Section 12 in The M.P. Government Central Libraries Rules, 1964
12.
(a)On applications sent either through post or bearer shall be treated in the same manner as provided in Rule 11. If condition rule prescribed in item (b) of Clause (A) of Rule 11 is not satisfied, the Chief Librarian shall cause a letter to that effect to be posted to the member concerned at his local address or address given in the application for renewal, and the volumes or periodicals, etc. shall have to be returned on or before the due date.(b)A mere application sent through post or bearer for renewal will not absolve the member concerned from paying overdue charges if the renewal is not granted and the volumes or periodicals etc. are not returned on or before the due date.(c)If the renewal is granted, the member shall be duly notified on or before the due date but no intimation will be given in case renewal is not granted.(d)The renewal shall be made at the discretion of the Chief Librarian or his deputy in his absence. The Chief Librarian may refuse renewal without assigning any reasons therefor.
