Section 77 in The U.P. Co-operative Societies Rules, 1968
77.
(a)A member of a co-operative society may nominate a person or persons to whom, in the event of his death, his share or interest in the capital of the society shall be transferred or the value thereof or any other money due to him from the society shall be paid. Such member may, from time to time, revoke or vary such nomination.(b)When a member nominates more than one person in respect of any shares held by hims, he shall, as far as practicable, society the amount to be paid or transferred to each nominee in terms of whole share.
