Section 10 in Rajasthan Public Libraries Rules, 2012
10. Conditions for making application and recognition.
- No library shall be recognized as public library unless-(a)(i)the management of libraries run by voluntary agencies is a body or society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) or the Rajasthan Public Trust Act, 1954 (Act No. 42 of 1959); or(ii)it is run by a local authority;(b)the library open free of charge to the public during the working hours of the library for use on the premises without any discrimination on the ground of religion, race, caste, creed, sex place of birth or descent;(c)the premises of the library is sufficiently healthy, well lighted and ventilated and contain sufficient accommodation, furniture and equipment for use as public library and has sanitary arrangement;(d)the library is situated in a village or town having the population more than five hundred;(e)the Director is satisfied that the library is necessary to serve the needs of the locality.
