Section 44(1) in The East Punjab Children Act, 1949
(1)The [State] [Substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government in consultation with the Managers on any certified school may consent to the transfer to that school of any person under the age of eighteen years in respect of whom an order has been made by competent authority in any other part of India of the nature of an order under this part directing him to be sent to a certified school or any school of a like nature.
