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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(j) in Goa State Library (Financial Assistance) Amendment Rules, 1998

(j)Register of permanent and semi permanent assets acquired wholly or mainly out of Government Grants.
(iii)The timings of the Taluka Libraries should be minimum of 6½ hrs. on all working days in accordance with the needs of public. The Panchayat Libraries should function for at least 6 hrs. on all working days. In the morning session, it should function for 3 hrs. i.e. from 7.30 a.m. to 10.30 a.m. and in the evening session from 4.30 p.m. to 7.30 p.m. The Taluka and Village Libraries will follow a 6 day week. Adjustment of the timings may be permitted as per the local needs.
(iv)The timings of the Library and the list of holidays for Library should be displayed outside the Library Building/Room.
(v)The Library shall be open for inspection and audited by the Director of School Education or State Library Officer or by a Representative of State Library Committee/State Library Council. All records and registers etc., shall be made available for scrutiny of the Inspecting Officer.
(vi)The Management shall submit an annual report by 30th May and audited statement of the Library expenditure of previous, duly audited by Chartered Accountant, latest by 30th October every year.
(vii)A library seeking grants shall have a separate Bank Account in the name of Library.