Section 18 in Tamil Nadu Public Libraries Act, 1948
18. Power to make rules.
(1)The Government may, by notification, make rules consistent with this Act to carry out the purpose thereof(2)In Particular and without prejudice to the generality of the foregoing power, such rules may provide for-_(a)all matters required or allowed to be prescribed under this Act;(b)the method of conduction the election of members to Local Library Authorities and all matters connected therewith;(c)the matters to be included in the scheme referred to in section 8;(d)the maintenance of the minutes of the proceedings of Local Library Authorites;(e)the publication of audited statements of the accounts of such Authorities and of the reports of the auditors; and(f)a Library Grant-in-aid Code, regulating the Government's aid to, and the declaration, inspection and co-ordination by the Director of aided libraries and the standard to be maintained by such libraries.
