Section 2 in Goa State Library (Financial Assistance) Amendment Rules, 1998
2. Management.
- The Management of Government owned state, district, taluka and village libraries shall be done by the State Government. However, the existing non-Government taluka libraries/village libraries, run by the Municipality/NGO's shall continue to function under the same management.Management of Panchayat libraries shall be done through Gram Panchayat or non-Government Organisations registered under Societies Registration Act, 1860.
