Section 13 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
13.
When any document which is in joint custody is required for reference, encashment or other purposes, it shall be taken out in the presence of the persons having such custody or their duly authorised agents and a record thereof shall be made in register (containing details of the documents) kept for the purpose. When the document is restored to joint custody, an entry thereof shall be made in the said register.
