Section 38 in General Statutes of the Dr. M.G.R. Medical University
38. Statute - Amendments without previous notice. - At any meeting of the Senate the following amendments may be moved without previous notice: -
(i)Amendments to a motion for a change in the order of business as stated in the agenda paper, substituting an order of business as ¦stated in the agenda paper, substituting an order different from that in the motion (37-ii).(ii)Amendments to a motion directing the Governing Council, the Standing Academic Board, a Faculty, a Board of Studies or a Committee to review or reconsider its decision or recommendation (37-iii).(iii)Amendments of a motion for the appointment of a Committee (37-iv).(iv)Amendments to a motion remitting any matter to the Governing Council or the Standing Academic Board, or a Faculty or a Board of Studies (37-v).(v)Amendments to a motion for the adjournment of the meeting or debate to a specified time (37-vi).(vi)Amendments to motions brought forward by the Governing Council or the Vice-Chancellor at special meetings on less than fifteen clear days' notice or at ordinary meetings on less than twenty-one clear days' notice, and to resolutions moved by members under Statute 15 of this Chapter.(vii)Amendments to any resolution or amendment 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.(viii)Amendments of a 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.
