Section 31 in General Statutes of the Dr. M.G.R. Medical University
31. Statute - Supplementary questions. - Any member may put a supplementary question for the purpose of further elucidating any matter of fact, regarding which an answer has been given, provided that the Chairman shall disallow T supplementary question, if, in his opinion, it infringes the laws. The decision of the Chairman shall be final and no discussion shall be permitted at any meeting of the Senate.
Supplementary questions shall be answered by members nominated by the Governing Council for the purpose.
