Section 1A in Rajasthan Public Libraries Rules, 2012
1A. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Rajasthan Public Libraries Act, 2006 (Act No. 11 of 2006);(b)'management' in relation to a public library means an association or a body by whatever designation called, having general and financial control over the public library;(c)'recognised library' means a library recognised as public library under these rules;(d)'recognised association' means an association recognised as such under these rules;(e)'Schedule' means the Schedules appended to these rules.(2)Words and expressions used but not defined in these rules shall have the meanings assigned to them in the Act.
