Section 9 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
9. Change of location or articles of association or services or removal of inmates.-
(1)The location of any institution and its articles of association and the services specified in the licence shall not be changed without the written consent of the Licensing Authority.(2)No inmate of any institution shall be discharged or removed from the institution except in accordance with the rules prescribed in this behalf.
