Section 30 in The Delhi Co-operative Societies Rules, 2007
30. Nomination of persons.
(1)For the purpose of transfer of share or interest under sub-section (1) of section 28, a member of a co-operative society may, by a document signed by him or by making a statement in any book kept-for the purpose by the co-operative society, nominate any person or persons in first degree blood relation and if nomination is made by a document, such document shall be deposited with the co-operative society during the member's life time and where the nomination is made by a statement, such statement shall be signed by the member and attested by two witnesses.(2)The nomination made under sub-rule (1) may be revoked or varied by the member at any point of time.(3)The record of nomination shall be kept by a co-operative society in such manner as may be laid down in the bye-laws.(4)If a member nominates more than one person, he shall, as far as practicable, specify the share to be paid or transferred to each nominee(5)The value of the share or interest transferred or paid to a nominee or nominees shall be determined on the basis of the sum actually paid by the member to acquire such share or interest in accordance with rule 27.(6)(a)In case the member of co-operative housing society has not made any nomination, the society shall, on the member's death, by a public notice published in two leading national newspapers exhibited at the office of the cooperative society and also in the office of the Registrar, inviting claims or objections for the proposed transfer of the share or interest of the deceased with the time specified in the public notice.(b)After taking into consideration the claim or objections received in reply to the public notice or otherwise, and after making such inquiries as the committee considers proper in the circumstances prevailing, the committee shall decide as to the person who in its opinion is the heir or the legal representative of the deceased member and proceed to take action as per section 28 of the Act, subject to any appeal which may be filed to the Registrar by any person claiming the share, or interest of deceased member within thirty days of the decision of the committee. The orders of the Registrar on such appeal shall be final and binding upon all concerned.(7)If the committee refuses to transfer the share or interest of the deceased member to his nominee or his successor-in-interest, or fails to take a decision on the application of such nominee or the successor-in-interest as the case may be within thirty days from a nominee or any person claiming to be a successor of a deceased member, may file an appeal within thirty days of such refusal, the Registrar shall pass such order as he may deem fit. On such condition the Registrar may impose, after hearing the co-operative Society and the applicant or any other persons interested. The order made by the Registrar shall be final and binding on all concerned.
