(1)In any suit or proceeding against any member of the State Reserve Police Force for any act done by him in pursuance of awarrant or order of a competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such warrant or order.(2)Any such plea may be proved by the production of the warrant or order directing the act, and if it is so proved, the member of the said Force shall thereupon be discharged from liability in respect of the act so done by him, notwithstanding any defect in the jurisdiction of the authority which issued such warrant or order.
