Section 25 in The Delhi Prevention Of Begging Rules, 1960
25. Transfer from one Receiving Centre or Certified Institution to another.
(1)The Chief Inspector may direct that any person detained in a Receiving Centre or Certified Institution shall be transferred to another Receiving Centre or Certified Institution subject to the following conditions, namely:-(i)every such direction shall be issued with due regard to the accommodation available;(ii)no such direction shall be issued except on-(a)a report from the Medical Officer recommending the transfer of such person on medical or hygienic grounds, or(b)a direction given by a court, or(c)a report from the Superintendent recommending transfer in the interest of discipline or for other reasons.(2)The Chief Inspector shall not direct the transfer of any person to a Receiving Centre or Certified Institution not maintained by the Chief Commissioner in contravention of the terms of any agreement entered into by the Chief Commissioner in respect of such Centre or Institution.
