Section 29(3) in The Haryana Prevention of Beggary Rules, 1972
(3)The Chief Inspector shall not direct the transfer of any person to Reception Centre or Certified Institution not maintained by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government in contravention of the terms of any agreement entered into by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government in respect of such centre of Institution.
