Section 28(1) in Sikkim Co-Operative Societies Act, 1978
(1)On the death of a member the society shall transfer the share or interest of the deceased member to the person or persons nominated in accordance with the rules or, if no person has been so. nominated, to such person as may appear to the Committee to be the heir or legal representative of the deceased member:Provided that such nominee, heir or legal representative, as the case may be, is admitted as the member of the society.Provided further that nothing in this sub section shall prevent a minor or a Person of unsound mind from acquiring by inheritance the share or interest of a Deceased member in the society.
