Section 29 in The Haryana Prevention of Beggary Rules, 1972
29. Condition of transfer from one Reception Centre or Certified Institution to another.
[Section 19] - (1) The Chief Inspector may subject to the provisions of sub-rule (3) direct that any person detained in a Reception Centre or Certified Institution shall be transferred to another Reception Centre or Certified Institution in the State, subject to the following conditions, namely :(i)every such direction shall be issued with due regard to the accommodations, available;(ii)no such direction shall be issued except on :-(a)a report from the Medical Officer recommending the transfer of such person on Medical or Hygienic ground; or(b)a decision given by a Court; or(c)a report from a Superintendent recommending the transfer in the interest of maintaining discipline or for other reasons.(2)Where such person is transferred from one Reception Centre or Certified Institution to another, all his effects, valuable and money in his custody of the Superintendent shall be sent along with him to the Superintendent of the Reception Centre or Certified Institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.(3)The Chief Inspector shall not direct the transfer of any person to Reception Centre or Certified Institution not maintained by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government in contravention of the terms of any agreement entered into by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government in respect of such centre of Institution.
