Section 44(2) in The East Punjab Children Act, 1949
(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct any child or youthful offender to be transferred from any certified school to any school of a like nature in any other part of India in respect of which provision similar to that in the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of [Punjab] [Substitute for the words 'East Punjab' by Ibid.] as made by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of that part under any law in force therein:Provided that no child or youthful offender shall be transferred under this section to any other [State] [ Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] without the consent of the Government of that other [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.].
