Section 3 in Andhra Pradesh Public Libraries Act, 1960
3. Constitution and Composition of the State Library Committee and its functions.
(1)As soon as may be, after the commencement of this Act, the government shell, by notification, constitute for the purposes of this Act a committee to be called the State Library Committee.(2)The Committee shall consist of :-(a)The Minister in-charge of Education, who shall also be the Chairman of the Committee;(b)The Secretary to Government in the Education Department;(c)The Secretary to Government in the Health Housing and Municipal(e)The Director of Public Libraries, who shall also be the Secretary to the Committee;(f)The Director of Public Instruction;(g)The Director of Municipal Administration;(h)The Librarian, State Central Library, Hyderabad;(i)Six members of the State Legislature, four to be elected from among themselves by the Members of the Legislative Assembly and two to be elected from among themselves by the Members of the Legislative council;(j)Three person nominated by the Syndicate of each of the Universities in the State;(k)Three persons nominated by the Andhra Pradesh library Association;(l)Eight persons nominated by the Government as follows:-(i)One from among the members of the Hyderabad City Grandhalaya Samstha:(i)One person who had rendered outstanding service to the cause of libraries;(ii)One person with special Knowledge of matters relating to the Public libraries in the State;(iii)Two district central librarians.(ii)One from among the members of the Zilla Grandhalaya Samsthas in each University Area in the State.(3)The committee shell advice the Government on all matters arising under this Act and shall exercise and perform such other powers and duties as may be prescribed.
