Section 14(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
(1)where a witness is about to leave the jurisdiction of the appropriate authority or other sufficient cause is shown to the satisfaction of the appropriate authority why his evidence should be taken immediately,the appropriate authority may,on the application of any party or the witness,at anytime after the institution of the proceeding ,take the evidence of such witness.
