Section 57 in General Statutes of the Dr. M.G.R. Medical University
57. Statute - Motion for dissolution. - A motion for the dissolution of a meeting shall be in the form 'That this meeting do now dissolve' and may be made at any time but not so as to interrupt a speech.
If the Chairman shall be of the opinion that the motion for dissolution is an abuse of the rules of the meeting, he may decline to state the question thereupon to the meeting.If the motion be carried the business still before the meeting shall drop and the Chairman shall declare the meeting dissolved.
