Section 15 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
15.
(1)Documents, other than those referred to in Rule 12, shall be in the custody of the Executive Officer and where there is no such Executive Officer, they shall be in the custody of the trustee or Chairman of the Board of Trustees or such other officer as the Chairman may decide.(2)The provisions of Rules 13 and 14 shall apply, so faras may be, to the persons where the documents are in their sole custody under this rule.
