145. Warrants under section 171.-(1) Every warrant issued under section 171 shall be in the relevant Form given in the Seventh Schedule, and shall be signed by the officer making the order in pursuance of which such warrant is issued, or by his staff officer.
(2)The prescribed officer for the purpose of forwarding the warrant under section 171 shall be the officer commanding the unit or detachment to which the person belongs or is attached.
