(2)A resolution shall be a special resolution when it has been—(a)passed in manner required for the passing of an extraordinary resolution; and(b)confirmed by a majority of such members entitled to vote as are present in person or by proxy (where proxies are allowed) at a subsequent general meeting, of which notice has been duly given, and held after an interval of not less than fourteen days, nor more than one month, from the date of the first meeting.
