Section 4(8) in The First Statutes of the Footwear Design and Development Institute
(8)The notice may be delivered either by hand or sent by registered post or e-mail or Fax, at the address of each member as recorded in the office of the Governing Council and if so sent, shall be deemed to have been duly delivered at the time at which notice shall be delivered in the ordinary course of post, or in case of email or fax, when the same is transmitted.
