29. Procedure where officer in charge of Borstal Institution doubts the legality of order sent to him for execution.
(1)Where an officer in charge of a Borstal Institution doubts the legality of an order sent to him for execution or the competency of the person whose official seal or signature is affixed thereto to pass the order, he shall refer the matter to the State Government by whose order on the case he and all other public officers shall be guided as to the future disposal of the inmate.(2)Pending reference made under sub-section (1), the inmate shall be detained in accordance with the order.
