Section 8 in Andhra Pradesh Public Libraries Act, 1960
8. Constitution of the Department of Public Libraries and appointment of the Director thereof and his duties.
- For the purposes of this Act, the Government shall constitute a separate Department of Public Libraries and appoint a (a) Director for that Department. The Director so appointed shall, subject to the control, of the Government:-(a)Supervise the state Central Library and the (b) branches of such library;(b)Superintend and direct all matters relating to Public Libraries;(c)Declare, in accordance with the rules made under the Act, what libraries are eligible for aid from the Government and supervise and direct all matters relating to such libraries;(d)Direct and control the work of all Zillah Grandhalaya Samsthas under this Act in the manner prescribed;(e)Submit to the Government, through the State Library Committee every year, a report on the working of the libraries under this Act in the preceding year , and the government shall place every such report on the Table of both Houses of the State Legislature within three months from the date of its submission to the Government;(f)Submit reports to the committee on the working of libraries, whenever necessary.(g)Publish annually a bibliography of all the books published in the State in any language other than English or Sanskrit;(h)Perform such other duties and exercise such other powers as are imposed or conferred on him by this Act or the rules made there under;(i)Arrange for centralized classification, cataloguing, inter-library loan, co-ordinations of book selection, and maintenance of copyright registry;(j)[ Create in accordance with the rules made under this Act, the posts required in the office of a Zilla Grandhalaya Samstha and in the Public libraries established or maintained by the Zilla Grandhalaya Samstha.] [Inserted by Andhra Pradesh Act No.7 of 1969.]
