Section 38 in The Juvenile Justice (Care and Protection of Children) Act, 2000
38. Transfer
(1)If during the inquiry it is found that the child hails from the place outside the jurisdiction of the Committee, the Committee shall order the transfer of the child to the competent authority having jurisdiction over the place of residence of the child.(2)Such juvenile or the child shall be escorted by the staff of the home in which he is lodged originally.(3)The State Government may make rules to provide for the travelling allowance to be paid to the child.
