Section 14 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
14.
(1)where a witness is about to leave the jurisdiction of the appropriate authority or other sufficient cause is shown to the satisfaction of the appropriate authority why his evidence should be taken immediately,the appropriate authority may,on the application of any party or the witness,at anytime after the institution of the proceeding ,take the evidence of such witness.(2)Where such evidence is not taken forth with and in the presence of the parties, if any, such notice, as the appropriate authority thinks sufficient of the day fixed for the examination, shall be given to the parties if any.
