Section 3(7) in Regulations of the Tamil Nadu Agricultural University
(7)The Registrar shall place each such resolution or subject before the Vice-Chancellor, who shall direct him, to include it in the Agenda provided:-(a)it shall be clearly and precisely expressed and shall raise substantially one definite issue;(b)it shall not raise issues which do not fall within the powers of the University;(c)it shall not contain arguments, unwarranted inferences, ironical expressions or defamatory statements, nor shall it refer to the Character or conduct of persons except in their official or public capacity; and(d)it shall not refer to any matter which is under adjudication by a Court of Law.
