Section 10(b) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
(b)The Commissioner may also consider wherever it is necessary to, Issue instructions to the Trustee Executive Officer to deposit the sealed receptacles containing the jewellery and valuables in the Treasury or sub-treasury of the Government to ensure proper-preservation and safe custody.
