Section 54 in General Statutes of the Dr. M.G.R. Medical University
54. Statute - Motion remitting any matter to an authority. - A motion remitting any matter to the Governing Council, or any other authority of the University may be made at any time but not so as to interrupt a speech. The motion shall specify the matter proposes to be remitted and may also indicate generally the direction in which the matter remitted is to be considered. The motion may also include an instruction and may specify a date for the submission of the report by the authority, provided, however that, if no date is mentioned for the submission of the report, such report shall be made at the next meeting of the Senate and if it is not possible to do so, the fact shall be reported to the Senate at such meeting.
