Section 30(1) in The Delhi Co-operative Societies Rules, 2007
(1)For the purpose of transfer of share or interest under sub-section (1) of section 28, a member of a co-operative society may, by a document signed by him or by making a statement in any book kept-for the purpose by the co-operative society, nominate any person or persons in first degree blood relation and if nomination is made by a document, such document shall be deposited with the co-operative society during the member's life time and where the nomination is made by a statement, such statement shall be signed by the member and attested by two witnesses.
