Section 43(2) in The East Punjab Children Act, 1949
(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may order a youthful offender over the age of sixteen years detained in a certified school to be transferred in the interest of discipline or for other special reasons to a Borstal School established under the Punjab Borstal Act, 1926:Provided that the whole period of the detention of the child or youthful offender shall not be increased by the transfer.
