Section 81 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
81. Transfer of Child.
(1)During the inquiry, if it is found that the child hails from a place outside the jurisdiction of the Board or the Committee, the Board or the Committee shall order the transfer of the child and send a copy of the order stating the reasons for and circumstances of such transfer to the State Government and District Child Protection Unit.(2)The District Child Protection Unit shall accordingly:(i)send the information of transfer to the appropriate Board or the Committee having jurisdiction over the area where the child is ordered to be transferred by the Board or Committee; and(ii)send a copy of the information to the Person-in-charge of the institution where the child is to be placed for care and protection at the time of the transfer order.(3)The child shall be escorted at Government expenses to the place or person as specified in the order and a traveling allowance on a per day basis shall be determined by the Board or the Committee which shall be paid by the District Child Protection Unit of the State which has transferred the child.(4)On such transfer, case file and records of the child shall be sent along with the child.(5)Where the child is a national of another country, the Board or the Committee shall inform the State Government immediately on the production of the child before the Board or the Committee which may initiate the process for repatriation of the child immediately in consultation with Ministry of Home Affairs and Ministry of External Affairs, as the case may be.(6)During the period pending the finalisation of the repatriation, the child shall be kept in a Child Care Institution.(7)The expenses for the repatriation of the child to another country shall be borne by the State Government concerned.
