(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.
