(4)In the event procedure by circulation, the Secretary shall send to each member of the State Transport Authority such particulars of the matter as may be reasonably necessary in order to enable the member to arrive at a decision and shall specify the date by which the votes of members are to be received in the Office of the state Transport Authority. Upon receipt of the votes of the members as aforesaid, the Secretary shall lay the papers before the Chairman, who shall record the decision by endorsement on the form of application or other documents, as the case may be, according to the votes received, and the vote or votes cast by the Chairman. The record of the votes cast shall be kept by the Secretary and shall not be available for inspection by any person saves by a member of the State Transport Authority at regular constituted meeting of the state Transport Authority. No decision shall be made upon procedure by circulation if before the date by which the votes of members are required to reach the Office of the State Transport Authority, not less than one-third of the members of the State Transport Authority by notice in writing to the secretary demand that the matter be referred to a meeting of the State Transport Authority.
