Section 117 in West Bengal Co-operative Societies Rules, 2011
117. Nomination of transferee.
(1) A member of a co-operative society may in accordance with the provision of section 76 nominate in writing any person belonging to his family to whom the share or interest or the value of such share or interest shall, on his death, be paid or transferred under the provision of the Act; nomination shall be made in Form XXVIIIB;Provided that if a member has no family he may nominate any person to whom such share or interest or the value of such share or interest shall be paid or transferred :Provided further that such member may, from time to time, revoke such nomination and make a fresh nomination.(2)Every co-operative society shall keep a register of all persons so nominated.(3)In case the nominee of a member dies, the member shall report the death of such nominee to the society and make a fresh nomination if he so desires.Explanation.For the purpose of this rule a family shall have the same meaning as given in the Explanation to sub-section (3) of section 16 and shall include major sons and daughters irrespective of marital status.
