Section 37 in General Statutes of the Dr. M.G.R. Medical University
37. Statute - Motions without notice. - At any meeting of the Senate the following resolutions may be moved without previous notice: -
(i)A resolution relating to business not included in the agenda but brought forward by the Governing Council or the Vice-Chancellor under Statute 13 of this Chapter.(ii)A motion for a change in the order of business as stated on the agenda paper.(iii)A motion directing the Governing Council the Standing Academic Board, a Faculty, a Board of Studies or any Committee to review or reconsider its decision or recommendation and to report at a subsequent meeting of the Senate.(iv)A motion for the appointment of a Committee to consider and report on any matter before the Senate at the time.(v)A motion remitting any matter before the Senate at the time to the Governing Council or the Standing Academic Board or a Faculty or a Board of Studies for its consideration and report.(vi)A motion for the adjournment of the meeting or the debate on any question to a specified time.(vii)A motion for the adjournment of the debate on any question to the next meeting of the Senate.(viii)A motion that the Senate resolve itself into a committee to consider any matter before the Senate at the time.(ix)A motion that the meeting be dissolved.(x)A motion that the meeting pass to the next business on the Agenda paper.(xi)A motion that the question be now put.
