Section 52(2) in Andhra Pradesh Chit Funds Rules, 2008
(2)Where it appears to the officer ordering conditional attachment under section 68 to be just and convenient, he may appoint a Receiver for the custody of the movable property attached under that Section and his duties and liabilities shall be identical with those of a Receiver appointed under Order XL in the First Schedule to the Code of Civil Procedure, .1908.
