Section 30 in General Statutes of the Dr. M.G.R. Medical University
30. Statute - Answering of questions at meetings. - The Chairman shall call out the name of each questioner in the order in which the names are printed specifying the serial number of his question and make a sufficient pause to give him or any other member a reasonable opportunity of rising in his place and putting a supplementary question. Supplementary questions must be put immediately after the principal question to which they relate.
Unless otherwise decided upon by the Senate at a meeting, the time allotted for answering questions shall not exceed one hour.
