Report No. 64

6.43. Recommendation to add sub-section (9A) in section 21.-

In the light of the above discussion, we recommend that a sub-section should be added in section 21, as follows:

"(9A) The State Government or an authority authorised by it in this behalf may, subject to any rules that may be made in this behalf, transfer an inmate of a Protective Home to a Corrective Institution or an inmate of a Corrective Institution to a protective home, where such transfer is considered desirable having regard to the conduct of the person to be transferred, the kind of training to be imparted in each institution and the other circumstances of the case:

Provided that

(a) no woman or girl who is transferred under this sub-section shall be required to stay in the institution to which she is transferred for a period longer than she was required to stay in the institution from which she was transferred;

(b) reasons shall be recorded for every order of transfer under this section."