Section 41 in Laws of the Bharathidasan University
41. Speeches by Chairman. - The Chairman has the right to move or second or speak on a resolution or amendment, but he shall vacate the chair while so engaged, and the Chair shall during such time, be taken by a member nominated by the Chairman, without leaving the Chair. Tire Chairman may, however, at his discretion or at the request of any member, explain to the meeting the scope of any resolution or amendment.
