Section 80(a) in The U.P. Co-operative Societies Rules, 1968
(a)When a member of a co-operative society this without making a nomination, the society shall, by a public notice exhibited at the office of the society, invite, within the time specified in the notice, claims or objections for the proposed transfer of the share or interest of the deceased member or payment of the value of the share or interest and all other moneys due to the deceased member to his heir or legal representative.
