Section 32 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
32. Transfer.
(1)During the enquiry, if it is found that the child hails from the place outside the jurisdiction of the Committee, the Committee shall order the transfer of the child to the competent authority having jurisdiction over the place of residence of the child.(2)No transfer shall or ordinarily be proposed on the ground that the child has created problems or is difficult to be managed in the existing institution.(3)Transfer for restoration or enquiry for all proceedings in respect of a child from one State to any other may also be ordered by the Local Authority, after obtaining concurrence from the Child Welfare Committee. No child shall be transferred out of the district/city for the purposes of adoption without the concurrence of the Child Welfare Committee.(4)On receipt of transfer order from the local authority, the Officer-in-charge shall arrange to escort the child at the Government cost to the place/person as specified in the order. The child case file and records shall be sent along with the child.Chapter-IV Rehabilitation and Social Reintegration
