Section 10 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
10.
(a)The Commissioner shall issue such instructions to the Trustee Executive Officer, as may be necessary, for the preservation or otherwise of the jewels or valuables and the Trustees Executive-Officer shall be bound to carry such instructions.(b)The Commissioner may also consider wherever it is necessary to, Issue instructions to the Trustee Executive Officer to deposit the sealed receptacles containing the jewellery and valuables in the Treasury or sub-treasury of the Government to ensure proper-preservation and safe custody.Provided that the register containing the items of jewellery and valuables and deposited in the Treasury or Sub-Treasury should be duly attested by the Trustee Executive Officer, the Departmental Officer and the Officer in charge of the Treasury or Sub-Treasury and the said items shall be subjected to periodical verification.
