Section 40 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
40. Office holders and servants not to be in possession of jewels etc except under conditions.
- No office-holder or servant of a charitable or religious institution or endowment shall have the right to be in possession of the jewels or other valuables belonging to the institution or endowment except under such, conditions and safeguards as may be prescribed.
