Section 25(2) in Andhra Pradesh Public Libraries Act, 1960
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)The method of appointment, nomination, or election of members to the State Library Committee and ZGS;(b)The publication of audited statements of the accounts of ZGS and of the reports of the auditors ;(c)The Publication of a Library grant-in-Aid code regulating the grant of aid to aided libraries and the standards to be maintained by such libraries ;(d)The maintenance of State Registers of libraries, and librarians.(e)The employment of necessary staff for the public libraries maintained by ZGS and for regulating the classification, methods of recruitment, pay and allowances discipline and conduct and other conditions of services of the staff employed in such libraries :(f)The classification, methods of recruitment pay and allowances, discipline and conduct and other conditions of service of the members of the library service constituted under section 19-A.(ff)[ the procedure governing the age of superannuation and the re-induction into service/post and such other matters as specified in section 19-B;] [Inserted by Andhra Pradesh Act No. 8 of 2016.](g)The recognition of the library associations and regulation of grants to such associations.
