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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987

8.

(1)Notwithstanding anything in Rules, 4, 5 and 6 jewels and other valuables required for use every day may, on the responsibility of the Trustee Executive Officer, be entrusted to an archaka or other office holder for custody. Such archaka or other officer holder shall be provided with necessary safe receptacles with locking arrangements for keeping the jewels and other valuables. The Executive Officer, shall in such cases obtain a written acknowledgement in the register maintain under Rule 2 from the archaka or other Office-holder in token of having received the jewels and other valuables and a written muchilika or bond or undertaking to the effect that he would be responsible for their safety, that he would indemnify the institution against any loss or damage caused due to his negligence or misconduct and that he would produce them for check whenever called upon to do so shall also be taken from him.
(2)The Executive Officer Trustee shall make periodical verification of the jewels and valuables entrusted to an archaka or office-holder under this rule. But the Executive Officer may, in consultation with the trustees or Chairman of the Board of Trustees, provide additional safeguards that may be required for ensuring such safe custody in the interest of administration, subject to such conditions as the Commissioner may by general or special order direct, so that the responsibility could be shared by other office-holders or archakas entering the Garbhalayaor other place when the jewels and other valuables are in actual use.
(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.