Section 25 in Bye-Laws of the Tamil Nadu Medical Council
25.
[The minutes of each meeting shall contain such motions and amendments as have been proposed and adopted or negatived, with the names of the Proposer and Seconder, but without any comment or observation of member annexed thereto. If any question arises as to interpretation of the expression "Motion", the question shall be referred to the President whose decision shall be final.] [Amended by G. O. Ms. No. 985, P.M., dated the 8th May 1933.]
