Section 10(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)During the enquiry, if it is found that a child hails from a place out side the jurisdiction of the Committee, the Committee shall order the transfer of the child to the Competent Authority having jurisdiction over the place of residence of the child. The Committee instead of transferring the child, may however exercise its discretion under Section 50 and Rule 11.
