Section 22(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(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.
