Section 74(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)The State Government or the State or District Child Protection Unit, after receipt of copy of the order passed under sub rule (1) shall,-(a)send the information of transfer to the appropriate competent authority having jurisdiction over the area where the child is ordered to be transferred by the Board or Committee; and(b)send a copy of the information to the Officer-in-charge of the institution where the child is placed for care and protection at the time of the transfer order.
