Section 14(1) in Andhra Pradesh Public Libraries Act, 1960
(1)As soon as possible after a ZGS is constituted, and thereafter as often as may be required by the Director, every ZGS shall and whenever it considers it necessary so to do, a ZGS may, prepare a scheme for establishing libraries and for spreading library service within its area in such form and manner as may be prescribed, and submit it to the Director for sanction. The Director may sanction it with such alteration, if any as he may think fit after giving the ZGS an opportunity, to make its representations, if any in respect of such alterations and the ZGS shall there upon give effect to the scheme so sanctioned by him.
