Section 46 in Tamil Nadu Dr. Ambedkar Law University Statutes
46. Putting motions to vote. - When the meeting on a motion is concluded or if there be no meeting, the Chairman shall put the motion to vote by saying, "The Motion is" followed by the words of the motion, and Academic Senate shall then divide unless the Chairman ascertains that the motion is carried affirmatively, by a unanimous vote.
If there be amendment, he /she shall say, "It has been moved," (followed by the words of the resolution), then, he/she shall say, "since it has been moved by way of amendment" (followed by the words of the amendment) and, then, if the amendment to one of the kind specified in sub-clause (i) of statute 30 of this Chapter, he/she shall put the question by saying "shall the words or word proposed to be let out be left out?"If the amendment be of the kind specified in sub-clause (ii) of the same Statute he/she shall put the question by saying shall following word or words be left out in order to add or insert the following word or words ?"If the amendment of the kind specified in sub-clause (iii) of the same Statute he/she shall put the question by saying, "shall these words be there added or inserted ?"If an amendment be negatived, the original resolution shall be again stated from the Chair and any other amendments, if any, thereto may then be moved.If an amendment be carried, the resolution as amended shall be stated from the Chair and may then be debated as a substantive resolution to which further amendments, if any, to the original resolution may be moved, and such further amendments shall be disposed of in the same manner as the previous amendment.
