Section 30(6) in The Delhi Co-operative Societies Rules, 2007
(6)(a)In case the member of co-operative housing society has not made any nomination, the society shall, on the member's death, by a public notice published in two leading national newspapers exhibited at the office of the cooperative society and also in the office of the Registrar, inviting claims or objections for the proposed transfer of the share or interest of the deceased with the time specified in the public notice.(b)After taking into consideration the claim or objections received in reply to the public notice or otherwise, and after making such inquiries as the committee considers proper in the circumstances prevailing, the committee shall decide as to the person who in its opinion is the heir or the legal representative of the deceased member and proceed to take action as per section 28 of the Act, subject to any appeal which may be filed to the Registrar by any person claiming the share, or interest of deceased member within thirty days of the decision of the committee. The orders of the Registrar on such appeal shall be final and binding upon all concerned.
