(11)The notice shall set forth the business to be transacted at the meeting, and no other business shall be transacted except with the consent of all the members present. When any business of which notice has not been given is considered at a meeting, the decision recorded, or resolution adopted, at such meeting shall be communicated forthwith to all the members. Any two members of the committee who were not present at the meeting may, within seven days of the communication to them of such decision or resolution, require a special meeting to be convened at which the subject of the decision or resolution in question may be reopened. Save as herein provided, no subject once disposed of shall be reconsidered within six months, unless two-thirds of the members indicate their consent by signing a requisition.
