Section 14 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
14.
The persons having joint custody shall be responsible for taking timely action for the recovery of any moneys or properties recoverable under the securities and if there is default in taking timely action owing to their neglect or for other reason, the loss thereof, if any, to the institution or endowment shall be recoverable from such persons.
