Section 12 in Transgender Persons (Protection of Rights) Act, 2019
12. Right of residence.
(1)No child shall be separated from parents or immediate family on the ground of being a transgender, except on an order of a competent court, in the interest of such child.(2)Every transgender person shall have -(a)a right to reside in the household where parent or immediate family members reside;(b)a right not to be excluded from such household or any part thereof; and(c)a right to enjoy and use the facilities of such household in a non-discriminatory manner.(3)Where any parent or a member of his immediate family is unable to take care of a transgender, the competent court shall by an order direct such person to be placed in rehabilitation centre.
