Section 44 in General Statutes of the Dr. M.G.R. Medical University
44. Statute - Form of amendments. - An amendment to a resolution shall be -
(i)by leaving out certain words;(ii)by inserting or adding certain words;(iii)by leaving out certain words to insert or add others.When the amendment is of the first kind, the form in which it is moved shall be 'That the words (mentioning them) be left out'. When the amendment is of the second kind, the form shall be 'That the words (mentioning them) be added or inserted' and there shall then follow words specifying the place in which the words mentioned are to be added or inserted. When the amendment is of the third kind, the form shall be 'That the words (mentioning them) be left out' and 'That the words (mentioning them) be added or inserted' followed by words specified the place in which the words mentioned are to be added or inserted.
