5. Manner of convening a meeting and of giving notice thereof.
(1)Notice of every meeting with agenda shall be issued by the Chairman or under instruction of the Chairman, by Secretary of the Committee, at least seven days before the date of the meeting. Every such notice shall state the place, the date and the hour of such meeting. Every item on agenda shall be in form of a regular proposal complete in itself. Papers relating to any subject included in the agenda of any meeting shall be open for inspection to every member at the office of the Committee during the usual office hours. Emergent meeting under bye-law 4 may be convened at a shorter notice, not less than 24 hours.(2)If the Chairman or the Vice- Chairman fails to convene a meeting requisitioned by the members of the Market Committee under Bylaw 4 within two days of the receipt of the requisition, the Secretary shall immediately report the matter to the Chairman of the Board.(3)Requisition of members under bye-law 4 shall be received in the office of the Committee in the same way as other papers or letters are received on behalf of the Committee and shall be duly entered in the register of 'letters received' maintained by the Committee.
