Section 78(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(2)The State Government or State or District Child Protection Unit shall accordingly:(i)send the information of transfer to the appropriate competent authority having jurisdiction over the area where the child is ordered to be transferred by the Board or Committee; and(ii)send a copy of the information to the officer-in-charge of the institution where the child is placed for care and protection at the time of the transfer order.
