44. Transfers between certified schools and schools of the like nature in different parts of India.
(1)The [State] [Substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government in consultation with the Managers on any certified school may consent to the transfer to that school of any person under the age of eighteen years in respect of whom an order has been made by competent authority in any other part of India of the nature of an order under this part directing him to be sent to a certified school or any school of a like nature.(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct any child or youthful offender to be transferred from any certified school to any school of a like nature in any other part of India in respect of which provision similar to that in the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of [Punjab] [Substitute for the words 'East Punjab' by Ibid.] as made by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of that part under any law in force therein:Provided that no child or youthful offender shall be transferred under this section to any other [State] [ Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] without the consent of the Government of that other [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.].(3)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct any youthful offender detained in a certified school be transferred from that school to a Reformatory School in any other part of India:Provided that no child or youthful offender shall be transferred under this section to any other [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] without the consent of the Government of that other. [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.].(4)The. [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Goverment may consent to the transfer to a certified school under this Act of a youthful offender detained in a Reformatory School in any other part of India and upon such transfer the provisions of this Act shall apply to such youthful offender.
