Section 44(3) in The East Punjab Children Act, 1949
(3)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct any youthful offender detained in a certified school be transferred from that school to a Reformatory School in any other part of India:Provided that no child or youthful offender shall be transferred under this section to any other [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] without the consent of the Government of that other. [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.].
