Section 9 in The Juvenile Justice (Punjab) Rules, 1987
9. Escorting of a girl from one place to another.
- When a girl who is a neglected or delinquent juvenile has to be transferred from one place to another outside the jurisdiction of a competent authority or from one institution to another institution, or for treatment to a hospital, mental asylum, de-addiction centre etc., the following conditions shall be observed, namely :-(a)she is escorted by a female;(b)she is properly dressed;(c)she is made to travel only during the day-time unless she is taken by rail;(d)in case she is required to travel by road on a long journey which cannot be completed during he day-time, arrangements are made for her stay during the night in an institution and in the absence of any institution then to any other safe place nearby;(e)in case she is taken to a hospital, necessary facilities exist for the treatment of female patients; and(f)before taking her from one place to another, it is ascertained that she would be properly received at the other end.
