Section 33(1) in The M.P. Co-Operative Societies Act, 1960
(1)Every society shall keep a register of its members and enter therein the following particulars, namely-(a)the name, address and occupation of each member;(b)the share held by each member in the case of a society having share capital;(c)the date on which each person was admitted as a member;(d)the date on which any person ceased to be a member; and(e)such other particulars as may be prescribed:Provided that, where a society has under this Act, permitted a member to transfer his share or interest on death, to any person, the register shall also show against the member concerned the name of the person entitled to the share or interest of the member and the date on which the nomination was recorded.
