Section 14 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
14. Nomination of Heir.
(1)For the purposes of transfer of his share or interest under sub-section (1) of section 27, a member of a Multi-State Co-operative Society may nominate a person to whom in the event of his death his share or interest shall be transferred. Such member may, from time to time, revoke or vary such nomination.(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.
