Co-Operative Societies Act 2008

80. Meetings by telephone etc.

1.      Subject to the by-laws, where all the directors consent, a meeting of directors or of a committee may be held by means of—

a.      a telephone system; and

b.     a communication facility other than a telephone, that permits all persons participating in the meeting to hear and speak to each other, and a person so participating is deemed to be present at that meeting.

2.      Unless this Act, the Regulations or the by-laws require a meeting, a resolution of the directors may be passed without a meeting where—

a.      all the directors consent to the resolution in writing; and

b.     the consent is filed with the minutes of the proceedings of the directors.