Section 9 in Andhra Pradesh Public Libraries Act, 1960
9. [ Constitution an incorporation of Zilla Grandhalaya Samsthas. [Substituted by Andhra Pradesh Act No.7 of 1969.]
(1)For the purposes of organizing and administering public libraries in the state. There shall be constitute Zilla Grazndhalaya samstha, one for the City of Hyderabad by the name of the Hyderabad City Grandhalaya Samstha; one for the district of Hyderabad excluding the said City by the name of the Hyerabad Zilla Grandhalaya Samstha and one for each of the other istricts by the name of the the district concerned.(2)Every Zilla Grandhalaya Samastha shall by the name of the area of which it is constituted, be a body corporate having perpetual succession and common seal with power to acquire: hold and dispose of property, and to enter into contracts and may by the said name sue and be sued.(3)It shall be the duty of every Zilla Granhalaya Samastha to provide library service in the area of its jurisdiction.]
