Section 23 in Laws of the Bharathidasan University
23. Order of business At every meeting of the Senate, the following shall ordinarily be the order of business, after the election, if it be necessary of the Chairman for the meeting:-
(i)Business brought forward by the Chancellor.(ii)Business brought forward by the Vice-Chancellor.(iii)Business brought forward by the Syndicate.(iv)Business brought forward by the members of the Senate:Provided, however, that the Chairman at his discretion effect changes in the order of business as he deems fit.
