Section 30(1) in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
(1)The Chief Inspector may for any of the following reasons to be recorded in writing, order the transfer of an inmate detained in a protective home to any other protective home :-(a)when the transfer is for the welfare of the inmate or is in the interest of discipline;(b)when there is no accommodation in the protective home; or(c)for any other special reasons.
