Section 26 in Laws of the Bharathidasan University
26. Amendments without notice At any meeting of the Senate, the following amendments may be moved without previous notice:-
(i)Amendment of the purely verbal or formal kind which in the opinion of the Chairman do not affect the sense or import of the motion to which they refer;(ii)Amendment of any resolution or amendments on the agenda paper, which in the opinion of the Chairman have been rendered necessary by and are consequential upon any motion passed by the Senate at the same meeting.
