Section 45 in Tamil Nadu Dr. Ambedkar Law University Statutes
45. Power of Chairman. - (a) The Chairman shall call any member to order, and shall have power to take such action as may be necessary to enforce his/her decision.
(b)The Chairman may direct any member, whose conduct is, in his/her opinion gross to withdraw immediately from the Academic Senate any Member so ordered to withdraw shall do so forthwith and absent himself/herself during the remainder of the day's meeting.(c)Suspension of meeting. - The Chairman may, in the case of grave disorder arising in the Academic Senate, suspend any sitting for a time to be specified by him/her.
