Section 10 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
10. Transfer of juvenile or child to other institution.
- The Juvenile or child in an institution may be transferred to any other institution by the Competent Authority. The Superintendent shall make the proposal for transfer of juvenile or child with a proper justification. The juvenile or child may also make a request for the same to a Competent Authority, directly. The transfer may be proposed only if it is in the interest of the juvenile or child with specific reasons thereof, such as, -(a)The juvenile or child is to be given further education or special training which is not available in the institution.(b)The juvenile or child is in need of change of environment or change of climate on health ground, for taking treatment which is not available in the institution.(c)The proposed transfer would bring the juvenile or child near his family and would help him in his rehabilitation or(d)Any other reason for which the transfer would be in the interest of the welfare of the juvenile or child.(2)The transfer of juveniles or children shall be given effect by a travel document issued by the Officer-in-Charge of the institution.
