Section 51 in The Bihar Co-operative Societies Rules, 1959
51.
(1)A member of a society may nominate any person to whom, in the event of his death, his share or interest in the society shall be paid or transferred subject to the provisions of Section 22.(2)A registered society shall keep a register of the nominees of member in such form as may from time to time be prescribed by the Registrar.(3)A nomination made by a member shall be in writing and deposited by him with the registered society concerned or shall be made by a declaration recorded in a book kept for the purpose by the society bearing the signature or thumb impression of the member attested by two witnesses.(4)A nomination made by a member may be revoked or varied by him in writing and another nomination similarly made.
