Section 53 in General Statutes of the Dr. M.G.R. Medical University
53. Statute - Motion for appointment of a Committee. - A motion for the appointment of a Committee to consider and report upon any question before the Senate, at the time may be made at any time, but not so as to interrupt a speech. The motion shall state the purpose for which the Committee is to be constituted and the names of its members and convenor. The motion may include an instruction, and may also specify the date for the submission of the report. An amendment to such a motion may be for enlarging or restricting the purposes for which the Committee is to be appointed or the questions remitted to it or for giving it an instruction or for adding to or omitting the names of members proposed to form it or for fixing a date, or a different date to the one already fixed in the original motion for the submission of the report, 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 not possible to do so, the fact shall be reported to the Senate at such meeting.
If the power of the resolution or of any amendment thereto proposes to include in the Committee persons who are not members of the Senate or who being members are not present at the meeting, he shall state at the meetings that he has obtained the consent of such persons to their names being proposed for inclusion.
