Section 22 in Himachal Pradesh Co-Operative Societies Act, 1968
22. Restrictions on transfer of shares or interest.
(1)The transfer of a share or interest in the capital of a society shall be subject to such conditions and restrictions, as to the maximum holding as are specified in section 6.(2)A member shall not transfer any share held by him or his interest in the capital or property of any society or any part thereof unless-(a)he has held such share or interest for not less than one year;(b)the transfer is made to the society or to a member of the society or to a person whose application for membership has been accepted by the society; and(c)the committee has approved such transfer.
