Section 26 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
26. Conditions of transfer from one receiving centre or certified institution to another.
(1)The Chief Inspector may, subject to the provisions of sub-rule (2), direct that any person detained in the receiving centre or certified institution shall be transferred to another receiving centre or certified institution under Section 21 of the Act, subject to the following conditions, namely :-(i)a report from the Medical Officer recommended-regard to accommodation available;(ii)no such direction shall be issued except on-(a)a report from the Medical Officer recommending the transfer of such person on medical or hygienic grounds, or(b)a direction given by a Court, or(c)a report from the Superintendent recommending transfer in the interest of discipline or for such other reasons.(2)When such person is transferred from one receiving centre or certified institution to another, all his effects valuables or money in the custody of the Superintendent shall be sent alongwith him to the Superintendent of the receiving centre or certified institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.(3)The Chief Inspector shall not direct transfer of any person to a receiving centre or certified institution not maintained by the State Government in contravention of the terms of any agreement entered into by the Director in respect of such centre or institution.
