Section 30(2) in The Gujarat Co-Operative Societies Act, 1961
(2)A member shall not transfer any share held by him, or his interest in the capital or property of any society, or any part thereof, unless,-(a)he has held such share or interest for not less than one year;(b)the transfer or charge is made to the society, or to a member of the society, or to a person whose application for membership has been accepted by the society; and(c)the committee has approved such transfer.
