Section 55 in General Statutes of the Dr. M.G.R. Medical University
55. Statute - Motion for adjournment. - A motion for the adjournment of the meeting or debate to a specified time may be made at any time, but not so as to interrupt a speech. The motion shall be in the form, 'That this meeting do now adjourn to', or 'That the debate on this question be now adjourned to', followed by words indicating the day and hour proposed for the adjourned meeting or debate.
An amendment to any motion for adjournment of the meeting or debate shall be for substituting a different day or hour for the one originally proposed.If the motion for the adjournment of the debate be carried, the debate shall stand adjourned to the time specified in the motion and the meeting shall pass to the next business, if any, on the agenda.If the motion for adjournment of the debate is carried the member who moved it may claim precedence or take part at a later period in the debate when it is resumed. A member who moved the adjournment of the debate with the intention of taking part in it when resumed must confine himself when moving the motion for adjournment to the bare words of the motions. If the motion for adjournment is negativated, the mover cannot speak again on the main question.
