Section 45 in Laws of the Bharathidasan University
45. Putting motions to vote. - When the meeting on a motion is conducted or if there be no meeting, the Chairman shall put the motion to vote by saying, "The motion is followed by the words of the motion, and the Senate shall then divide unless the Chairman ascertains that the motion is carried affirmatively, by a unanimous vote".
If there be an amendment he shall say, "It shall been moved", (followed by the words of the resolution), then, he shall say, "since it has been moved by way of amendment (followed by the words of the amendment) and, then, if the amendment be one of the kind specified in sub-clause (i) of statute 29 of this Chapter, he shall put the question by saying "shall the words or word proposed to be left out be left out".If the amendment be of the kind specified in sub-clause (ii) of the same statute, he shall put the question by saying "shall the following word or words Be left out in order to add or insert the following word or words ............?"If the amendment be of the kind specified in sub-clause (iii) of the same statute, he shall put the question by saying "shall those words be there added or inserted ?"If an amendment be negatived, the original resolution shall be again stated from the Chair, and any other amendments, if any, thereto may, then, be moved.If an amendment be carried, the resolution as amended shall be stated from the Chair and may, then, be debated as a substantive resolution to which the further amendments, if any, to the original resolution may be moved, and such further amendments shall be disposed of in the same manner as the previous amendment.
