Section 74(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)During the inquiry, if it is found that the juvenile or child hails from a place outside the jurisdiction of the Board or Committee, as the case may be, the Board or Committee shall order the transfer of the juvenile or child and send a copy of the order to the State Government or State or District Child Protection Unit.Provided that:-(a)such transfer shall only take place after the completion of evidence and cross examination that may be required in a legal proceeding involving a juvenile or child; and(b)the reasons for and circumstances of such transfer are recorded in writing.
