Section 47 in General Statutes of the Dr. M.G.R. Medical University
47. Statute - Withdrawal of motions. - (1) No resolution or amendment shall be withdrawn from the decision Of the meeting without its unanimous consent. To withdraw the motion, the member who moved it must signify his desire in the meeting. The Chairman shall then take the census of the meeting by asking, "Is it your pleasure that the motion be withdrawn?", Provided that no one objects, he shall declare the motion withdrawn.
(2)Where an amendment has been proposed to a resolution, the original motion cannot be withdrawn until the amendment has been first disposed of.
