Section 13A(2) in The Tamil Nadu Borstal Schools Act, 1925
(2)The State Government may direct any inmate of a Borstal School in the State, to be transferred to any Borstal School or other School of a like nature in [any other part of India] [Substituted for the words 'any other State in India' by section 4 of, and the Third Schedule to the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).]:Provided that no such transfer shall be made, without the consent of the Government of the [other State concerned, or the Central Government, as the case maybe] [Substituted for the words 'other State concerned' by Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).].
