Section 30 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
30. Transfer of inmates [Section 23(2)(g)].
(1)The Chief Inspector may for any of the following reasons to be recorded in writing, order the transfer of an inmate detained in a protective home to any other protective home :-(a)when the transfer is for the welfare of the inmate or is in the interest of discipline;(b)when there is no accommodation in the protective home; or(c)for any other special reasons.(2)The Superintendent shall, before effecting such transfer, satisfy himself/herself that the inmate to be transferred is in a fit state of health to undergo the transfer.(3)The inmate shall be escorted by a woman employee of the protective home considered suitable for the purpose by the Superintendent of the home. The Superintendent may, if necessary, take the assistance of the Special Police Officer of the area.(4)All the records and personal property, if any, relating to the inmate transferred shall be handed over to the escort to be delivered to the Superintendent of the protective home to which the inmate is transferred.(5)The Superintendent of the home to which the inmate is transferred shall, on the arrival of the inmate and after due verification, acknowledge the correct receipt of the documents and property.(6)The total period of detention or stay of an inmate ordered by the Court shall on no account be increased by any transfer under sub-rule (1).
