79. Provisions as to meetings and votes:- In default of, and subject to, any regulations in the articles,—
(i)a meeting of a company may be called by fourteen clays' notice in writing, served' on every member in manner in which notices are required to be served by Table A in the First Schedule;(ii)five members may call a meeting;(iii)any person elected by the members present a meeting may be chairman thereof; and(iv)every member shall have one vote.
