Section 13A(2) in Telangana Borstal Schools Act, 1925
(2)The State Government may direct any inmate of a Borstal school in this State to be transferred to any Borstal school or other school of a like nature in [any other part of India] [Substituted for the words 'any other State in India' by the Andhra Pradesh Adaptation of Laws Order, 1957.]:Provided that no such transfer shall be made without the consent of the Government of the other State concerned.
