Section 58 in General Statutes of the Dr. M.G.R. Medical University
58. Statute - Motion to pass to the next business on the agenda. - A morion to pass to the next business shall be in the form That the meeting do now pass to the next business on the agenda paper and may be moved at any time after the main question has been stated by the Chair, but not so as to interrupt a speech.
The member moving the motion shall confine himself to the words of the motion. The member who seconds the motion shall confine himself to the words T second the motion'. If the Chairman shall be of the opinion that the motion to pass over to the next item is an abuse of the rules of this meeting, he may decline to put the question to the meeting. If he accepts the motion, it shall be put forthwith without amendment or debate. If the motion is carried, the main question together with the amendments to it, if any, moved or given notice of, shall drop.
