Section 52 in General Statutes of the Dr. M.G.R. Medical University
52. Statute - Procedure for considering previous decision. - A motion directing the Governing Council, the Standing Academic Board, or any other authority of the University, or Committee to review or reconsider its decision or recommendation maybe made at any time during the debate on any such decision or recommendation, but shall not be made so as to interrupt a speech. The motion shall specify the matter proposed to be referred to the Governing Council or other authority of the University or Committee and may also indicate generally the direction in which the mover desires review or reconsideration. The motion may also include a direction that the authority or Committee shall report to the Senate by a specified date. Provided however that, if no date is mentioned for the submission of the report, such report shall be made at the next meeting of the Senate, and if it is not possible to do, the fact shall be reported to the Senate at such meeting.
