Section 13(1) in Andhra Pradesh Public Libraries Act, 1960
(1)A Library may-(a)Provide suitable lands and buildings for Public Libraries and also the furniture, fittings, materials and conveniences requisite therefore;(b)Stock libraries with books, periodicals, newspapers,manuscripts,maps,works and specimens of art and science lantern slides, films, cinema projectors, recorders and like;[Provided that the books that be stock in the libraries shall be selected from the list of books approved from time to time by the Government.Provided further that the ZGS shall stock also books and periodicals as may be directed from time to time by the Government in this behalf, the aggregate value where of shall not be less than twenty five per cent of the provision made in the budget of that samstha for the purpose of this clause;] [Inserted by Andhra Pradesh Act No. 7 of 1969.](c)[ (.......................)] [Omitted by Andhra Pradesh Act No. 17 of 1964.](d)[ with the previous sanction of the Director, shift or close any public library mentioned in sub-clause (a) of section 2, or discontinue aid to any other public library, the payment of which is regulated by rules and made under this Act.] [Substituted by Andhra Pradesh Act. No. 7 of 1969.](e)accept any gift or endowment for any purpose connected with its activities;Provided that no gift or endowment of an immovable property shall be accepted without the previous sanction, of the Government.(f)Provide for lectures and the holding classes and conduct other activities connected with public library service including social education.(g)with the consent of the management and the previous sanction of the Government or an officer authorized by the Government in this behalf, acquire any library on such conditions may be approved by the Government or an officer authorized by the Government in this behalf;(h)Distribute grants for Public Libraries and social education purposes;[(h-1) with the previous approval of the Director, organise, or participate in conferences for the discussions of matters relating to the development of public libraries and the library service.] [Inserted by Andhra Pradesh Act No. 7 of 1969.](i)In general do everything necessary to carry out provisions of this Act.
