Section 77 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
77. Transfer.
(1)During inquiry, if it is found that the juvenile or child hails from a place outside the jurisdiction of the Board or Committee, the Board or Committee shall order the transfer of the juvenile or child and send a copy of the order to the concerned Government Authority or District Child Protection Unit.(2)The concerned Government Authority or District Child Protection Unit shall accordingly-(a)send the information of transfer to the appropriate competent authority having jurisdiction over the area where the child is ordered to be transferred by the Board or Committee.(b)send a copy of the information to the Officer Incharge of the institution where the child is placed for care and protection at the time of the transfer order.(3)On receipt of copy of the information from the concerned Government Authority or District Child Protection Unit, the Officer Incharge shall arrange to escort the child at Government expenses to the place or person as specified in the order.(4)The travel, food and other incidental expenses incurred for the transfer of a juvenile or child and escort, shall become by the District Child Protection Unit.(5)On such transfer, case file and records of the juvenile or child shall be sent to the place or person as specified in the order along with the juvenile or child.(6)No child shall be transferred or proposed to be transferred only on the ground that the child has created problems or has become difficult to be managed in the existing institution.
