Section 70(1) in West Bengal Co-operative Societies Act, 2006
(1)On the death of a person who is a member of Co-operative society, his share or interest in the Co-operative society shall, subject to the provisions of section 58 and 72 and to the further provisions of this section, be transferred-(a)to the nominee, if any; made under section 76; or(b)if there is no nominee or if the existence or residence of the nominee cannot be ascertained by the board or if the nominee does not claim possession of such share or interest or if for any other reason, the transfer cannot be made within one year from the date of death, to the person who (subject to the production by such person of probate, letter of administration or succession certificate issued by a competent court having jurisdiction) appears to the board to be entitled to the possession of such share and interest as per of the estate of the deceased member; or(c)on the application of the person referred to in clause (b), within one year from the date of death of the member to such person as may be specified in the application.
