54. Transfer of neglected or delinquent child to or from another State.
(1)The Government may direct any neglected child to be transferred from any children's home or special school within the State of Orissa to any children's home, special school or institution of like nature in any other State with the consent of the Government of that State.(2)The Government may, by general or special order, provide for the reception in a children's home or special school within the State of Orissa, of a neglected child or delinquent child detained in a children's home or special school or institution of a like nature in any other State where the Government of that State makes an order for such transfer, and upon such transfer the provisions of this Act shall apply to such child as if he had been originally ordered to be sent to such children's home or special school under this Act.
