Section 32 in The Karnataka Public Libraries Act, 1965
32. City and District Library Fund.-
(1)Every City Library Authority and District Library Authority shall maintain a Fund called the City Library Fund and the District Library Fund, as the case may be, from which all its payments under this Act shall be met.(2)There shall be credited to the City Library Fund and the District Library Fund, as the case may be, the following sums, namely :-(a)the amount of cess paid by the local authority under sub-section (4) of section 30;(b)the grant under section 31;(c)contributions, gifts, and income from endowments, made to the Library Authority for the benefits of public libraries;(d)grant which the Central Government or the State Government may make;(e)funds and other amounts collected by the Local Library Authority under rules or bye-laws made under this Act.
