62. The Directors shall cause Minutes to be made in books provided for the purpose-
(1)Of all appointments of Officers made by the Directors;(2)Of the names of the Directors present at each meeting of Directors and Committees of Directors;(3)Of all orders made by the Directors and Committees of Directors; and(4)Of all resolutions and proceedings of meetings of the Company, and of the Directors and Committees of Directors.And any such Minute as aforesaid, if signed by any person purporting to be the Chairman of any meeting of Directors, or Committee of Directors, shall be receivable in evidence without any further proof.
