Section 32 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
32. Transfer.
(1)During the enquiry, if it is found that the child hails from the place outside the jurisdiction of the Committee, the Committee shall order the transfer of the child to the Competent Authority having, jurisdiction over the place of residence of the child.(2)No child shall be transferred or proposed to be transferred only on the ground that the child has created problems or has become difficult to be managed in the existing institution.(3)The transfer for restoration or enquiry for all proceedings in respect of a child from one State Institution to other may also be ordered by the Local Authority, after obtaining concurrence from the Committee.(4)No child shall be transferred out of the district or city for the purposes of adoption without the concurrence of the Committee.(5)On receipt of transfer order from the Local Authority, the Officer-in-Charge shall arrange to escort the child at the Government expenses to the place or person as specified in the order.(6)On such transfer, the child case file and records shall be sent along with the child.
