Section 36 in General Statutes of the Dr. M.G.R. Medical University
36. Statute - Amendments to resolutions with short notice. - At any meeting of the Senate any member may move any amendment to any resolution brought forward by the Governing Council or the Vice-Chancellor under the proviso contained in Statute 14 or to a resolution moved by a member under Statute 13 of this Chapter, or to a resolution included in the Agenda of special meeting convened on less than fifteen clear days' notice.
