Section 36 in Laws of the Bharathidasan University
36. Withdrawal of motions. - (a) No motion or amendment shall be withdrawn from the decision of the meeting without its unanimous consent but this consent shall be presumed if the mover states his wish to withdraw the motion and the Chairman, after an interval during which to dissent is expressed announces that it is withdrawn.
(b)A motion cannot be withdrawn in the absence of the member who moved it. Where an amendment has been proposed to a resolution, the original motion cannot be withdrawn, until the amendment has been first disposed of.
