Section 17(3) in The Haryana Prevention of Beggary Rules, 1972
(3)The Chief Inspector shall :(a)satisfy himself that necessary measures for discipline, training, employment and medical care of the inmates are being taken in the Reception Centre and the Certified Institutions (functioning under the Act);(b)release the detained person from the Certified Institution in accordance with Section 20;(c)transfer any person detained in Reception Centre or Certified Institution to another Institution of similar nature either within the State or outside the State in accordance with the provision of Rule 29.
