Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS(JEWELS OR OTHER VALUABLES AND DOCUMENTS MAINTENANCE) RULES, 1987 CONTENTS 1. Short title 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUS INSTITUTIONS AND ENDOWMENTS(JEWELS OR OTHER VALUABLES AND DOCUMENTS MAINTENANCE) RULES, 1987 In exercise of the powers conferred by Sec.40 read with Sec.153of the Andhra Pradesh Charitable and Hindu Religious Institutionsand Endowments Act,1987 (Act No.30 of 1987) the Governor of AndhraPradesh hereby makes the following rules, the same having been previouslypublished as required by sub-Section (1) of Section 153 of the saidAct. Rules under Section 40 1. Short title :- These rules may be called the AndhraPradesh Charitable and Hindu Religious Institutions and Endowments(Jewels or other Valuables and Documents Maintenance) Rules,1987. 2. . :- Subject to the administrative control of the Trustee,the Executive Officer of every Charitable or Religious Institutionor Endowment shall maintain a register in such form as may be specifiedby the Commissioner containing lists of jewels, gold and silver vesselsand other valuables, of the Institution or Endowment. The lists shallgive a correct description and full particulars of all jewels andalso gems, i f any, in the jewels and other valuables The weight andthe estimated value of the jewels and other valuables, other thanthe Vahanams shall be indicated in the respective lists.Where newjewels or valuables are purchased or otherwise acquired, entries tothat effect shall be made in the said register.When any jewel orvaluable is sold, lost exchanged or altered, an entry shall be madeabout such sale, loss, exchange or alteration in the said registerand any new jewel or valuable that is substituted thereof shall beentered as fresh item , indicating the authority for such substitution. 3. . :- It shall be the duty of the Trustee Executive Officerto make proper arrangements for the safe custody of the jewels andvaluables.He shall provide iron safes, boxes, or the receptacles,with adequate locking arrangements.Wherever necessary, strong roomsshall be fortified with Godrej doors, constructed for keeping theiron safes, boxes, or other receptacles.The mantapams, halls, orrooms in which gold or silver Vahanams or palanquins are kept, shallhave suitable locking arrangements and the Vahanams shall be coveredby dust proof sheets when not in use. 4. . :- The jewels and other valuables shall be in the jointcustody of the Executive Officer and the Trustee or Chairman of theBoard of Trustees. Where the institution has no Executive Officer,the jewels and other valuables shall be kept in the joint custodyof the Trustee or Chairman of the Board of Trustees and such otherperson as may be decided upon by the Commissioner, Regional JointCommissioner, Deputy Commissioner or Assistant Commissioner. 5. . :- Where jewels and other valuables are in the joint custody,each of the safe or other receptacles or the strong room in whichthey are kept shall have atleast two locks of different pattern andkey of one of the persons having joint custody and that of the otherlock shall be in the custody of the other persTon. 6. . :- Whenever any jewels or othervaluables in the jointcustody has to be taken out of its receptacle or the strong room,it shall be taken out only in the presence of the persons having jointcustody or their duly authorised agents. 7. . :- Jewels and other valuables, which are not used dailybut are used only during festivals or on special occasions may, whenthey are required for use, be entrusted to an office- holder afterobtaining his written acknowledgment in a register in Form-I of theAnnexure. A written undertaking shall also be taken from the office-holderin Form- II thereof. The particulars regarding the jewels and othervaluables taken out and their serial number in the register maintainedunder Rule 2 and the period for which the custody is entrusted tothe office-holder shall also be entered in the register in Form.I.Ifthe jewel or valuable so entrusted is required for more than one day,the Trustee Executive Officer shall provide facilities to the office-holderto keep the jewel or valuable in safety.As soon as the festivalor special occasion or the period for which the jewel or valuableis taken, whichever is earlier, is over, the office holder shall returnthe jewel or valuable to the person or persons entitled to the possessionthereof . Immediately on return of the jewel or valuable, a recordto such return shall be made in the register maintained under thisrule in the presence of the office-holder and the undertaking is givenby the office- holder returned to him. 8. . :- (1) Notwithstanding anything in Rules, 4, 5 and 6jewels and other valuables required for use every day may, on theresponsibility of the Trustee Executive Officer, be entrusted to anarchaka or other office holder for custody.Such archaka or otherofficer holder shall be provided with necessary safe receptacles withlocking arrangements for keeping the jewels and other valuables.TheExecutive Officer, shall in such cases obtain a written acknowledgmentin the register maintain under Rule 2 from the archaka or other Offce-holderin token of having received the jewels and other valuables and a writtenmuchilika or bond or undertaking to the effect that he would be responsible for their safety, that he would indemnify the institution againstany loss or damage caused due to his negligence or misconduct andthat he would produce them for check whenever called upon to do soshall also be taken from him. (2) The Executive Officer Trustee shall make periodical verificationof the jewels and valuables entrusted to an archaka or office-holderunder this rule.But the Executive Officer may, in consultation withthe trustees or Chairman of the Board of Trustees, provide additionalsafeguards that may be required for ensuring such safe custody inthe interest of administration, subject to such conditions as theCommissioner may by general or special order direct, so that the responsibilitycould 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, toobtain such security as he may deem fit from any office- holder orservant, who may be entrusted with any jewel or valuable or to issuesuch directions as he may deem fit or as the circumstances of theinstitution or endowment may require. 9. . :- A Trustee Executive Officer shall not repair, alter,convert, melt,replace, sell, gift away, or destroy any jewels, vahanam,kanuka article made of gold or silver or other valuables belongingto the institution or endowment, without the prior permission of theCommissioner, Regional Joint Commissioner, Deputy Commissioner orAssistant Commissioner, as the case may be. 10. . :- (a) The Commissioner shall issue such instructions tothe Trustee Executive Officer, as may be necessary, for the preservationor otherwise of the jewels or valuables and the Trustees ExecutiveOfficer shall be bound to carry such instructions. (b) The Commissioner may also consider wherever it isnecessary to, Issue instructions to the Trustee Executive Officerto deposit the sealed receptacles containing the jewellery and valuablesin the Treasury or sub-treasury of the Government to ensure properpreservation and safe custody. Provided that the register containing the items of jewelleryand valuables and deposited in the Treasury or Sub-Treasury shouldbe duly attested by the Trustee Executive Officer , the DepartmentalOfficer and the Officer incharge of the Treasury or Sub-Treasury andthe said items shall be subjected to periodical verification. 11. . :- A Trustee Executive Officer shall not, without obtainingthe previous sanction of the Commissioner, Regional Joint Commissioner,Deputy Commissioner, or Asst Commissioner, as the case may be, makeany new jewels or Vahanam for the use in the institution or endowment. 12. . :- Documents relating to the title of a Charitable orReligious Institution or Endowment to properties and securities, suchas Government promissory notes, stock certificates, debentures, postoffice cash certificates, National Savings Certificates and fixeddeposit receipts of banks obtained by the institution or endowmentand mortgage deeds, bonds and promissory notes in favour of the institutionor endowment shall be (a) where the institution or endowment has an ExecutiveOfficer, in the Joint Custody, under double lock, of the trustee orChairman of the Board of trustees and the Executive Officer; and (b) where the institution or endowment has no Executive Officer,in the joint custody, under double lock, of the trustee or Chairmanof the Board of Trustees and such other person as may be decided uponby the Commissioner, Regional Joint Commissioner, Deputy Commissioneror Assistant Commissioner, as the case may be. 13. . :- When any document which is in joint custody is requiredfor reference, encashment or other purposes, it shall be taken outin t h e presence of the persons having such custody or their duly authorisedagents and a record thereof shall be made in register (containingdetails of the documents) kept for the purpose.When the documentis restored to joint custody, an entry thereof shall be made in thesaid register. 14. . :- The persons having joint custody shall be responsiblefor taking timely action for the recovery of any moneys or propertiesrecoverable under the securities and if there is default in takingtimely action owing to their neglect or for other reason, the lossthereof, if any, to the institution or endowment shall be recoverablefrom such persons. 15. . :- (1)Documents, other than those referred to in Rule12, shall be in the custody of the Executive Officer and where thereis no such Executive Officer, they shall be in the custody of thetrustee or Chairman of the Board of Trustees or such other officeras the Chairman may decide. (2) The provisions of Rules 13 and 14 shall apply, so faras may be, to the persons where the documents are in their sole custodyunder this rule. 16. . :- Where the temple is situated on the hill or in suchan isolated remote area, which is easily accessible or susceptibleto dacoity, thefts or otherwise, on a proposal received from the ExecutiveOfficer Trustee of the said institution, the Commissioner, shall immediatelyaddress the District Collector and the Superintendent of Police whoin consultation with the Executive Officer Trustee of the institutionand other persons residing in the said area shall make necessary arrangementsfor posting the Armed Guards in the said area to safeguard the temple ,its properties and the properties and lives of the persons residingin the said area, at the cost of the State.