Section 42 in Tamil Nadu Dr. Ambedkar Law University Statutes
42. Speeches by Chairman. - The Chairman has the right to move or second or speak on a resolution or amendment, but he/she shall vacate the Chair while so engaged, and the Chair shall, during such time, be taken by a member nominated by the Chairman. Without leaving the Chair, the Chairman may, however, at his/her discretion or at the request of any member, explain to the meeting the scope of any resolution or amendment.
