Section 9 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
9.
A Trustee Executive Officer shall not repair, alter, convert, melt, replace, sell, gift away, or destroy any jewels, vahanam, kanuka article made of gold or silver or other valuables belonging to the institution or endowment, without the prior permission of the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be.
