Section 8(2) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
(2)The Executive Officer Trustee shall make periodical verification of the jewels and valuables entrusted to an archaka or office-holder under this rule. But the Executive Officer may, in consultation with the trustees or Chairman of the Board of Trustees, provide additional safeguards that may be required for ensuring such safe custody in the interest of administration, subject to such conditions as the Commissioner may by general or special order direct, so that the responsibility could be shared by other office-holders or archakas entering the Garbhalayaor other place when the jewels and other valuables are in actual use.
