21. Complaints, notices, suits against or on behalf of the Committee - How to be dealt with.
(1)Unless otherwise provided for in the Act, the rules and these Bye-laws, all applications, notices, summons, warrants, appeals, letters, complaints and any other documents or papers addressed to the Committee delivered at its office shall be received by the Secretary or on his behalf by an employee of the Committee as may be authorised by him. The Secretary shall put before the Chairman all such papers for his orders.(2)Unless otherwise provided for in the Act, the Rules and these Bye- laws, all letters, applications, notices and complaints on behalf of the Committee may be given, issued and lodged by the Secretary under his hand and seal of his office.
