26. Prohibition of disclosure of confidential information.
- No member of the Consultative Council shall except with the previous permission of the Chairman, in writing, disclose to any person, other than a member of the Board or of the Consultative Council, any information relating to the affairs of the Consultative Council or allow such persons to inspect or have access to any books, documents or other papers relating to the business of the Consultative Council which are required to be treated as confidential.
