46. Power of State Government to discharge and transfer juveniles.
(1)The State Government may, notwithstanding anything contained in this Act, at any time, order a neglected or delinquent juvenile to be discharged from the juvenile home or special home, either absolutely or on such conditions as it may think fit to impose.(2)The State Government may, notwithstanding anything contained in this Act, Order-(a)a neglected juvenile to be transferred from one juvenile home to another;(b)a delinquent juvenile to be transferred from one special home to another or from a special home to a borstal school where such school exists or from a special home to a juvenile home ;(c)a neglected juvenile or a delinquent juvenile to be transferred from a juvenile home or a special home to a fit person or a fit institution;(d)a juvenile who has been released on licence which has been revoked or forfeited, to be sent to the special home or juvenile home form which he was released or to any other juvenile home or special home or borstal school:Provided that the total period of the stay of the juvenile in a juvenile home or a special home or a fit institution or under a fit person shall not be increased by such transfer.(3)The State Government may, notwithstanding anything contained in this Act at any time, discharge a juvenile from the care of any person under whom he was placed under this Act either absolutely or on such conditions as may think fit to impose.
