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Union of India - Section
Section 57 in The Juvenile Justice (Care and Protection of Children) Act, 2000
57. [ Transfer between children's homes under the Act, and juvenile homes of like nature in different parts of India [Substituted by Act 33 of 2006, Section 22, for Section 57 (w.e.f. 22-8-2006). ]
.The State Government may direct any child or the juvenile to be transferred from any children's home or special home within the State to any other children's home, special home or institution of a like nature or to such institutions outside the State in consultation with the concerned State Government and with the prior intimation to the Committee or the Board, as the case may be, and such order shall be deemed to be operative for the competent authority of the area to which the child or the juvenile is sent. ]| Prior to its substitution, Section 57 read as under:-57. Transfer between children's homes, under the Act, and juvenile homes, of like nature in different parts of India.-The State Government or the local authority may direct any child or the juvenile to be transferred from any children's home or special home outside the State to any other children's home, special home or institution of like nature with the prior intimation to the local Committee or the Board, as the case may be, and such order shall be deemed to be operative for the competent authority of the area to which the child or the juvenile is sent.". |