Section 19 in The Chhattisgarh Co-operative Societies Rules, 1962
19. Nomination of an heir.
(1)For the purpose of transfer of his share or interest under sub-section (1) of Section 26, a member of a society may nominate a person to whom, in the event of his death, his share or interest shall be transferred. Such member may, from time to time, revoke or vary such nomination.(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.
