A notice must be given in writing, signed by the Member giving notice and addressed to the Secretary. It may be delivered in the Receipt and Despatch Section to avoid its misplacement at any time on a working day before 3.00 P.M. If, however, it is delivered after 3.00 P.M. on a working day or it is delivered on a holiday, it will be deemed to have been delivered on the next working day. A notice or communication which is not legibly written or which is unsigned is not accepted.
