Section 14A in Tamil Nadu Public Libraries Act, 1948
14A. General Fund.
(1)There shall be constituted a fund called the General Fund with a view to assist, on requisition, any financially weaker Local Library Authority as may be declared by the Government, by order, for the purchase of books or furniture or construction of building or for any other purpose as may be prescribed.(2)Every Local Library Authority shall contribute to the General Fund a sum at such rate not exceeding twenty per cent of the cess collected under sub-section (2) of section 12 as may be prescribed and different rates may be prescribed for different Local Library Authorities.(3)The receipts which, shall be credited to the General Fund shall include(a)The Contribution referred to in sub-section (2):(b)all other monies received from such other source as may be prescribed.(4)The General Fund shall be operated by the Director in such manner as may be Prescribed.'
