Section 2 in Andhra Pradesh Public Libraries Act, 1960
2. Definitions.
- In this Act, unless, the context otherwise requires:(1)'Aided library' means a library declared by the Director to be eligible for aid either from the government or from the library Fund in accordance with the rules made under this act;(2)'committee' means the State Library Committee constituted under section 3;(3)'director' means the Director of Public Libraries appointed under section 8;(4)'district' means a revenue district;(5)'government' means the State Government;(6)'library cess' means the cess levied under sub-section (1) of section 20;(7)'notification' means a notification published in the Andhra Pradesh Gazette;(8)'prescribed' means prescribed by rules made under this Act;(9)'public library' means:-(a)a library established or maintained by a Zilla Grandhalaya Samstha, including the branches and delivery stations of such a library;(b)a library established or maintained by the Government and declared open to the public;(c)a library established or maintained by any local body or co-operative society and declared open to the public;(d)a library declared to be eligible for aid and receiving aid from the Government or from the Library Fund; and includes, any other library notified by the Government as a public library for the purposes of this Act.(10)'State' means the State of Andhra Pradesh;(11)'State' Central Library' means a library established by the Government as the State Central Library;(12)'State Regional Library' means a library established by the Government as a State Regional Library;(13)'year' means the financial year.
