Section 20 in The Assam Co-operative Societies Rules, 1953
20. Nomination of Transferee.
(1)A member may, by writing under his hand deposited with the society during his life time, or by a statement signed by the member made in any book kept by the society nominate any person or persons to whom under Section 23 his share or interest in the society or so much thereof as may be specified in such nomination, shall be paid or transferred on his death. A nominee may become a member only if admitted by the Managing Committee.A nominee thus admitted shall be exempted from payment of admission fees.(2)A nomination so made may be revoked or varied by another nomination similarly made.(3)The name and address of every person nominated under sub-rule (1) above shall be entered in the Registrar of Members.
