Section 79 in General Statutes of the Dr. M.G.R. Medical University
79. Statute - Protests. - Any member intending to protest against a motion passed at a meeting of the Senate to which the assent of the Chancellor is required, shall give notice in writing of his intention to the Registrar within forty-eight hours from the date of the meeting and shall within fourteen days from such date lodge his protest with the Registrar. The Registrar shall forward a copy of the protest to the mover of the motion. The mover of the motion may, within fourteen days from the receipt of the protest, prepare and send to the Governing Council a memorandum in support of the decision of the Senate. The Governing Council shall submit the protest and memorandum, if any, together with a copy of the motion for the consideration and orders of the Chancellor. In every such case the Governing Council and the Vice-Chancellor may submit to the Chancellor any other papers which they may desire to be considered by the Chancellor.
