Section 5(3) in The Right of Children to Free and Compulsory Education Act, 2009
(3)For seeking admission in such other school, the Head-teacher or in-charge of the school where such child was last admitted, shall immediately issue the transfer certificate:Provided that delay in producing transfer certificate shall not be a ground for either delaying or denying admission in such other school:Provided further that the Head-teacher or in-charge of the school delaying issuance of transfer certificate shall be liable for disciplinary action under the service rules applicable to him or her.This clause seeks to provide a child, the right to seek transfer from one school to another, either within a State or outside and for immediate issue of transfer certificate to such child and also for liability for disciplinary action against the in-charge of the school delaying issuance of transfer certificate. (Notes on Clauses).
