Section 14(2) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(2)A nomination made by a member shall not be valid and shall not in the event of death of the member have effect unless, -(a)it is made in writing and is signed by the member in the presence of two witness attesting the same ;(b)it is recorded in the books of Multi-State Co-operative Society, kept for the purpose.
