Section 29 in The United Provinces Borstal Act, 1938
29. Procedure where officer-in-charge of Borstal Institutions 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 of 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 inmates.(2)Pending a reference under sub-section (1) the inmate shall be detained in such manner and with such restrictions or mitigations as may be specified in the warrant order.
