Section 18 in The Tamil Nadu Prevention Of Begging Act, 1945
18. Transfer from one workhouse or special home to another.—
(1)The State Government may, subject to such conditions as may be prescribed, direct any person detained in a work-house or special home to be transferred therefrom to another work-house or special home, as the case may be;Provided that the total period of detention of such person shall not be increased by such transfer.(2)The powers conferred on the State Government by sub-section (1) may also be exercised by such authority as may be prescribed. A copy of every order passed by the prescribed authority under this sub-section shall be communicated forthwith to the State Government with such particulars relating to the person transferred as may be prescribed.(3)In directing such transfers, the State Government or the prescribed authority shall have regard to the medical report, and the directions, if any, made by the Magistrate or Juvenile Court, under Section 23.
