Section 35 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
35. Transfer/Escorts.
(1)The transfer of a child to any of the Children Homes or Shelter Homes in other State shall be made within a week of the orders of the Child Welfare Committee and the cases related to transfer to another State shall be completed within 30 days by arranging proper escorts.(2)The transfer of children shall be given effect by a travel document issued by the Officer In-charge of the institution.(3)Girl child shall be escorted by female staff accompanied by a male staff.
