49. Transfer of children to other States and vice versa.
(1)The State Government may direct any neglected child or delinquent child to be transferred from any children's home, or special school within the State to any other children's home special school or institution of a like nature in any other State with the consent of the Government of that State.(2)That State Government may by general or special order, provide for the reception in a children's home or special school within the State of a neglected child or delinquent child detained in a children's home or special school or institution of a like nature in any other State where the Government of that State makes an order for such transfer, and upon such transfer the provisions of this Act shall apply to such child as if he had been originally ordered to be sent to such children's home or special school under this Act.
