child or youthful offender in respect of whom an order has been made by a competent authority in any other part of India of the nature of an order under this Act directing him to be sent to Approved Centre or reformatory school or Institution of like nature, and upon such transfer, the provisions of this Act shall apply to such child or youthful offender.(2)The State Government may direct any child or youthful offender to be transferred from any Approved Centre or Institution to any centre or institution of a like nature in any other part of India in respect of which provision similar to that in the State of Maharashtra is made by the Government of that part under any law in force therein :Provided that, no such child or youthful offender shall be transferred under this section to any other part of India without the consent of the Government of that part.
