Section 8(3) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
(3)The Commissioner shall have the power, to direct the Trustees,the Chairman of the Board of Trustees or the Executive Officer, to obtain such security as he may deem fit from any office-holder or servant, who may be entrusted with any jewel or valuable or to issue such directions as he may deem fit or as the circumstances of the institution or endowment may require.
