Section 42 in Tamil Nadu Co-operative Societies Rules, 1988
42. Nomination under section 30.
(1)The nomination made for the purpose of section 30 shall be in Form No. 17 and signed by the member in the presence of at least two members of the society.(2)The society shall enter the nomination in the nomination register.(3)Any nomination made under this rule may be revoked at any time by the member and a fresh nomination made in a like manner.
