Section 24 in Laws of the Bharathidasan University
24. Motions without previous notice At any meeting of the Senate, the following resolutions may be moved without previous notice, but shall not be made so as to interrupt a speech-
(i)A resolution relating to business not included in the agenda, but brought forward by the Syndicate or the Vice-Chancellor as target at a meeting other than a special meeting;(ii)Complimentary motion. - At any meeting of the Senate, motion of a complimentary character or condolence nature may, without previous notice, be moved from the chair or by any member with the previous permission of the Chair.
