(3)Every member shall be entitled to attend a general meeting, whether in person or by proxy or by duly authorised representative:Provided that every director shall also be entitled to attend a general meeting, whether in person or through electronic means:Provided further that all notices of, and other communications relating to, any general meeting shall be forwarded to the auditor appointed for the Corporation, and such auditor shall, unless exempted by the Corporation, attend any general meeting either in person or through authorised representative who is qualified to be an auditor, and shall have the right to be heard at such meeting on any part of the business which concerns him as the auditor.
