Section 8(1) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
(1)Notwithstanding anything in Rules, 4, 5 and 6 jewels and other valuables required for use every day may, on the responsibility of the Trustee Executive Officer, be entrusted to an archaka or other office holder for custody. Such archaka or other officer holder shall be provided with necessary safe receptacles with locking arrangements for keeping the jewels and other valuables. The Executive Officer, shall in such cases obtain a written acknowledgement in the register maintain under Rule 2 from the archaka or other Office-holder in token of having received the jewels and other valuables and a written muchilika or bond or undertaking to the effect that he would be responsible for their safety, that he would indemnify the institution against any loss or damage caused due to his negligence or misconduct and that he would produce them for check whenever called upon to do so shall also be taken from him.
