Section 10 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
10. Transfer.
(1)During the enquiry, if it is found that a child hails from a place out side 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. The Committee instead of transferring the child, may however exercise its discretion under Section 50 and Rule 11.(2)No transfer shall ordinarily be proposed on the ground that the child has created problems or is difficult to be managed in the existing institution.(3)On receipt of transfer order from the Competent Authority, the Superintendent shall promptly arrange to escort the child at Government cost to the place/person as specified in the order. The Superintendent shall send the child's case file and records along with the child, while retaining a copy of the same.
