Section 18(2) in Tamil Nadu Public Libraries Act, 1948
(2)In Particular and without prejudice to the generality of the foregoing power, such rules may provide for-_(a)all matters required or allowed to be prescribed under this Act;(b)the method of conduction the election of members to Local Library Authorities and all matters connected therewith;(c)the matters to be included in the scheme referred to in section 8;(d)the maintenance of the minutes of the proceedings of Local Library Authorites;(e)the publication of audited statements of the accounts of such Authorities and of the reports of the auditors; and(f)a Library Grant-in-aid Code, regulating the Government's aid to, and the declaration, inspection and co-ordination by the Director of aided libraries and the standard to be maintained by such libraries.
