Section 39 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
39. Transfer
(1)If during the inquiry it if 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)Such juvenile or the child shall be escorted by the staff of the home in which he is lodged originally.(3)The Government may make rules to provide for the travelling allowance to be paid to the child.
