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State of Tamilnadu - Section

Section 33 in Laws of the Bharathidasan University

33. Motion to be seconded. - Every motion at a meeting must be seconded, otherwise it shall drop. Any member may second a motion by saying "I second the motion". A member who second a substantive motion but not an amendment to motion, may second the motion saying "I second the motion and reserve my speech".

When a motion has been moved and seconded, it shall be stated from the Chair, unless it be ruled out of order by the Chairman.