Section 65 in General Statutes of the Dr. M.G.R. Medical University
65. Statute - Speeches by Chairman. - The Chairman has the same right of moving or seconding or speaking to a resolution or an amendment as any other member, but he shall vacate the Chair while so engaged and the Chair shall during such time be taken by a member, nominated by him. Without leaving the Chair, the Chairman may, however, at his discretion or at the request of any member explain to the meeting the scope of any resolution or amendment or make any statement on any matter arising from or connected with the proceedings of the meeting.
