Section 4 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
4.
The jewels and other valuables shall be in the joint custody of the Executive Officer and the Trustee or Chairman of the Board of Trustees. Where the institution has no Executive Officer, the jewels and other valuables shall be kept in the joint custody 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.
