Unless for reasons of public emergency, the President or if the President be unable to act, the Vice-President and if he also be unable to act, the Executive Committee otherwise directs, the Council shall meet for ordinary business on the second Monday in the months of February and September in each year. A meeting of the Council shall be held at any other time only if called by direction of the President or in his absence or in the event of a vacancy in the office of the President by the Executive Committee or on a written requisition signed by five members of the Council and addressed to the President or to the Executive Committee, as the case may be. Such extraordinary meeting shall be convened only after 15 days notice.
