32A. [ Transfer of inmates to other States and vice versa. [Inserted by Haryana Act No. 11 of 1978.]
(1)The State Government or any officer authorised by it in this behalf may direct any inmate to be transferred from any Borstal Institution within the State to any Borstal Institution on any institution of the like nature in any other State to which he belongs, with the consent of the Government of that State or any officer authorised in this behalf by that State Government.(2)The State Government or any officer authorised by it in this behalf may, by general or special order provide for the reception in a Borstal Institution within the State of an inmate belonging to the State of Haryana from the Borstal Institution or an institution of the like nature in any other State where the Government of that State or any officer authorised in this behalf by that State Government makes an order for such transfer, and upon such transfer the provisions of this Act shall apply to such inmate as if he had been originally ordered to be detained under this Act]
