Section 20 in Telangana Prevention of Begging Act, 1977
20. Transfer from one certified institution to another.
(1)The Chief Inspector may direct that any person detained in a certified institution may be transferred therefrom to another certified institution.(2)In directing such transfer, the Chief Inspector shall have due regard to the medical report referred to in sub-section (3) of section 4 and the directions, if any, made by the court under sub-section (6) of section 6.
