Section 7(2) in The Punjab Prevention of Beggary Rules, 1975
(2)The Chief Inspector shall -(a)ensure that necessary measures for [maintaining discipline, training, employment and medical care of the inmates are being taken in the Certified Institutions.] [Substituted vide Notification No. GSR 23/PA 9/71 Section 17/ Amendment (1)79, dated 13.4.1979.](b)have the power to transfer any person detained in a Certified Institution to another Certified Institution either within the State or outside the State subject to the following conditions namely -(i)every direction for transfer of such person shall be issued with due regard to the accommodation [available] [See Punjab Legislative Supplementary Part III, dated 13.4.1979, Page 233.];(ii)no such direction shall be issued except on -
