Section 21 in Andhra Pradesh Public Libraries Act, 1960
21. Library Fund.
(1)Every ZGS shall maintain a fund called the "Library Fund" from which all its payments under this Act shall be met.(2)There shall be credited to the Library Fund the following sums namely :(a)The cess collected under sub-section (2) of Section 20.(b)Contributions, gift and income from endowments made to the ZGS for the benefit of public libraries;(c)Special grants which the Government may make for any specified purpose connected with libraries and social education ;(d)Funds and other amounts collected by ZGS under any rules or bye-law made under this Act ;(3)The Government shall contribute annually to the Library Fund maintained by every ZGS a sum not less than the amount of the cess collected under sub-section (2) of section 20.
