Section 45 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
45. Transfer of a child.
(1)Transfer of a child ordered by the Committee or Board shall be carried out by the Officer-incharge of the institution. The Committee or Board shall direct the Officer-in-charge of the Child Welfare Committee to arrange for the safety and security of the child during transportation.(2)The details of verification and material evidences or information collected by the Committee in determining the place of residence of the child and the report of the probation officer if any, proof of age, the case history of the child, medical report and complete details of any disease or specialised treatment given to the child, if any, shall be sent along with the child while transferring to a similar Committee having jurisdiction over the place of residence of the child.(3)In case of transfer of child in conflict with law from one special home or place of safety or a child in need of care and protection from one institution to another, the Committee or Board shall record in writing the reasons for such transfer and send the same to the respective institution to which the child is transferred. The report of the probation officer or child welfare officer, if any, proof of age, the case history of the child, medical report and complete details of any disease or specialised treatment given to the child, if any, shall be sent along with the child while transferring such child.(4)The expenditure to be incurred on the part of a child towards maintenance during transit and the travelling allowance for the escort shall be as applicable to category 'c' of the State Government servants. The expenditure to be incurred on the part of a child towards maintenance during transit should not be less than the amount spent in an institution towards maintenance if the child would have been in the institution itself during such period of transit.
