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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Public Libraries Act, 1960

15. Executive committees and sub-committees of ZGS.

(1)A ZGS may appoint an executive committee consisting of such of its members as it may deem fit and delegate to such committee any of its powers or functions under this Act except the power to levy library cess, to borrow money, to dispose of immovable property and to pass the budget, accounts and the audit and annual reports.
(2)A ZGS may also , from time to time appoint subcommittees to inquire into and report or advise or any matters which it may be refer to them.