Section 78 in General Statutes of the Dr. M.G.R. Medical University
78. Statute - Procedure when exception is taken. - If exception be taken within the time aforesaid by means of a letter addressed to the Registrar definitely specifying the points which require correction the minutes, the minutes shall be brought forward by the Governing Council at the next meeting of the Senate for confirmation or correction by such of the members as were present when the business was transacted to which the minutes refer.
