Section 22 in The Karnataka Prohibition Of Beggary Act, 1975
22. Transfer between relief centres in the State and institutions of a like nature in other States of India.-
(1)The Chairman of the Central Relief Committee may, in consultation with the officer-in-charge of a relief centre, order the transfer to that relief centre of any person in respect of whom an order of detention has been made by a competent authority in any other State in India of the nature of an order under this Act directing him to be detained in a relief centre or institution of a like nature, and upon such transfer, the provisions of this Act shall apply to such person as if he had been directed under this Act to be detained in such relief centre by a competent court in the State of Karnataka.(2)The Chairman of the Central Relief Committee may, direct any person detained in a relief centre in the State to be transferred therefrom to any institution of a like nature in any other State in India to be detained therein under the provisions of law similar to this Act in force in that State:Provided that no person shall be transferred under this section to any other State without the consent of the Government of such State.
