Section 18 in Andhra Pradesh Public Libraries Act, 1960
18. Power of ZGS make bye-laws.
(1)Subject to the provisions of this Act and the rules made there under a ZGS the may make bye-laws, generally to carry out the purposes of this Act.(2)In particular and without prejudice to the generally of the foregoing powers such bye-laws, may provide for all of any of the following matters, namely:-(a)The admission of the public libraries in its area on such conditions as it may specify;(b)The guarantee of security to be furnished by persons desiring to use such libraries, against injury to or misuse, destruction or loss of the property of such libraries;(c)The manner in which the property of such property from injury misuse, destruction or loss;(d)The authority to be exercised by its officers and servant in the matter of exclusion or removal from any such library, of any person who contravenes or does not comply with provisions of this Act, or the rules or bye-laws made thereunder;(e)The conduct of meetings of the ZGS and the procedure to be followed in regard to the transaction of business at such meeting and the quorum for the transition of such business at a meeting;Provide that a ZGS shall not have power to make bye-laws affecting a public library mentioned in sub-clause (12) of section 2 ;(3)The Director may modify or cancel any bye-law made by a ZGS under sub-section (2);[Provided that before modifying or cancelling any bye-law, the Director shall give the ZGS concerned a reasonable opportunity to make its representations in the matter.] [Inserted by Andhra Pradesh Act No. 17 of 1964.]
