Section 19(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)A nomination made by a member shall not be valid and shall not, in the event of the death of the member, have effect unless-(a)it is made in writing and is signed by the member in the presence of two witnesses attesting the same; and(b)it is recorded in the books of the society kept for the purpose.
