Section 77(a) in The U.P. Co-operative Societies Rules, 1968
(a)A member of a co-operative society may nominate a person or persons to whom, in the event of his death, his share or interest in the capital of the society shall be transferred or the value thereof or any other money due to him from the society shall be paid. Such member may, from time to time, revoke or vary such nomination.
