Section 59 in General Statutes of the Dr. M.G.R. Medical University
59. Statute - Closure motion. - A motion for closure shall be in the form 'That the question be now put' and may be moved at any time, after a question has been stated from the Chair, but not so as to interrupt a speech. A member who moves the closure shall confine himself to the words, T move that the question be now put'.
The member who seconds the motion shall confine himself to the words, T second the motion'.Unless it shall appear to the Chairman that such motion is an abuse of the rules of the meeting or an infringement of the rights of the minority, or that the question before the meeting has not been sufficiently discussed, it shall be put forthwith and decided, without amendment or debate.When the motion 'That the question be now put' has been carried and the question consequent thereon has been decided a member may claim without any further closure motion that such further question or questions which may be necessary to bring to a decision any question already stated from the Chair be put; and unless the Chairman withholds his assent, such further question or questions which may be necessary to bring to a decision any question already stated from the Chair be put; and unless the Chairman withholds his assent, such further question or questions shall be put forthwith and decided without amendment or debate.Speeches
