Section 27(1) in The Juvenile Justice (Punjab) Rules, 1987
(1)The juvenile in an institution can be transferred to any other institution by the Chief Inspector. The proposal for transfer of juvenile shall be made by the Superintendent with proper justification. The transfer may be proposed only if it is in the interest of the juvenile with specific reasons e.g. :-(a)the juvenile is to be given further education or special training which is not available in the institution;(b)the juvenile is in need of change of environment or change of climate on health grounds, for taking treatment which is not available in the institution;(c)the proposed transfer would bring the juvenile near his family and would help him in his rehabilitation; or(d)any other reason for which the transfer would be in the interest of the welfare of the juvenile.
