Section 29 in Laws of the Bharathidasan University
29. Nature of amendments. - (a) Amendment to a motion shall be-
(i)by leaving out a word or words;(ii)by leaving out a word or words, in order to insert some other word or words; and(iii)by adding or inserting a word or words.(b)When the amendment is of the first kind, the form in which it is proposed shall be-"That the words (mentioning them) be left out of the resolution".When the amendment is of the first kind, the form in which it proposed shall be-"That the words (mentioning them) be left out of the resolution and that the words (mentioning them) be added or inserted" and there shall then follow words specifying the place in which the words mentioned are to be added or inserted.When the amendment is of the kind third, the form shall be -"The words (mentioning them) be added or inserted" and there shall follow words specifying the place in which the words mentioned are to be added or inserted.
