Section 7 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
7.
Jewels and other valuables, which are not used daily but are used only during festivals or on special occasions may, when they are required for use, be entrusted to an office-holder after obtaining his written acknowledgement in a register in Form-I of the Annexure. A written undertaking shall also be taken from the office-holder in Form-II thereof. The particulars regarding the jewels and other valuables taken out and their serial number in the register maintained under Rule 2 and the period for which the custody is entrusted to the office-holder shall also be entered in the register in Form.I. If the jewel or valuable so entrusted is required for more than one day, the Trustee Executive Officer shall provide facilities to the office-holder to keep the jewel or valuable in safety. As soon as the festival or special occasion or the period for which the jewel or valuable is taken, whichever is earlier, is over, the office holder shall return the jewel or valuable to the person or persons entitled to the possession thereof. Immediately on return of the jewel or valuable, a record to such return shall be made in the register maintained under this rule in the presence of the office-holder and the undertaking is given by the office-holder returned to him.
