Section 8 in Bihar State Public Libraries and Information Centre Act, 2008
8. State Library Fund.
- The State Government shall constitute an independent fund called State Library Fund. The following kinds of amount shall be deposited in this fund: -(a)Amount given by the State Government as grants.(b)Grants or donations given by the Govt, of India or Raja Ram Mohan Roy Library Foundation for the development of libraries at different level.(c)Amount received from District Development Fund as grant.(d)Amount received from M.P. or MLA/MLC fund for purchase of reading materials, construction of building, repair, furniture and modernisation of libraries.(e)Funds and other amount collected by State Library and Information Centre Authority within the rules framed under this Act.(f)All interest and profits arising from any investment of State Library and Information Centre Authority.(g)Grant and Donation received from Private Companies, Organisations, Institutions and Persons.
