Section 11 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
11.
A Trustee Executive Officer shall not, without obtaining the previous sanction of the Commissioner, Regional Joint Commissioner, Deputy Commissioner, or Asst Commissioner, as the case may be, make any new jewels or Vahanam for the use in the institution or endowment.
