Section 20(1) in The Meghalaya Co-operative Societies Rules
(1)A member may, by writing under his hand deposited with the society during his life time, or by a statement signed by the member made in any book kept by the society, nominate any person or persons to whom under Section 23 his share or interest in the society or so much thereof as may be specified in such nomination, shall be paid or transferred on his death. A nominee may become a member only if admitted by the Managing Committee.A nominee thus admitted shall be exempted from payment of admission fees.
