Section 31 in Laws of the Bharathidasan University
31. Scope of amendments. - (a) Negative Amendments: No amendment shall be proposed which would reduce the original resolution to its negative or opposite form.
(b)Relevancy of amendments: Every amendment must be relevant to the resolution to which it refers and must be framed so as to form, therewith an intelligible and consistent sentence.(c)Amendment to motion for adjournment: No amendments shall be moved to a motion for adjournment of meeting or debate except one substituting a different day or hour.
