Section 5 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
5.
Where jewels and other valuables are in the joint custody, each of the safe or other receptacles or the strong room in which they are kept shall have at least two locks of different pattern and key of one of the persons having joint custody and that of the other lock shall be in the custody of the other person.
