Section 63 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
63. Transfer.
(1)The transport of children shall be carried out at the expense of the administration in conveyances with adequate ventilation and light, in conditions that in no way subjects them to hardship or indignity. Children shall not be transferred from one institution to another arbitrarily.(2)During the enquiry, if it is found that the child hails from the place outside the jurisdiction of the competent authority the competent authority shall order the transfer of the child to the competent authority having jurisdiction over the place of residence of the child.(3)The juvenile in an institution can be transferred to any other institution by the Commissioner/Director of Social Welfare Department. The proposal for transfer of juvenile shall be made by the Superintendent with proper jurisdiction.(4)No transfer shall or ordinarily be proposed on the ground that the child has created problems or is difficult to be managed in the existing institution.(5)The proposed transfer would bring the juvenile near his family and would help him in his rehabilitation.(6)Any other reason for which the transfer would be in the interest of the welfare of the juvenile.(7)No child shall be transferred out of the district/city for the purposes of adoption without the concurrence of the Child Welfare Committee or the Juvenile Justice Board.(8)On receipt of transfer order, the Superintendent shall arrange to escort the child at the Government cost to the place/person as specified in the order. The child case file and records shall be sent along with the child.
