Section 3 in Rajasthan Public Libraries Rules, 2012
3. Concurrence for the expenditure out of fund.
- The council shall give concurrence for the expenditure out of the State Library Development Fund after satisfying itself as to;(a)whether the sums referred to in sub-section (2) of section 16 of the Act have been credited to the State Library Development Fund;(b)whether the account of the money credited to and paid out of the said fund has been maintained properly;(c)whether the payment has been made by cheques while making payment out of the said fund;(d)whether the account relating to the said fund has been opened in a Scheduled Bank; and(e)whether the money is being utilised to meet the expenditure for the purposes referred to in sub-section (3) of section 16 of the Act.
