Section 28 in General Statutes of the Dr. M.G.R. Medical University
28. Statute - Disallowance of questions and Governing Council's decision. - (a) The Governing Council shall decide on the admissibility of a question and shall disallow any question which, in its opinion, contravenes the provisions of these Statutes, notifying to the person concerned the ground on which the question was disallowed.
(b)The Governing Council may also disallow, at its discretion, -(1)any question which involves the preparation of elaborate statements or statistics; and(2)any question the answer to which involves an excessive amount of time and labour.(c)The decision of the Governing Council be final and no discussion thereon shall be permitted at any meeting of the Senate.
