Section 22(1) in Goa Co-operative Societies Rules, 2003
(1)No transfer of shares shall be effective unless,-(a)it is made in accordance with the provisions of the bye-laws;(b)a clear fourteen days notice in writing is given to the society indicating therein the name of the proposed transferee, his consent, his application for membership alongwith nomination form;(c)all liabilities of the transferor due to the society are discharged or are accepted by the transferee;(d)the transfer is registered in the books of the society together with the lien.
