Section 36 in Rajasthan Public Libraries Rules, 2012
36. Breach of rules, orders, etc.
(1)Any breach of the rules, orders or instructions of the Director issued in pursuance of the Act and these rules shall entail withholding of grants in full or in part or reduction in the grant payable to the library or the public library association or withdrawal of recognition by the Director:Provided that no order of withholding or reducing grant or withdrawing recognition shall be made by the Director unless the Public Library or, as the case may be, public library association is informed in writing of the reasons for the proposed action and is given an opportunity of being heard:Provided further that the Director may allow the public library or the public library association further time to rectify the defects and to improve the working of the library or as the case may be, the public library association instead of talking action under this sub-rule.(2)If the management is aggrieved by the order of the Director under sub-rule (1), it may, within thirty days from the date of receipt of the order, prefer an appeal to the State Government in writing and the State Government shall, after hearing the management and if necessary the Director, record the decision on the appeal and send a copy thereof to the management and to the Director. The decision of the State Government on such appeal shall be final.
