- 1. Notice, etc., to be sent by post. - Any notice intimating or information to be given to any person and any paper, minutes or proceedings to be sent statutorily to any person shall, unless otherwise provided, be given or sent by posting the same to the address of that person.A member of any of the authorities of the University, or of any Board of Examiners or Committee appointed under the laws, or any candidate for any examination or course of studies or for any convocation, shall, give an address to which communications may be sent; and the posting or communications to that address shall be a sufficient compliance with the requirements of the laws as to notice, intimation, etc.
