Section 25 in Andhra Pradesh Public Libraries Act, 1960
25. Power to make rules.
(1)The Government may, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)The method of appointment, nomination, or election of members to the State Library Committee and ZGS;(b)The publication of audited statements of the accounts of ZGS and of the reports of the auditors ;(c)The Publication of a Library grant-in-Aid code regulating the grant of aid to aided libraries and the standards to be maintained by such libraries ;(d)The maintenance of State Registers of libraries, and librarians.(e)The employment of necessary staff for the public libraries maintained by ZGS and for regulating the classification, methods of recruitment, pay and allowances discipline and conduct and other conditions of services of the staff employed in such libraries :(f)The classification, methods of recruitment pay and allowances, discipline and conduct and other conditions of service of the members of the library service constituted under section 19-A.(ff)[ the procedure governing the age of superannuation and the re-induction into service/post and such other matters as specified in section 19-B;] [Inserted by Andhra Pradesh Act No. 8 of 2016.](g)The recognition of the library associations and regulation of grants to such associations.(3)[ Every rule made under this Act shall immediately after it is made, be laid before each House of the State Legislature if is in session and if it is not in session , in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session , in which it is so laid or the session immediately following both Houses agree in making any modification or in the annulment of the rule. The rule shall thereafter have effect only in such modified form or shall stand annulled as the case may be ; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Substituted by Andhra Pradesh Act No. 17 of 1964.]
