Section 28 in The Goa, Daman and Diu Prevention of Begging Act, 1972
28. Transfers between Certified Institution and institution of like nature in different parts of India.—
(1)The Government may direct any person detained in a Certified Institution to be transferred therefrom to any Institution of a like nature in any other part of India in respect of which provision similar to that in the Union territory of Goa, Daman and Diu is made by the Government of that part under any law in force therein:Provided that no person shall be transferred under this section to any part of India without the consent of the State Government in the case of a State and the Central Government in the case of any Union territory.(2)The Government may in consultation with the Superintendent or In-charge of any Certified Institution, consent to the transfer to that Institution of any person in respect of whom an order of detention has been made by a competent authority in any other part of India of the nature of an order under this Act directing him to be detained in a Certified Institution of a like nature and upon such transfer, the provisions of this Act shall apply to such person.
