Section 12 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
12.
Documents relating to the title of a Charitable or Religious Institution or Endowment to properties and securities, such as Government promissory notes, stock certificates, debentures, post-office cash certificates, National Savings Certificates and fixed-deposit receipts of banks obtained by the institution or endowment and mortgage deeds, bonds and promissory notes in favour of the institution or endowment shall be(a)where the institution or endowment has an Executive Officer, in the Joint Custody, under double lock, of the trustee or Chairman of the Board of trustees and the Executive Officer; and(b)where the institution or endowment has no Executive Officer, in the joint custody, under double lock, of the trustee or Chairman of the Board of Trustees and such other person as may be decided upon by the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be.
