The Gujarat Public Libraries Act,2001

Extra No. 188
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LII{ FRIDAY, DECEMBER 28,2OI2IPAUSA 7 1934
Separate ng is given to this Part in order that it may be filed as a Separate Compilation.
PART IV-A
Rules and Orders (Other than those published in Part I, I-A and I-L) made by the
Government of Gujarat under the Central Acts.
SPORTS, YOUTH AI{D CULTURAL ACTTVITIES DEPARTMENT
CORRIGENDUM
Sachivalaya, Gandhinagar, I 3th December, 201 2.
NO.GYC/4 OF 2012|GTL 1003119421F The Govemment of Gujarat was pleased to make
the rules under conferred by section 28 read with section 20 &21 of the Gujarat public libraries Act
2001( GUJ-25 OF 2001) by notification of even no. of dated 241612011. The words "recognition"
should be replaced, in lieu of the words " reorganization" in the rules-2(c), .2(d),3.4.5.6.7.8 & l0 of
the above mentioned notification dated24l6l20l I and accordingly the rules 2(c). 2 (d) 3.4.5.6.7.8 &
I 0 are replaced as mention below;
2. Definitions - In these rules, unless the context otherwise requires.-
(a) "Act" means the Gujarat Public Libraries Act, 2001 ;
(b) "management" in relation ofa public library means an association, a body ofpersons by
whatever designation called, having general and financial control over the public
library;
(c) "Recognised library" means a public library recognized as such under rule 5 by the
Director and to whom a certificate of recognition has been issued under rule 6;
(d) "recognised association" means an association recognized as such under rule 20 by the
Director and to whom a certificate ofrecognition has been issued under rule 22 ,
(e) "Schedule" means the Schedule appended to these rules;
(0 "section" means the section ofthe Act;
VI-A-Ex.- 188-l 188-l
REGISTERf, D No.L2IRNP/ G/GNR r84
.,
4.
188-2 GUJARAT GOVERNMENT GAZETTE EX., 28-12-20 I 2 IPART-IV.A
(g) words and expressions used in these rules but not defined in these rules shall have the
same meaning respectively assigned to them in the Act.
Application for recognition - The Secretary or any person authorised in this behalf by the
management of a Library run by voluntary agencies or by a local authority who intends to
apply under section 20 for recognition may apply to the Director in Form'A'in Schedule I
for the purpose of grant-in-aid or other financial assistance.
Conditions for making application for recognition - No library shall be recognised as
public library unless -
(1.) (D the management of the library run by Voluntary - agencies is a body or society
registered under the Societies Registration Ast, 1860 or under the Bombay Public
Trusts Act, I 950 or under the Guj arat Co-operative Societies Act, I 961 ; or
(ii) it is run by a local authority:
(2.) the library is open to use to the public free of charge during the working hours olthe
library on the premises without any discrimination on the ground of religion, race,
caste, creed, sex, place of birth or descent;
(3.) the premises of the library is sufficiently healthy, well lighted and ventilated and
contain sufficient accommbdation, fumiture and equipment for use as public library and has
sanitary facility;
(4.) the library is situated in a village or town having the population more than five
hundred;
(5.) the Director is satisfied that the library is necessary to serve the needs ofthe locality.
5. Power to grant recognition as public library - The Director shall, within a period ofthree
months from the date of receipt ol ar application under rule 3, cause the library to be inspected
either by himself or by an officer authorised by him and after making such other inquiries as he
deem necessary and on fulfillment of tne conditions as prescribed in rule 4, recognise the library as
public library.
6. Certificate of recognition of putrlic library. - The Director shall, on grant olrecognisation
ofthe public library, issue a certificate of recognition in form "B" in Schedule I to the managentent
of library.
7. Refusal to recognition.'- Where, the Director has refused the application of any library for
grant of recognition as a public library, he shall record his reasons for refusal of recognition and
shall communicate the decision by an order to the managemenl by registered post.
8. Withdrawal of recognition - Where, the Director is satisfied that the management of the
public library has committed breach of any of the conditions of recognition specified in rule 4, or
has failed to observe any other condition specified in the certificate of registration issued under rule
6 or any of the provisions of the Act or the rules made thereunder, he may for the reasons to be
PART-IV-AI GUJARAT GOVERNMENT GAZETTE EX. 28-12_2012 r88-3
recorded in writing and after giving an opportunity ofbeing heard to the management, withdraw the
recognition and comrnunicate the decision lo the management by an order by registered post and on
such communication, the certificate of recognition granted to the management in respect of such
public library shall stand cancelled.
9. Appeal - (1) The management may, within a period of thirty days from the date of
receipt of the order of refusal to $ant registration under rule 7 or the order of withdrawal
ofregistration under rule 8, prefer an appeal to the State Govemment.
(2) The State Government shall, on receipt ofan appeal under sub - rule (1), after giving an
opportunity ofbeing heard to the management, pass such order as it may deem fit and communicate
the decision to the management by registered post. The decision of the State Govemment on such
appeal shall be final.
10. Fresh application for recognition - Nothing in these rules shall prevent the management
from making a fresh application for gant ofrecognition as public library under these rules.
I l. Register of rbcognised public libraries - The Director shall maintain a register in Form
"C" in Schedule I ofall the public libraries recognised as such under these rules and up date it from
time to time.
CHAPTERII
CLASSITICATION OF PUBLIC LIBRARIES
12. Classification of Public libraries - For the purpose of grant-in- aid or other financial
assistance, the Director may classify the recognised public libraries in one of the following
categories, after consideration ofthe criterias specified in these rules, namely :-
(1) 'A' Class Public Library- The recognised library shall be classified as 'A' class
public library, if it fulfills the following criteria, namely
(a) the library has its own building with sufficient accommodation to house the library;
(b) has collection of more than 15000 books ;
(c) subscribes for more than 50 periodicals and 15 newspapers;
(d) maintains a separate and well equipped children section;
(.1 has more than 300 members;
(0 has a full time librarian during its working hours;
(g) remains open for public for not less than six hours on all working days;
(h) organises not less than ten cultural or educational progftmme in a year; and
188-4 GUJARAT GOVERNMENT GAZETTE EX., 28-12.2012 IPART.TV.A
(i) provides for necessary reference service.
(2) 'B' Class Public Library -The recognised library shall be classified as "B' class public
library, ilit fulfills the following criteria, namely :-
(a) has collection ofmore than 5000 books;
(b) subscribes for more than 15 periodicals and 5 newspapers;
(c) maintains a separate and well equipped children section;
(d) has more than 100 members:
(e) has such accommodation and fumiture as the Director may consider suflicient for
the efficient working of the library;
(t) has a full time librarian during its *'orking hours;
(g) remains open for public for not less than six hours on all working days; and
(h) organises not less than four cultural or educational programmes in a year.
(3) 'C' Class Public Litrrary -The recognised library shall be classified as 'C class public
library, if it fulfills the following criteria, namely :-
(a) has collection of more than l000books;
(b) subscribes for more than 5 periodicals and 3 newspapers;
(d) has more than 50 members;
(e) has such accommodation and lumiture as the Director may consider sufficient for the
efficient working ofthe Iibrary;
(0 has a whole time or a part time librarian;
(g) remains open for public for not less than three hours on all working days; and
(h) has not less than 20 per cent, ofthe total books useful for children.
(4) 'D'Class Public Library -The recognised library shall be classified as'D'class public
library, if it fulfills the lollowing criteria, namely :-
(a) has collection of more than 100 books;
(b) subscribes for more than 5 periodicals and 3 newspapers;
(c) has more than 25 members;
(d) remains open for public for not less than three hours on all working days; and
(e) has not less than l5 per cent, ofthe total books useful for children.
(5) Circulating Library - The public library shall be classified as circulating library,
if it fulfills the following criteria, namely :-
(a) makes available library service in one or more places in a locality where mobile
library service is not available ; and
PART-IV-AI GUJARAT GOVERNMENT GAZETTE EX. 28_12-2012 I 88-5
(b) sends sets of books to different places and exchanges them regularly or rakes such
sets ofbooks and issues them lo the public in different lochlity :
Provided that the circulating library shall either be an independent library or a
part of library fallmg under 'A' or 'B' class public library.
(6) Specified Class Public Library - The recognised pulbic library shall be classified
as specified class public library, if it" fulfills the following criteria, namely :-
(a) the library shall be for a specified class with a specified object;
(b) it shall be for women, children. blind or physically disabled persons;
(c) subscribe periodicals or newspapers for such specified class;
(d) has collection ofmore than hundred books;
(e) remains open for not less than ...three, hours on all working days.
CHAPTER III
GRANTS TO RECOGNISED PUBLIC LIBRARIES
13. Benefits of recognitions as public libraries. - A recognised public library may be eligible
for the following benefits, namely: -
(a) an annual maintenance grant;
(b) building and equipment grant:
(c) books from the State Govemment in lieu of or in addition to the maintenance of
grant; and
(d) Special grant.
14. Maintenance of grant - Subject to the availability of funds, a recognised public library may
be paid by the Govemment from the library fund a maintenance grant at the rate specified below:-
Sr. No. Class of librarT Rate of grant
I 2
1 'A' Class Public Library Seventy-five per cent of the admissible expenditure of the
previous year subject to a maximum of rupees, 70,000/-
2 'R' Class Public Librarv Seventy-five per cent of the admissible expenditure of the
previous year subject to a maximum ofrupees, 30,000/-
3 'C' Class Public Library Seventy-five per cent of the admissible expenditure of the
previous year subject to a maximum of rupees, 25,000/-
1 'D' Class Public Library Seventy-five per cent of the admissible expenditure of the
previous year subject to a maximum olrupees,20,000l-
5 Circulating public Iibrary Seventy-five per cent of the admissible expenditure of the
previous year subject to a maximum ofrupees, 10,000/-
I
Sr. No. Class of library Rate of grant
I )
6 Specified class public Iibrary Seventy-five per cent of the admissible expenditure of the
previous year subject to a maximum ofrupees, 10,000/-
r88-6 GUJARAT GOVERNMENT GAZETTE EX., 28-12-2012 IPART-TV.A
Provided that out ofgrant so sanctioned, fifty per cent, amount of grant shall be spent for the
purchases ofbooks.
Explanation -L - Where the circulating library lorms paft of a library belonging to "A" or
"B" Class Public Library, the grant payable to such circulating Iibrary shalt be in addition to the
grant admissible to such 'A' or 'B' Class Public Library.
Explanation 11, - For the purpose of 'admissible expenditure'for assessment of grants, the
expenditure on the following items shall be taken into consideration, namely :-
(i) purchase ofbooks excluding commission;
(ii) subscription of magazine, periodicals and news papers;
(iiD building and fumiture; and
CHAPTER IV
RECOGNITION OF PULBIC LIBRARY ASSOCIATIONS
16. Application for recognition as Association - The Secretary or any person authroised in that
behalf by the management, may make an application in Form 'D' in Schedule I for recognition of
the public library association for the purposes ofgrant-in-aid or other financial assistance.
\7 Conditions of recognition for Taluka Public Library Association. - No Public Library
Association shall be recognised as a Taluka Public Library Association unless -
(a) the Taluka Public Library Association is registered as public trust under the Bombay
Public Trusts Act, 1950 or under the Societies Registration Act, 1860 or under the
Gujarat Co-operative Societies Act, 1961;
(b) the number of members of the assoqiation is not less than twenty-five, out of which
not less than twenty - five members shall be from public libraries or other
educational institutions including schools, colleges, research or cultural institutions;
15. Number of Public Library Associations - Not more than one State Association shall be
recognised, not more than one District association shall be recognisedfor each District and not more
than one taluka association shall be recognised for each taluka in the State, for the purpose of grant-
in-aid or financial assistance from the Library Fund.
PART-IV-AI GUJARAT GOVERNMENT GAZETTE EX. 28-12-20t2 r 88-7
18.
(c) the association has, as far as possible, the members. from the taluka; and
(d) the Taluka Public Library Association is ready and willing to be member of the
District Public Library Association.
Conditions of recognition for District Public Library Association- No Public Library
Association shall be recognised as a District Public Library Association, unless
(a) the district public library association is registered as a public trust under the
Bombay Public Trusts Act, 1950 or under the Societies Registration Act, 1860 or
under the Gujarat Co-operative Societies Act, 1 961 ;
(b) the number of members ofthe association is not less than one hundred, out of which
not less than twentyfive members shall be from public libraries or other educational
institutions including schools, colleges, research or cultural institutions;
(c) the association has, as far as possible, the members from the district; and
(d) the District Public Library Association gives consent to be a member of the State
Public Library Association.
Conditions of recognition for State Public Library Association - No public library
association shall be recognised as the State Public Library Association, Unless -
(a) the association is registered as a public trust under the Bombay Public Trusts Act, 1950
or under the Societies
Registration Act, 1860 or under the Gujarat Co-operative Societies Act, 1961; and
(b) the District Public Library Associations in the State alone are its members.
Power to grant recognition as Association - On receipt of an application made under rule
16, for grant of recognition of association, the Director shall cause t}re association to be
inspected either by himself or by an officer authorised by him and make such inquiries as he
deemes necessary and shall, on being satisfied that the association complies with the
conditions specified in rules 17,18 and 19, as the case may be, recognise the association, as
far as possible within a period of three months from the date of receipt of the application, as
a taluka public library association, or, district public library association or, as the case may
be, the State Public Library Association.
Prohibition to be a member of more than one association. - No librarian of public library
or person associated with library activities shall be a member of more than one public library
association.
Certificate of recognition. -The Director shall, on grant of recognition to a public library
association, issue a certificate ofrecognition in Form'E'in Schedule I, to the management.
20.
22.
19.
lt.
188-8
23.
25
27.
28
26.
GUJARAT GOVERNMENT GAZETTE EX., 28-12-2012 [PART.IV.A
Refusal to recognisation - Where the Director has refused the application ofany assocation
for grant of recognition, he shall record his reasons for refusal of grant the recognition and
shall communicate the decision in writing to the manage by registered post.
Withdrawal of recognition. - Where the Director is satisfied that the management of any
recognised public library association has committed breach of any of the conditions of
recognition under rule 17,18 or 19, as the case may be, or has failed to observe any of the
conditions specified, in the certificate of recognition or any of the provisions of the Act or
the rules made thereunder, he may, for the reasons to be recorded in writing and after giving
the management an opportunity of being heard, withdraw the recognition and communicate
the decision to the management of association by an order by registered post and on such
communication, the certificate of recognition granted to the management shall stand
cancelled.
Appeal. - (1) The management may, within a period of thirty days from the date of receipt
ofthe order ofrefusal to grant recognition under, rule 23 or order of withdrawal of
recognition under rule 24, prefer an appeal to the State Govemment.
(2) The State Government shall, on receipt of an appeal under sub rule (1), after
giving an opportunity of being heard to the management, pass such order as it may deem fit
and communicate the decision in writing to the management by registered post. The decision
ofthe State Govemment on such appeal shall be final.
Fresh application for recognition. - Nothing in these rules shall, prevent the management
for making fresh application for recognition of association under these rules.
Register of recognised association - The Director shall maintain a register in Form 'F' in
Schedule I of all the associations recognised as such under these rules and update it from
time to time.
CHAPTER V
DUTIES OF THE PUBLIC LIBRARY ASSOCIATIONS
Duties of Taluka Public Library Association - A recognised taluka public library
association, shall, -
(a) promote library development in the taluka by organizing meetings, conferences,
lectures, group discussion', seminars and book-exhibitions;
(b) help the'public libraries in the taluka by giving technical guidance;
(c) establish new public libraries in the taluka; and
(d) co-operate with other public library associations having similar activities.
Duties of District Public Library Association.- (l) A recognised district public library
association shall, -
(a) promote development of library service in the district by organising meetings,
conferences,lectures,group discussion seminars andbook-exhibitions;
29.
24.
PART-rV-Al
(b)
(cl
(d)
(e)
31.
32.
JJ
GUJARAT GOVERNMENT GAZETTE EX. 28.12-2012 188-9
help the public libraries in the district by giving technical guidance;
establish new public libraries in the district;
co-ordinate t}re activities ofpublic libraries in the district; and
co-operate with other public library association having similar objectives; (2) The
association may also publish periodicals, books and reports (including survey
reports) in library activities or on ]library science.
Duties of State Public Library Association, - A recognised State Public Library
Association shall, -
(a) promote library development in the State by organizing meetings, conferences,
lectures, group discussions, seminars and book-exhibitions:
(b) help the public libraries in the State by giving technical guidance;
(c) organise classes, seminars and training centers for training in library science.
(d) promote research in iibrary science:
(e) publish periodicals in library activities;
CHAPTER VI
BENEFITS OF RECOGNITION AS ASSOCIATION
Payment of Grants. - A recognised association shall, subject to availability of funds, be
eligible for an annual maintenance and other grants as provided in these rules.
Grants to the taluka public library associations - (1) A recognised taluka public library
association may be paid an annual maintenance grant at the rate of 75 per cent of the
expenditure incurred during the previous year on items of admissible expenditure as
specified in Scheduled II subject to maximum of rupees...... ...
(2) The takika public library association may also be paid an additional grant ofa sum not
exceeding rupees for one conference in a year organised by it for the promotion of library
activity in the taluka.
Grants to the district public library association.
(1) A recognised district public 'library association may be paid an irnnual maintenance
grant at the rale of75 per cent, of the expenditure incurred during the previous year on items
of admissible expenditure as specified in Scheduled Ill subject to a maximum ofrupees. . .
(2) The district public library association may also be paid an additional grant for
publication of a book or report in library science at the rate of 75 per cent, of the cost of its
publication:
30.
188-10 GUJARAT GOVERNMENT GAZETIEEX.,28-12-2012 [PART-[V-A
Provided that the association shall be required to obtain previous sanction of
the Director for the expenditure of such publication and for the estimated expenditure
thereof.
(3) The district Public Library association may also be paid a further additional
gant of a slrm not exceeding rupees .... for one conference in year orgnised by it for
the pormotion of library movement in the district.
14. Grants to the State Public Library Association. - (1) The State public library association
may be paid an annual maintenance grant at the rate of 75 per cent of the expenditure ofthe
previous year on items of admissible expenditure as specified in
(3) The district Public Library association may also be paid a further additional grant ofa sum not
exceeding rupees 50.000/. for one conference in year orgnised by it for the pormotion of library
movement in the district.
2. The State public library association may also be paid an additional grant of a sum not
exceeding rupees one lac for one State conference in a year organised by it for the
promotion of library activaty in the Taluka.
3. The State public library association may be paid a further additional grant for publication of
a book or report in library science at the rate of75 per cent ofthe cost of its publication.
Provided that the association shall be required to obtain previous sanction
ofthe Director for such publication and for the estimated expenditure thereof.
35. Mode of payment of grant. - (1) The amount of grant admissible to a recobnised
association under rules 32, 33 or 34 may generally be paid in two installments, the
first installment in the month of August, and the second and final installment in
the month of February or March.
(2) The additional grants admissible under rules 12, 31 or 34 may be paid in lump sum
subject to condition that the management, -
(a) agrees to utilise the grant for the purpose for which it is sanctioned;
(b) is able and prepared to provide funds for the project from its own resources in addition
to the $ant sanctioned; and
(c) agrees to maintain a separate account of grant and submit the same for inspection to
the Director or an officer authorised by him in this behalf.
INSEPCTION OF PUBLIC LIBRARY AND PUBLIC LIBRARY
ASSOCATION AND MISCELLANEOUS PROVISIONS
36. Inspection. - (l) The Director or any oflicer authroised by him in this behalf shall have the
power to visit and inspect any public library and public library association recognised under these
rules.
(2) Every public library and the public library association shall be inspected atleast once in a year.
PART-IV-A] GUJARAT GOVERNMENT GAZETTE EX. 28-12-2012 188-11
(3) Where inspecticn is done by the Director himself, he shall send a copy ofhis inspection report
to the management.
(4) Where inspection is done by the inspecting officer, he shall send, a copy of his inspection report
to the management and to the Director.
(5) The manegment may, within a period of thirty dayes from the date of receipt of incpection
report shall comply to the Director.
37. Breach of rules, orders, etc. - (1) Any breach ofthe rules, order or instructions of the Director
issued in pursuance of the Act and these rules shall entail withholding of grants in full or in part or
reduction in the grant payable to the Public library or the public library association or withdrawal of
recognition by the Director:
' Provided that no order of withholding or reducing grant or canceling recognition shall be
made by the Director r.rnless the public library or, as the case may be, public library association is
inlormed in writing of the reasons for the proposed action and is given an opportunity of being
heard :
Provided further that t}te Director may allow the public library or the public 1ibrary
association further time to rectify the defects and to improve the working of the library or, as the
case may be, the public library association instead oftaking action under this sub-ruIe.
(2) If the management is aggrieved by the order of the Director made undff sub- rule (1), it may;
within thirty days from the date of receipt of the order, prefer an appeal to the State Govemment in
writing and the State Government shall, after hearing the management and if necessary the Director,
record the decision on the appeal and send a copy thereof to the management and to the Director.
The decision ofthe State Govemment on such appeal shall be frnal. i
38. Election of three representatives of public libraries to the Council - The three
representatives to be elected by the public libraries as members ofthe Council under clause (vii) of
sub section (2) of section 3 of the Act shall be elected at the meeting of such public libraries
convened for the purpose, from among its members by a simple majority votes of the members
present and voting at such meeting.
39. Powers, duties and functions of the president of the Council - The powers, duties and
functions ofthe president ofthe Council shall be as follows, namely : -
(l) The President ofthe Council may call a meeting and the special meeting ofthe Council.
(2) The President shall preside over at a meeting ofthe Council.
(3) The President may adjoum the meeting to a subsequent date if at any meeting there is no
quomm.
(4) The President shall watch over the financial and executive administration of the Council
and exercise general supervision and control.
188-12 GUJARAT GOVERNMENT GAZETTE EX., 28-12-2012 [PART-rV-A
40. The manner of approval ofthe expenditure out of fund. - The Council shall approve the
expenditure out ofthe State Library Development Fund in the following manner, namely: -
(a) to verifr whether the sums referred to in sub-section (2) ofsection l8 of the Act has been
credited to the State Library Development Fund,
(b) to examine whether the account of the moneys credited to and paid out ofthe said fund
has been maintained properly.
(c) to satisfo as to whether the payment has been made by cheques while making payment
out of the said fund,
(d) the account relating to the sajd fund has been opened in a Scheduled Bank.
41. Compensatory allowances. - All the non- official members of the Council or its committee
other than local non- official members shall be entitled to draw traveling allowance ahd
daily allowance payable to the Class I officer of the State Government under the Gujarat
Civil Services (Traveling Allowances) Rules,2002. The local non-official members shall be
entitled to draw conveyance charges in accordance with the rates prescribed by the State
Govemment from time to time.
42. The functions of the District Library Advisory Committee and the Taluka Litrrary
Advisory Committee. - The District Library Advisory Committee and the Taluka Library
Advisory Committee constituted under section 15 of the Act shall perform the following
functions within its local jurisdiction, namely: -
(u) to assist the State Library Development Council in discharge of its fuhi conferred by
or under the Act,
(b) to make suggestions to the Council on the matters connected with the administration
of the Act and the rules made there under,
(c) to suggest measures to be taken for promotion of use and to cultivate the
reading habits,
(d) to organise and conduct library seminar,
(e) to review the working of the district library and taluka library and suggest the ways
'and means for improvement of the administration of library system,
(0 to prepare and suggest the plan lor improving library services in their areas.
43. Information and particulars to tle included in the annual report - The annual report to
be prepared by the Director under section 24 of the Act shall also contain the information
and particulars. namely -
PART-rV-Al GUJARAT GOVERNMENT GAZETTE EX. 28-12.2012
SCHEDULE I
FORM'A'
(See rde3)
APPLICATION FOR RECOGNITION OF PUBLIC LIBRARY
(See section 20 of the Guiarat Public Library Act, 2001)
188-13
To,
The Director of Libraries,
Gujarat State, Gandhinagar.
Sir,
On behalf of the .......... Public Library,
I
(here state the name of Secretary or person authorized in waiting by the management) hereby apply
for recognition ofthe public library for the purpose of grant-in-aid or other financial assistance from
the library Fund and submit the following particulars for the purpose ofsuch recognition, namely: -
1. Name of the Library.
2. Name of the city / town / village in which the library is, situated.
3. The population ofthe city / town / village according to the latest census.
4. The date and year of establishment.
5. Name of the management.
6. Whether the management is a body registered under The Bombay Public Trusts Act, 1950,
or Societies Registration, Act, 1860; if so, the number and date ofregistration.
8. Name, telephone number and the postal address ofthe person authorized to correspond with
the Director and the Gbvemment
9. Number of members at the time of application.
10. Number ofbooks, periodicals and newspapers in the Library.
11. Present accommodation with full details such as rented or owned, space,.
12. subscription, if any.
13. Other material information, if any.
Yours faithfully,
Sesetary
Signature of authorized persons
Place:
Date :
188-14
(Name of library)
Taluka:...............district...............orThis is to certili/ that (name of the library) At
specify the name of to\\x / city is hereby recognised as public Library from the year....... by the
Director of Libraries, Gujarat state, in exercise of the powers confened on him under section 20 of
the Gujarat Public Libraries Act, 2001 (Guj.-25 of2001). The continuance of this recognition shall
be subject to the provisions of the Gujarat Public Libraries and Library Association recognisation
Rules, 2009 and the conditions specified below -
l. The arrangement olbooks in the Library shall be according to the instructions issued by the
Director from time to time.
2. The Library shall maintain the lollowing records :
(i) Constitution olthe library.
(ii) List of Members.
(iii) Visitors Daily Record.
(iv) Accession Register. All books purchased or received by gift shall be accessioned
within a period often days lrom the date ofreceipt ofthe books.
(v) Book Issue Records.
(vi) Account Books (Cash books, ledgers etc.).
(vii) Receipt Book.
(viii) Periodical and newspapers Records.
(ix) Complaint and Suggestion Book.
(x) Dead Stock Register.
(xi) Register of Scholars and Research.
(xii) Inward and Outward Register.
(xiii) Deposit Register.
lxiv; Minutes of Meetings.
(xv) WithdrawalRegisrer.
3. The I-ibrary shall display the following notice boards at prominent place -
(i) the name of the library with words'Govemmenr Recognised and Free,at the end;
(ii) the names of office - bears and members of the managing commiltee:
(iii) the working hours ofthe library and thc days on which library will remain closed.
GUJARAT GOVERNMENT GAZETTE EX., 28.12.2012
FORM ''B''
GOVERNMENT OF GUJARAT
DIRECTOR OF LIBRARIES
Gujarat State, Gandhinagar
Certificate of Recognition as public library
IPART-IV-A
PART-IV-AI GUJARAT GOVERNMENT GAZETTE EX. 28-12_2012 188_15
4. The management shall supply to the Director with such retums and periodical information as
the Director may call for from time to time.
5. Books purchased by the public library shall confirm to the following requirements
(i) books shall be ofresearch or library interest and of cultural value;
(ii) the books should not contain anything calculated to create discontent or hatred
among different communities or communal disharmony;
(iiD the books should not contain undesirable particulars or pictures of any matter of
doubtful taste.
6. The management shall keep the library open for inspection by the Director or any
other officer authorised by him in this behalf at all times during the working hours of the
library.
Seal of the issuing authority.
Recognition certifi cate
No t20
Date :-
Place :- Gandhinagar
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Director of Libraries,
Gujarat State.
FORM *C"
REGISER OF RECOGNISED PUBLIC LIBRARIES
Serial number.
Name of the library.
Name of the city/towr/village in which the library library is situated.
The date and year of establishment.
The recognition certificate No. date and year of the library.
Name of the management.
Whether the management is a body registered under the Bombay Public Trusts Act, 1950 or
the Societies Registration, Act, 1860 or the Gujarat Co-operative Societies Act, 1961; If so,
the number and date ofregistration.
Name, telephone number and the postal address of the person authorised to correspond with
the Director and the Govemment.
Number of members at the time of recognition.
Number ofbooks, periodicals and newspapers in the library.
Subscription, if any.
Other material information, if any .
Public library classified as : class NBI GID Circulating Library, Specified class public
library.
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188-16
To,
The Director of Libraries,
Gujarat State,
Gandhinagar.
GUJARAT GOVERNMENT GAZETTE EX., 28.12-2012
FORM'D'
(See rule 16)
APPLICATION FOR RECOGNITION OF ASSOCIATION
(See section 21 ofthe Gujarat Public Library Act' 2001)
IPART.TV-A
(here state the
address of this office).
Sir,
On behalf of the ...
(Here state the name of association)
library association, I......................
(here state Secretary or persons authorised by the management) hereby apply for recognition
ofthe Association as a State / District / Taluka Public Library Association for the purposes of grant-
in-aid or other financial assistance from the Library Fund and submit the following particulars for
the purpose of such recognition, namely :-
I . Name of the public library association.
2. Name of the city / town, in which the association is situated.
3. The date and year ofestablishment.
4. Name of management
5. Whether the management is a body registered under the Bombay Public Trusts Act, 1950 or
the Societies Registration Act, 1860, or the Gujarat Cooperative Societies Act,. 196l; if so,
the number and date of registration.
6. Name, telephone number and postal address ofthe person authorized to correspond with the
Director and the State Govemment.
7. Number of members at the time of application.
8. Other material information, if any.
Place :- Yours faithfully,
Date:- Secretary
Signature of authorised persons
FORM'E'
(See rule22)
Government of Gujarat
Director of Libraries
Gujarat State, Gandhinagar
Certificate of Recognition as public Library Association
This is to certify that 1he........... .. (Irlame
of the Public Library Assocition ) is herby recognized as a State/District/Taluka Public Library
Assocition from the year................. by the Director of Libraries. Gujarat State in exercise ofthe
188-17
powers confelred on him under section 2l of the Gujarat Public Libraries Act,2001 (Guj.-25 of
2001). The continuance of this recognition shall be subject to the provisions of the Gujarat Public
Libraries and Library Association Recognisation Rules, 2009 and the conditions specified below -
l.A. The public library association shall maintain the following records :-
(i) A Copy of the Constitution ofthe association.
(ii) List of its members.
(iii) Minutes of meetings.
(iv) Notice Book.
(v) Account Books (cash book, ledger, etc).
(vi) Receipt book and voucher files.
, (vii) Inward and outward register.
(viii) Accession register ofbooks in the library of the library association.
(ix) Annual report file.
(x) Correspondencefile.
(xi) Dead stock register.
B. The State Library Association shall also maintain record of classes, seminars and training
Centers in library science and of the periodicals, books and reports pablished by the State
Association.
2. The management shall fumish to the Director with such retum and periodical information as the
Director may call from time to time.
3. The management shall make available all record for inspection by the Director or any officer
authorised by him in this behalf. The management shall also make available all accounts and
records pertaining to the demand, receipt and utilization of grants under these rules to the Account
General, Gujarat State or officer authorised by him in this behalf.
Recognition certifi cates No. ........,....1 20
FORM'F'
(See rule 27)
l. Name of the Public, Library Association.
2. Name of the City / Town, in which the association is situated.
3. The date and year of establishment.
4. Whether the management is a body registered under the Bombay Public Trusts Act, 1950 or
the Societies Registration Act, 1860 or the Gujarat Cooperative Societies Act, 1961; if so,
the number and date ofregistration.
5. Name, telephone number and postal address ofthe person authorized to correspond with the
Director and the State Govemment.
6. Number of members.
(l ) Individual members.
(2) Institutionmembers.
(3) District Library Association.
7. Other material information, if any.
PART-IV-AI GUJARAT GOVERNMENT GAZETTE EX. 2E_12_2012
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188-18 GUJARAT GOVERNMENT GAZETTEEX.,28-12-2012 IPART-IV-A
SCHEDULEII
(See rule 32)
Items of admissible expenditure for assessment of grants payable to a Taluka Public Library
Association:
Pay and allowances ofthe staff.
Expenditure on traveling allowance and daily allowance.
Rent, rates and taxes.
Expenditure on fumiture and equipment.
Expenditure on purchase ofbooks and periodicals on library science
Expenditure on auditing the accounts of the association.
Expenditure on stationery, printing.
Miscellaneous.
SCHEDULE III
(.See rule 33)
Items of admissible expenditure for assessment of grants payable to the District Public Library
Association:
l. Pay and allowances ofthe staff.
2. Expenditure on traveling allowances and daily allowance.
3. Rent, rates and taxes, repairs to the building.
4. Expenditure on fumiture and equipment.
5. Expenditure on purchase ofbooks and periodicals on library science.
6. Expenditure on publication for which no special grants have been paid. Expenditure on
conference (excluding the expenditure on the lodging and boarding of the delegates) and The
amount of grant for conference admissible under the rule 33(3).
8. Expenditure on seminars and exhibitions.
9. Expenditure on auditing the accounts ofthe association.
10. Expenditure on printing and stationary and miscellaneous.
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SCHEDULEIV
(See rule 34)
Items of admissible expenditure for assessment of grants payable to the State
Public Library Association;
Pay and allowances ofthe staff.
Expenditure on traveling allowances and daily allowance.
Rent; rates and taxes.
Expenditure on fumiture and.equipment.
Expenditure on purchase olbooks and periodicals on library science.
Expenditure on publication for which no special grants have been given.
Expenditure on conference (excluding the expenditure on the lodging and boarding of the
delegates) and the amount ofgrant for conference admissible under the rule 34(2).
Expenditure on seminars and exhibitions
Expenditure on auditing the accounts ofthe association.
Expenditure on printing and stationary and miscellaneous.
By order and in the name of the Govemor of Gujarat,
P. B. VAGHELA
Under Secretary to Govemment.
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Govemment Central Press, Gandhinagar

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