Section 50 in General Statutes of the Dr. M.G.R. Medical University
50. Statute - Procedure on motion under Statute 37(vi), (viii), (ix), (x) when negatived. - When a motion under Statute 37(vi), (viii), (ix), (x) of this Chapter has been brought forward and has been negatived, no other motion of the same kind shall again be brought forward during the debate on the same question until after the lapse of a reasonable time in the opinion of the Chairman nor shall, if a debate is permissible on such motions, any debate or discussion be allowed on such second or subsequent motions.
