Section 36(1) in The Multi-State Co-Operative Societies Act, 2002
(1)On the death of a member, a multi-State co-operative society may transfer the share or interest of the deceased member to the person nominated in accordance with the bye-law made in this behalf or, if there is no person nominated, to such person as may appear to the board to be the heir or legal representative of the deceased member, or pay to such nominee, heir or legal representative, as the case may be, a sum representing the value of such member’s share or interest as ascertained in accordance with the rules:Provided that no such transfer or payment shall be made except with the consent of the nominee, heir or legal representative, as the case may be.
