Section 26(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(1)The Chief Inspector may, subject to the provisions of sub-rule (2), direct that any person detained in the receiving centre or certified institution shall be transferred to another receiving centre or certified institution under Section 21 of the Act, subject to the following conditions, namely :-(i)a report from the Medical Officer recommended-regard to accommodation available;(ii)no such direction shall be issued except on-(a)a report from the Medical Officer recommending the transfer of such person on medical or hygienic grounds, or(b)a direction given by a Court, or(c)a report from the Superintendent recommending transfer in the interest of discipline or for such other reasons.
