Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Tamilnadu - Section Section 38 in The Bharathiar University Statutes 38. Statute 36. - Powers of Chairman on point of order. - The Chairman shall be the sole judge on any point of order, and may call any member to order and shall have all powers necessary to enforce his decision on all points of order.
