Section 54 in The U.P. Co-operative Societies Rules, 1968
54.
(1)On the death of a sympathizer member of a co-operative society his membership shall cease and his heir or nominee shall not claim ordinary membership or sympathizer membership as a matter of right.(2)An heir or a nominee of a sympathizer member of a co-operative society mat, however, seek admission as an ordinary or sympathizer member of the society, if qualified for such membership and on his admission, the share or interest of the deceased sympathizer member shall be transferred to him according to the provisions of sub-section (1) of Section 24.
