Section 20(4) in Rajasthan Co-operative Societies Rules, 2003
(4)A nomination made by a member under this rule shall not be valid and shall not, in the event of the death of the member, have effect, unless :-(a)it is made in writing and is signed by the member in the presence of at least two witnesses; and(b)it is registered in the books of the society kept for the purpose.
