Section 68 in General Statutes of the Dr. M.G.R. Medical University
68. Statute - Putting questions to vote. - When the debate on a resolution is concluded or if there be no debate, the Chairman shall put the question to the vote by saying, The question is followed by the words of the resolution and the Senate shall then divide unless the Chairman ascertains that the question is carried affirmatively by an unanimous vote. If there be an amendment, he shall say, 'It has been, moved, 'followed by the words of the resolution; then he shall say, 'Since it has been moved by way of amendment, followed by the words of the amendment, and then, if the amendment be one of the kind specified in clause (1) of statute 44 of this Chapter he shall put the question by saying, 'Shall the words or word proposed to be left out be left out ?'. If the amendment be of the kind specified in clause (ii) of the same Statute he shall put the question by saying, 'Shall these words be there added or inserted?'. If the amendment be of the kind specified in clause (iii) of the same Statute Senate, he shall put. the question by saying, 'Shall the following words or word be left out in order to add or insert the following words or word ?'.
