Section 28 in The Bombay Prevention Of Begging Act, 1959
28. Transfers between Certified Institution and institution of like nature in different parts of India.
- [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may direct any person detained in a Certified Institution to be transferred there from to any Institution of a like nature in any other Part India in respect of which provision similar to that in the Union Territory of Delh [*] [Now the National Capital Territory of Delhi] is made by the Government of that part under any law in force therein:Provided that no person shall be transferred under this section to any partof India without the consent of the State Government in the case of a State and the Administrator in the case of a Union Territory.](2)The [Chief Commissioner] may in consultation with the Superintendent, of any Certified Institution, consent to the transfer to that Institution of any person in respect of whom an order of detention has been made by competent authority in any other part of India of the nature of an order under this Act directing him to be detained in a Certified Institution or Institution of a like nature and upon such transfer, the provisions of this Act shall apply to such person.
