46. Transfer between approved schools and schools of like nature in different parts of India.
(1)The State Government may, in consultation with the manager of any approved school, consent to the transfer to that school of any person under the age of eighteen years in respect of whom an order has been made by competent authority in any other part of India of the nature of an order under this Act or the Reformatory Schools Act, 1897, for sending such person to an approved school or a reformatory school or any school of a like nature.(2)The State Government may direct any child or youthful offender to be transferred from any approved school to any school of a like nature in any other part of India in respect of which similar provision is made by the Government of that part under any law in force therein :Provided that no child or youthful offender shall be transferred under this section to any other State without the consent of the Government of that State.
