Section 3 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
3. Competent Authorities.
(1)The Competent Authorities in charge of the implementation of this Agreement for the Contracting States are:For Australia: Australian Government Attorney-General's DepartmentFor the Republic of India: Ministry of Home Affairs.(2)The Competent Authorities of the Contracting States shall process requests for transfer in accordance with the provisions of this Agreement.(3)The Competent Authority may communicate directly with each other for the purposes of this Agreement.(4)Either Contracting State shall notify the other of any changes of its Competent Authority in writing through diplomatic channels.Article 4
