COMMUNICATIONS BETWEEN PRESIDENT AND COUNCIL

 

221. Communications from President to Council

Communications from the President to the Council shall be made to the Chairman by written message signed by the President or, if the President is absent from the place of meeting of the Council, his message shall be conveyed to the Chairman through a Minister.

222. Communications from Council to President

Communications from the Council to the President shall be made –

(1) by formal address, after motion made and carried in the Council; and

through the Chairman.