| 7A. MEMBER NOT TO
PARTICIPATE IN MEETINGS IN CERTAIN CASES.
Any member, who is a director of a company and who as such director
has any direct or indirect pecuniary interest in any matter coming up
for consideration at a meeting of the Board, shall, as soon as possible
after relevant circumstances have come to his knowledge, disclose the
nature of his interest at such meeting and such disclosure shall be
recorded in the proceedings of the Board, and the member shall not take
any part in any deliberation or decision of the Board with respect to
that matter. |