374. Procedure if a warrant is illegal or irregular.
(1)If, in any case, the Superintendent is in doubt as to the legality of any warrant or order of commitment received by him with any prisoner admitted to the jail, or as to the competency of the person whose official seal and signature are affixed thereto, to pass the sentence and issue such warrant, he shall proceed in the manner provided in Section 17 of the Prisoners Act, 1900.(2)If any error or omission, which is, in the opinion of the Superintendent due to mere oversight or mistake, is found in any warrant or order of commitment, or, if the sentence or order passed though within the competency of the tribunal or authority which passed it, is in any way defective in form or otherwise irregular, he may receive the prisoner subject to reference to such tribunal or authority as the case may be for orders.
