Section 15 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
15. Power to discharge or transfer persons from settlements or schools
The Government or any officer authorised by it in this behalf may, at any time, by general or special order, direct any person who may be in any industrial, agricultural, or reformatory settlement or school in the State.-(a)To be discharged, or(b)To be transferred to some other settlement or school in the State.
