Section 54(2) in The U.P. Co-operative Societies Rules, 1968
(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.
