LexThe Telangana Public Libraries Act, 1960.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA PUBLIC LIBRARIES ACT, 1960.
(ACT NO. VIII OF 1960)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER - II
THE TELANGANA GRANDHALAYA PARISHAD
3. Establishment and Composition of the Telangana
Grandhalaya Parishad.
4. Objects of the Parishad.
5. Powers and Functions of the Parishad.
6. Powers and Functions of the Chairman.
7. Salaries and Allowances of Chairman etc.
7-A. Powers and Functions of the Member-Secretary.
7-B. Filling up of Casual Vacancies of the Chairman
and the members of the Parishad.
7-C. Funds of the Parishad.
7-D. Transfer of properties and staff.
7-E. Power of the Government to give directions.
CHAPTER - III
DEPARTMENT OF PUBLIC LIBRARIES
8. Construction of the Department of Public-
Libraries and appointment of the Director thereof
and his duties.
2 [Act No. VIII of 1960]
8A. Librarians for City Central Library, Hyderabad and
District Central Libraries.
CHAPTER - IV
THE ZILLA GRANDHALAYA SAMSTHAS.
9. Constitution and incorporation of Zilla
Grandhalaya Samsthas.
10. Composition of Zilla Grandhalaya Samsthas.
11. Term of office of members of a Zilla Grandhalaya
Samstha and its Chairman.
11-A Disqualification for being a member of the Zilla
Grandhalaya Samstha.
12. Filling up of casual vacancies of the members of
the Zilla Grandhalaya Samstha.
12-A Management of the Zilla Grandhalaya Samstha in
the absence of the Parishad.
13. Powers and functions of Zilla Grandhalaya
Samstha.
14. Schemes to be submitted by Zilla Grandhalaya
Samsthas.
15. Executive Committees, Sub-Committees of Zilla
Grandhalaya Samsthas.
16. Act of Parishad or Zilla Grandhalaya Samsthas
not to be invalidated by informality, etc.
17. Vesting of properties in Zilla Grandhalaya
Samsthas.
18. Power of Zilla Grandhalaya Samsthas to make
bye-laws.
18-A. Power of Government to remove Chairman of the
Zilla Grandhalaya Samstha.
[Act No. VIII of 1960] 3
19. Control of the Parishad or a Zilla Grandhalaya
Samstha by the Government.
19-A. Constitution of a Library Service for Zilla
Grandhalaya Samsthas in the State.
CHAPTER - V.
FINANCE AND ACCOUNTS.
20. Library Cess.
21. Library Fund.
22. Maintenance of accounts.
CHAPTER - VI.
REPORTS, RETURNS AND INSPECTION.
23. Reports and returns.
24. Inspection of libraries.
24-A. Establishment of a Vigilance and Audit Cell.
CHAPTER - VII
MISCELLANEOUS.
25. Power to make rules.
26. Omitted.
27. Amendment of the Press and Registration of
Books Act, 1867, in its application to the State of
Telangana.
28. Repeal and saving.
THE TELANGANA PUBLIC LIBRARIES ACT, 1960.1
Act No. VIII of 1960.
CHAPTER-I
PRELIMINARY
1. (1) This Act may be called the 2Telangana Public
Libraries Act, 1960.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall come into force on such date as the
Government may, by notification, appoint.
2. In this Act, unless the context otherwise requires,-
(1) ‗aided library ‘ means a library declared by the
Director to be eligible for aid either from the Government or
from the Library Fund in accordance with the rules made
under this Act;
(2) 3[XXX]
(3) ‗director‘ means the Director of Public Libraries
appointed under section 8;
(4) ‗district‘ means a revenue district;
1. The Andhra Pradesh Public Libraries Act, 1960 in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Notification issue d in
G.O.Ms.No.35, School Education (Training) Department, da ted
21.12.2015 read with Errata issued in G.O.Ms.No.16, School Educati on
(Training) Department, dated 22.04.2016.
2. Substituted by G.O.Ms.No.35, School Education (Training )
Department, dated 21.12.2015.
3. Omitted by Act No.11 of 1989.
Short title, extent
and
Commencement.
Definitions.
2 [Act No. VIII of 1960]
(5) ‗Government‘ means the State Government;
(6) ‗library cess ‘ means the cess levied under sub -
section (1) of section 20;
(7) ‗notification‘ means a notification published in the
4Telangana Gazette;
5[(7a) ‗Parishad‘ means the 4Telangana Grandhalaya
Parishad established under section 3;]
(8) ‗prescribed‘ means prescribed by rules made under
this Act;
(9) ‗public library‘ means,—
(a) a library established or maintained by a *[Zilla
Grandhalaya Samstha] including the branches and delivery
stations of such a library;
(b) a library established or maintained by the
Government and declared open to the public;
(c) a library established or maintained by any local
body or co -operative society and declared open to the
public;
(d) a library declared to be eligible for aid and
receiving aid from the Government or from the Library Fund;
4. Substituted for the words ―Andhra Pradesh‖ by G.O.Ms.No.35, School
Education (Training) Department, dated 21.12.2015.
5. Inserted by Act No.11 of 1989 (w.e.f.2.12.1988).
* For the words ―Local Library Authority ‖ and ―Local Library Authorities ‖
wherever they occur the words ―Zilla Grandhalaya Samstha ‖ and ―Zilla
Grandhalaya Samsthas ‖ shall respectively be substituted by Act No.
7 of 1969.
[Act No. VIII of 1960] 3
and includes, any other library notified by the Government
as a public library for the purposes of this Act;
(10) ‗State‘ means the State of 6Telangana;
(11) ‗State Central Library ‘ means a library established
by the Government as the State Central Library;
(12) 7[‗Regional Library ‘] means a library established
by the Government as a 7[‗Regional Library‘];
(13) ‗year‘ means the financial year.
8[CHAPTER II.
THE 6TELANGANA GRANDHALAYA PARISHAD
3. (1) There shall be established by the Government by
notification for the State of 6Telangana a parishad by the
name of ―The 6Telangana Grandhalaya Parishad‖.
(2) The headquarters of the P arishad shall be at
Hyderabad.
(3) The Parishad shall be a body corporate, having
perpetual succession and a common s eal with power
subject to the provisions of this Act and the rules made
thereunder, to acquire, hold and dispose of property and to
enter into contracts and shall by the said name sue and be
sued.
(4) The Parishad shall consist of the following
members, namely:-
6. Substituted by G.O.Ms.No.35, School Education (Training)
Department, dated 21.12.2015.
7. Substituted for the word s ―State Regional Library ‖ by G.O.Ms.No.35,
School Education (Training) Department, dated 21.12.2015.
8. Chapter-II substituted by Act No.11 of 1989.
Establishment
and composition
of the Telangana
Grandhalaya
Parishad.
4 [Act No. VIII of 1960]
(a) a Chairman to be appointed by the Government
from among the persons who have rendered eminent
service for the cause of education and library movement;
(b) the Director of Public Libraries, who shall be the
Member-Secretary; and
(c) seven members to be nominated by the
Government of whom,-
(i) one shall be expert having special knowledge of
library science;
(ii) two shall be from among those who have
rendered service for the development of library movement
and education;
(iii) one shall be a person representing the
recognised aided libraries;
(iv) one shall be from among the Chairm en of the
Zilla Grandhalaya Samsthas;
(v) one shall be from among the Secretaries of t he
Zilla Grandhalaya Samsthas; and
(vi) the Chief Librarian, State Central Library,
Hyderabad shall be member; ex-officio.
4. The objects of the Parishad shall be–
(i) to organise and promote library service in the State;
(ii) to establish, equip, maintain and develop an
integrated, comprehensive and efficient library service in the
State;
Objects of the
Parishad.
[Act No. VIII of 1960] 5
(iii) to augment the supply of books and periodicals to
all the libraries in the State;
(iv) to develop infrastructural facilities such as
buildings, furniture, equipment to all public libraries and Zilla
Grandhalaya Samsthas in the State;
(v) to raise finances and regulate their usage for the
promotion of library service;
(vi) to undertake other related activities;
(vii) to augment the income of the Parishad and Zilla
Grandhalaya Samsthas and suggest ways and means for
raising additional resources; and
(viii) to prepare long term and short term plans for
improving the library service in the State and also to
supervise the implementation of approved plans.
5. (1) The Parishad shall be the principal policy
formulating body and shall exercise the following powers
and perform the following functions, namely:-
(a) to evolve perspective plans for the development of
library services and to co-ordinate and determine the
standard of library service in Zilla Grandhalaya Samsthas;
(b) to prepare consolidated programmes in
accordance with the guidelines issued by the Government
and the Raja Ram Mohan Roy Library Foundation and also
to implement the developmental programmes;
(c) to approve the budget estimates of the Parishad
and Zilla Grandhalaya Samsthas;
Powers and
functions of the
Parishad.
6 [Act No. VIII of 1960]
(d) to sanction the opening of library bra nches,
village libraries and book deposit centres, subject to the
availability of funds and creation of full time post with the
approval of the Government;
(e) to accord administrative and financial sanction for
the construction of buildings for the purpose of public
libraries;
(f) to accord administrative and financial sanction for
additional staff with the approval of the Government;
(g) to approve the shifting of regional and mobile
libraries;
(h) to accept gifts or endowments for any purpose
connected with the libr ary activities of a value upto 9[rupees
fifty lakhs] and with the permission of the G overnment of a
value exceeding 9[rupees fifty lakhs];
(i) to approve and submit to Government every year
the audited statements of accounts and utilisation
certificates of its funds;
(j) to approve the annual audited statements of
accounts of the Zilla Grandhalaya Samsthas;
(k) to approve the annual report on the working of
public libraries under the Act and cause to be placed b efore
the Legislature;
(l) to decide the policy for the selection and purchase
of books required by the public libraries in the State and for
this purpose to constitute sub -committees, which shall
9. Substituted by G.O.Ms.No.35, School Education (Training)
Department, dated 21.12.2015.
[Act No. VIII of 1960] 7
include one expert in the subject or language concerned
besides other eminent persons in the faculties concerned;
(m) to organise and conduct library seminars,
workshops and conferences;
(n) to set up sub -committees, as may be necessary
from time to time to regulate the work;
(o) to co-ordinate all the activities connected with the
library service and also to supervise the proper utilisation of
funds allotted to such activities includ ing the cess collected
by the Zilla Grandhalaya Samsthas; and
(p) to prepare consolidated programme in the sphere
of the library service in accordance with the guidelines
issued by the Government from time to time.
(2) The Parishad shall advi se the Government on all
matters arising under this Act and shall exercise such other
powers and perform such other functions as may be
prescribed.
10[(3) The Parishad shall meet at least once in three
months. 1/3rd of the existing Members are necessary to
constitute a quorum at the meetings.]
6. The Chairman shall be Head of the Parishad and shall
preside over all its meetings. He shall supervise the
implementation of the policies and programmes of the
Parishad and exercise such other powers and perform such
other functions as may be prescribed.
10. Substituted by G.O.Ms.No.35, School Education (Training)
Department, dated 21.12.2015.
Powers and
functions of the
Chairman.
8 [Act No. VIII of 1960]
7. (1) The Chairman of the Parishad shall be entitled to
such salary and allowances and shall be subject to such
conditions of service as may from time to time be
prescribed.
11[(2) The Chairman and every Member of the Parishad,
other than the ex-officio member, shall hold office during the
pleasure of the 12[Government].]
(3) The other members of the Parishad shall receive
such allowances as may be prescribed.
7-A. The Member -secretary shall be the Chief Executive of
the Parishad and shall exercise the following powers and
perform the following functions, namely:-
(1) implement all the policies and programmes of the
Parishad;
(2) exercise general supervision and control over the
Parishad o ffice staff, field staff of libraries or any other
employees of the Parisha d and all the libraries under Zilla
Grandhalaya Samsthas;
13[(3) XXX]
(4) run the day -to-day administration of the Parishad
and conduct all its financial administrative transactions;
(5) be the custodian of the finances of the Parishad;
11. Substituted by Act No.16 of 1990.
12. Substituted for the word ―Governor‖ by G.O.Ms.No.35, School
Education (Training) Department, dated 21.12.2015.
13. Omitted by G.O.Ms.No.35, Sc hool Education (Training) Department,
dated 21.12.2015.
Salaries and
allowances of
Chairman etc.
Powers and
functions of the
Member-
Secretary.
[Act No. VIII of 1960] 9
(6) prepare and present the audited statements of
accounts and utilisation certificates to the Parishad for its
approval;
(7) obtain audited sta tements of accouts of all the Zilla
Grandhalaya Samsthas and place them before the Parishad
for its approval along with utilisation certificates; and
(8) recommend administrative and financial sanction s
for the creation of the posts of officers and the other
employees for the performance of functions of the Parishad.
7-B. Any vacancy occurring in the office of the Chairman or
as the case may be of the member of the Parishad 14[XXX]
shall be filled by nomination of another person in the
manner provided in section 3. 15[XXX].
7-C. (1) The Parishad shall have its own funds, consisting
of,-
(a) the grants made by the State Government;
(b) all moneys received by or on its behalf under the
provisions of this Act or any other law for the time being in
force or under any other contract;
(c) all proceeds of the disposal of the property by or
on behalf of the Parishad;
(d) all moneys received by or on behalf of the
Parishad from public bodies, private bodies or private
individuals by way of grants, donations or deposits;
14. The words ―before the expiration of the term ‖ omitted by Act No.16
of 1990.
15. The words ―and the persons so nominated, shall hold office for the
residue of the term of his predecessor‖ omitted by Act No.16 of 1990.
Funds of the
Parishad.
Filling up of
casual vacancies
of the Chairman
and the members
of the Parishad.
10 [Act No. VIII of 1960]
(e) all interests and profits arising from any
investment or from any transaction in connection with any
money belonging to the Parishad; and
(f) such other sums from the Zilla Grandhalaya
Samsthas as may be required for specific purposes as
provided under the Act or as per the instructions of the
Government, from time to time.
(2) All moneys belonging to the Parishad shall be
deposited in such banks or invested in such manner as may
be prescribed.
(3) The Parishad may spend such sums as it may
deem fit for performing its functions under this Act and such
expenditure shall be treated as expenditure payable out of
this fund.
7-D. The Government may, at any time after the constitution
of the Parishad , transfer to it any properties of the public
libraries along with the staff on such terms and conditions
as it may deem proper.
7-E. The Parishad shall function under the general
supervision and control of the Government and the
Government shall have power to give such directions as it
may deem fit from time to time and may review the actions
of the Parishad.]
CHAPTER III.
DEPARTMENT OF PUBLIC LIBRARIES.
8. For the purposes of this Act, the Government shall
constitute a separate Depa rtment of Public Libraries and
Transfer of
properties and
staff.
Power of the
Government to
give directions.
Constitution of the
Department of
Public Libraries
and appointment
of the Director
thereof and his
duties.
[Act No. VIII of 1960] 11
16[appoint a Director for that Department ]. The Director so
appointed shall, subject to the control of the Government—
(a) supervise the State Central Library and the
branches of such library;
(b) superintend and direct all matters relating to public
libraries;
(c) declare in accordance with the rules made under
this Act, what libraries are eligible for aid from the
Government and supervise and direct all matters relating to
such libraries;
(d) direct and control the work of al l Zilla Grandhalaya
Samsthas under this Act in the manner prescribed;
17[(e) [XXX]]
(f) submit reports to the Committee on the working of
libraries, whenever necessary;
(g) publish annually a bibliography of all the books
published in the State in any language other than English or
Sanskrit;
(h) perform such other duties and exercise such other
powers as are imposed or conferred on him by this Act or
the rules made thereunder;
(i) arrange for centralised classification, cataloguing,
inter-library loan, co -ordination of book selection and
maintenance of copyright registry;
16. Substituted by Act No.7 of 1969.
17. Omitted by Act No.11 of 1989.
12 [Act No. VIII of 1960]
18[(j) [XXX]]
19[(k) to deal with all the administrative matters
pertaining to appointments, postings, transfers, promotions
and disciplinary action on the staff of Parishad and Zilla
Grandhalaya Samsthas.]
20[8-A. (1) The Government may, at any time create such
number of posts of Librarians for City Central Library,
Hyderabad and for the District Central Libraries, as they may
consider necessary, for carrying out the purposes of this
Act.
(2) All appointments to the posts of Librarians created
under sub -section (1) and transfers of the holders of such
posts shall be subject to the provisions of the 21Telangana
Public Employment (Regulation of Age of Superannuation)
Act, 1984 as amended from time to time and to such other
rules as may be made under the proviso to article 309 of the
Constitution of India.
(3) The Government shall pay, out of the Consolidated
Fund of the State, the salaries, allowances, Leave
allowances, pension and contributions, if any, towards the
Provident Fund or Pension -cum-Provident Fund of the
Librarians referred to in sub-section (1).
(4) The classification and methods of recruitment,
conditions of service, p ay and Allowances and discipline
and conduct of the Librarians referred to in sub -section (1)
shall be regulated in accordance with the provisions of the
18. Omitted by Act No.11 of 1989 (w.e.f.2.12.1988).
19. Added by G.O.Ms.No.35, School Education (Training) Department,
dated.21.12.2015.
20. Section 8-A with marginal heading inserted by Act No.13 of 1987.
21. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Librarians for City
Central Library,
Hyderabad and
District Central
Libraries.
[Act No. VIII of 1960] 13
22Telangana Public Employment (Regulation of Age of
Superannuation) Act, 1984 as amended from time to time
and to such other rules as may be made under the proviso
to article 309 of the Constitution of India.
(5) Every holder of the post of Librarian, who is
appointed under this Act, immediately before the
commencement of the Andhra Pradesh Public Libraries
(Amendment) Act, 1986 shall, notwithstanding anything in
this Act, continue to hold such post, subject to the
provisions of the 22Telangana Public Employment
(Regulation of Age of Superannuation) Act, 1984, as
amended from time to time and to such other rules as may
be made under the proviso to article 309 of the Constitution
and until provision in that behalf is so made, the rules for the
time being in force regulating the recruitment and conditions
of service applicable to such holder immediately before
such commencement, except the provision relating to age
of superannuation, shall continue to apply to such holder.
(6) The Government may, from time to time, by orde r
give such directions to any Zilla Grandhalaya Samsthas or
Director, as may appear to them to be necessary for the
purpose of giving effect to the pro visions of this section ;
and Zilla Grandhalaya Samstha or Director, as the case may
be, shall comply with all such directions.]
CHAPTER IV.
THE ZILLA GRANDHALAYA SAMASTHAS.
9. 23[(1) For the purposes of organising and administering
public libraries in the State, there shall be co nstituted Zilla
Grandhalaya Sam sthas, one for the City of Hyderabad by
the name of the Hyderabad City Grandhalaya Samstha, one
22. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016
23. Substituted by Act No.7 of 1969.
Act 23 of 1984.
Constitution and
incorporation of
Zilla Grandhalaya
Samasthas.
14 [Act No. VIII of 1960]
for the district of Hyderabad excluding the said City by the
name of the Hyderabad Zilla Grandhalaya Samstha and one
for each of the other districts by the name of the district
concerned.]
(2) Every Zilla Grandhalaya Samstha shall, by the name
of the area for which it is constituted, be a body corporate
having perpetua l succession and a common seal with
power to acquire, hold and dispose of property, and to enter
into contracts and may by the said name sue and be sued.
(3) It shall be the duty of every Zilla Grandhalaya
Samstha to provide library service in the area o f its
jurisdiction.
24[10. (1) The Zilla Grandhalaya Samstha for the twin cities
of Hyderabad and Secunderabad shall consist o f the
following members, namely:—
(a) three members nominated by the Government
from among the residents of the twin cities of Hyderabad
and Secunderabad who have rendered eminent service in
the field of education or public libraries;
(b) one member nominated by the Government from
among the Presidents of the Governing bodies of th e aided
libraries in the cities of Hyderabad and Secunderabad;
(c) two members nominated by the Government,
from among the Councillors of the Mun icipal Corporation of
Hyderabad;
(d) the District Educational Officer, Hyderabad, Ex -
Officio;
24. Substituted with marginal heading by Act No.13 of 1987.
Composition of
Zilla Grandhalaya
Samsthas.
[Act No. VIII of 1960] 15
(e) t he Deputy Director, Office of the Directorate of
Adult Education, Hyderabad, Ex-Officio;
(f) the District Public Relations Officer, Hyderabad Ex-
Officio;
(g) the Librarian, City Central Library, Hyderabad Ex -
Officio who shall be the Member- Secretary.
(2) The Zilla Grandhalaya Samstha for each District
shall consist of the following members, namely:-
(a) three members nominated by the Government
from among the residents of the District, who have rendered
eminent service in the field of education or public libraries;
(b) one member nominated by the Government from
among the Presidents of the governing bodies of the a ided
libraries in the Districts;
(c) one member nominated by the Government from
among the Councillors of either Municipal Corporations or
the Municipalities of the District;
(d) two members nominated by the Government from
among the Presidents of Mandal Panch ayats in the District
concerned;
(e) the District Educational Officer of the District
concerned, Ex-Officio;
(f) the Deputy Director of the Adult Eduation incharge
of the District concerned, Ex-Officio;
(g) the District Public Relations Officer of the district
concerned, Ex-Officio;
16 [Act No. VIII of 1960]
(h) the Librarian, District Central Library ex -Officio,
who shall be the Member-Secretary;
(i) the District Panchayat Officer of the district
concerned, Ex-Officio.
(3) The Government shall nominate one of the non -
official members as ―the Chairman of the Zilla Grandhalaya
Samsthas.]
25[11. (1) Every member of a Zilla Grandhalaya Samstha not
being an ex -officio member shall hold office 26[during the
pleasure of the 27[Government]].
(2) A member nominated to the Zilla Grandhalaya
Samastha in his capacity as a holder of particular office
shall, if he ceases to be the holder of that office , cease to be
a member of the Zilla Grandhalaya Samastha.
(3) Save as o therwise provided in this Act, 26[the
Chairman of a Zilla Grandhalaya Samstha shall hold office
during the pleasure of the Governor]. The Chairman shall,
however, cease to hold office, before the expir ation of such
term on his ceasing to be a member of the Zilla
Grandhalaya Samstha.]
28[11-A. (1) A person shall be disqualified 29[XXX] for being,
a member of the Zilla Grandhalaya Samstha, if he-
(a) is or has been sentenced by a criminal court to
imprisonment for a period of more than six months for any
25. Substituted with marginal heading by Act No.13 of 1987.
26. Substituted by Act No.16 of 1990.
27. Substituted for the word ―Governor‖ by G.O.Ms.No.35, School
Education (Training) Department, dated 21.12.2015.
28. Inserted with marginal heading by Act No.7 of 1969.
29. Omitted by Act No.13 of 1987.
Term of office of
members of a Zilla
Grandhalaya
Samstha and its
Chairman.
Disqualification
29[xxx] for being a
member of the
Zilla Grandhalaya
Samstha.
[Act No. VIII of 1960] 17
offence involving moral delinquency, such sentence not
having been reversed or the offence pardoned, and a period
of five years has not elapsed from t he date of the expiration
of such sentence:
Provided that the Government may direct that such
sentence shall not operate as a disqualification;
(b) is of unsound mind and stands so declared by a
competent court;
(c) is a deaf-mute or is suffering from leprosy;
(d) applies to be adjudicated as an insolvent or is an
undischarged insolvent;
(e) absents himself from three consecutive meetings
without excuse suf ficient in the opinion of the Zilla
Grandhalaya Samstha to exonerate the absence.
(2) Where a person ceases to be a member under
clause (e) of sub -section (1), the Secretary shall at once
intimate the fact in writing to such pers on and report the
same to the Zilla Grandhalaya Samstha at its next meeting.
Where such person applies for restoration of membership to
the Zilla Grandhalaya Samstha on or before the date of its
next meeting or within fifteen days of the receipt b y him of
such intimation, the Zilla Grandhalaya Samstha may, at the
meeting next after the receipt of the applicatio n, or suo -
motu, restore him as member thereof:
Provided that a member shall not be so restored more
than twice 30[during the period he holds office.]
30.Substituted by Act No.16 of 1990.
18 [Act No. VIII of 1960]
12. A vacancy occurring in the office of a nominated
31[XXX] member of a Zilla Grandhalaya Samstha before the
expiration of his term shall be filled by nomination 31[XXX] of
another person in the manner provided in section 10, and
the person so nominated 31[XXX] shall hold office for the
residue of the term of his predecessor.
32[12-A.(1) Where, for any reason, there is a de lay in the
constitution of the 33[Parishad] in accordance with the
provisions of section 3 or the constitution of the Zilla
Grandhalaya Samstha for the twin cities of Hyderabad and
Secunderabad under sub -section (1) of section 10 of the
Zilla Grandhalaya Samstha for the District under sub -section
(2) of section 10 or the nomination of the Chairman of the
Zilla Grandhalaya Samstha under sub-section (3) of section
10, the Government may appoint a person or persons to
manage the affairs of the 33[Parishad] or of the Zilla
Grandhalaya Samstha or to perform the functions of the
Chairman, as the case may be, for a period not exceeding
six months and they may in the like manner from time and
time extend such period beyond six months; so however,
that the aggregate period including the extended period, if
any, shall not exceed two years.
(2) The person or persons so appointed shall, subject
to the control of the Government and to such instructions or
directions as they may issue from time to time exercise the
powers, discharge the duties and p erform the functions of
the 33[Parishad] or of the Zilla Grandhalaya Samstha and its
Chairman, as the case may be, and take all such action as
may be re quired in the interests of the Zilla Grandhalaya
Samstha.
31. Omitted by Act No.13 of 1987.
32. Inserted with marginal heading by Act No.14 of 1987.
33. Substituted for the word ―Committee‖ by Act No.16 of 1990.
Filling up of
casual vacancies
of the members of
the Zilla
Grandhalaya
Samstha.
Management of
the Zilla
Grandhalaya
Samstha in the
absence of the
33[Parishad].
[Act No. VIII of 1960] 19
(3) The Government may fix the remuneration payable
to the person or persons so appointed. The amount of such
remuneration and other costs, if any, incu rred in the
management of the Zilla Grandhalaya Samstha shall be
payable out of the Library Fund.]
13. 34[(1)] A Zilla Grandhalaya Samstha may,—
(a) provide suitable lands and buildings for public
libraries and also the furniture, fittings, materials and
conveniences requisite therefor;
(b) stock such libraries with books, periodicals,
news-papers, manuscripts, maps, works and specimens of
art and science, lantern slides, films, cinema projectors,
recorders and the like:
35[Provided that the books that may be stocked in the
libraries shall be selected from the list of books approved
from time to time 36[by the Parishad]:
Provided further t hat the *[Zilla Grandhalaya Sam stha]
shall stock also books and periodicals as may b e directed,
from time to time, 36[by the Parishad] or by an officer
authorised 36[by the Parishad] in this behalf, the aggregate
value whereof shall not be less than twenty five percent of
the provision made in the budget of that Samstha for the
purpose of this clause;]
37[(c) [XXX]
34. Renumbered as sub-section (1) of section 13 by Act No.17 of 1964.
35. Added by Act No.7 of 1969.
36. For the words ―by the Government ‖ the words ―by the Parishad ‖
substituted by Act No.11 of 1989.
37. Omitted by Act No.17 of 1964.
Powers and
functions of Zilla
Grandhalaya
Samstha
20 [Act No. VIII of 1960]
38[(d) with the previous sanction of the Director, shift or
close any public library mentioned in sub -clause (a) of
clause (9) of section 2, or dis -continue aid to any other
public library, the payment of which is regulated by rules
made under this Act;]
(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 of 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 38[39[the Parishad] or an officer
authorised by 39[the Parishad] in this behalf] acquire any
library on such conditions as may be approved by 38[39[the
Parishad] or an officer authorised by 39[the Parishad] in this
behalf;]
(h) distribute grants for public libraries, and social
education purposes;
40[(h-1) with the previous approval of the Director,
organise, or participate in, conferences for the discussion of
matters relating to the development of public li braries and
the library service;]
38. Substituted by Act No.7 of 1969.
39. For the words ―the Government ‖ the words ―the Parishad ‖
substituted by Act No.11 of 1989.
40. Inserted by Act No.7 of 1969.
[Act No. VIII of 1960] 21
(i) in general, do everything necessary to carry out the
provisions of this Act.
41[(2) Nothing in sub -section (1) shall apply to a library
maintained by the Government.]
14. (1) As soon as possible after a Zilla Grandhalaya
Samstha is constituted, and thereafter as often as may be
required by 42[the Parishad], every Zilla Grandhalaya
Samstha shall, and whenever it consi ders it necessary so to
do, a Zilla Grandhalaya Samstha may, prepare a scheme for
establishing libraries and for spreading library service within
its area in such form and manner as may be prescribed, and
submit it to 42[the Pa rishad] for sanction. 42[The Parishad]
may sanction it with such alterations, if any, 43[as the
Parishad may think fit] after giving the Zilla Grandhalaya
Samstha an opportunity to make its representations, if any,
in respect of such alterations and the Zilla Grandhalaya
Samstha shall there upon give effect to the scheme 44[so
sanctioned by the Parishad].
(2) 42[The Parish ad] may on application by the Zilla
Grandhalaya Samstha concerned, modify any scheme
sanctioned under sub -section (1) or replace it by a new
scheme.
15. (1) A Zilla Grandhalaya Samstha may appoint an
executive committee consisting of such of its members as it
may deem fit and delegate to such committee any of its
powers or functions under this Act except the power to levy
41. Added by Act No.17 of 1964.
42. For the words ―the Director‖ the words ―the Parishad‖ substituted by
Act No.11 of 1989.
43. For the words ―as he may think fit ‖ the words ―as the Parishad may
think fit‖ substituted by Act No.11 of 1989.
44. For the words ―so sanctioned by him ‖ the words ―so sanctioned by
the Parishad‖ substituted by Act No.11 of 1989.
Schemes to be
submitted by Zilla
Grandhalaya
Samsthas.
Executive
Committees,
Sub-Committees
of Zilla
Grandhalaya
Samsthas.
22 [Act No. VIII of 1960]
library cess, to borrow money, to dispose of immovable
property, and to pass t he budget, accounts and the audit
and annual reports.
(2) A Zilla Grandhalaya Samstha may also, from time to
time, appoint sub -committees to inquire into and report or
advise on any matters which it may refer to them.
16. No act of 45[the Parishad or a Zilla Grandhalaya
Samstha] shall be deemed to be invalid by reason only of
the existence of any vacancy in, or any defect in the
constitution of, that authority.
17. (1) All property, acquir ed or held in any area by the
Zilla Grandhalaya Samstha for the purpose of any public
library defined in sub -clause (a) of clause (9) of section 2
shall vest in the Zilla Grandhalaya Samstha of that area.
(2) Any immo vable property required by the Zilla
Grandhalaya Samstha shall be deemed to be land needed
for a public purpose within the meaning of the Land
Acquisition Act, 1894 (Central Act 1 of 1894) and may be
acquired under that Act.
18. (1) Subject to the provisions of this Act and the rules
made thereunder, a Zilla Grandhalaya Samstha may make
bye-laws, generally to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, such bye-laws may provide for all or
any of the following matters, namely:—
(a) the admission of the public to the public libraries
in its area on such conditions as it may specify:
45.Substituted by Act No.11 of 1989.
Act of Parishad or
Zilla Grandhalaya
Samsthas not to
be invalidated by
informality, etc.
Vesting of
properties in Zilla
Grandhalaya
Samsthas.
Power of Zilla
Grandhalaya
Samsthas to
make bye-laws.
[Act No. VIII of 1960] 23
Provided that no fees shall be charged for such
admission;
(b) the guarantee or security to be furnished by
persons desiring to use such libraries, against injury to or
misuse, destruction or loss of the property of such libraries;
(c) the manner in which the property of such libraries
may be used and the protection of such property from
injury, misuse, destruction or loss;
(d) the authority to be exercised by its officers and
servants in the matter of exclusion or removal from any such
library, of any person who contravenes or does not comply
with the provisions of this Act or the rules or by -laws made
thereunder;
46[(e) Zilla Grandhalaya Samsthas shall meet on ce in
three months. 1/3rd of the existing Members are necessary
to constitute a quorum at the Meeting:
Provided that a Zilla Grandhalaya Samstha shall not
have power to make any bye -laws affecting a public library
mentioned in sub-clause (11) or sub -clause (12) of section
2.]
(3) The Director may modify or cancel any bye-law
made by a Zilla Grandhalaya Samstha under sub -section
(2):
Provided that before modifying or cancelling any bye -
law, the Director shall give the Zilla Grandhalaya Samstha
concerned a reasonable opportunity to make its
representations in the matter.
46. Substituted by G.O.Ms.No.35, SE (Training) Department, dated
21.12.2015.
24 [Act No. VIII of 1960]
47[18-A. (1) The Government may, by notificatio n, remove
any chairman of the Zilla Grandhalaya Samstha, who in their
opinion wilfully omits or refuses to carry out or disobeys the
provisions of this Act, or the rules, bye -laws or lawful orders
made thereunder, or abuses his position or powers vested
in him.
(2) The Government shall, when they propose to
remove a chairman under sub-section (1), give the chairman
concerned an opportunity for explanation, and the
notification issued under the said sub-section shall contain a
statement of the reasons of the Government for the action
taken.
(3) The Government shall have power to review any
order of removal published under sub -section (1) and
pending such review to stay such order.
(4) Any person removed under sub-section (1) from the
office of the Chairman shall not be eligible for re-election to
the said office for a period of three years from the date of his
removal.]
19. If, at any time, it appears to the Government that 48[the
Parishad or, as the case may be a Zilla Grandhalaya
Samstha] has failed to perform its functions or has
exceeded or abused any of the powers conferred upon it by
or under this Act, the Government may communic ate the
particulars thereof to 48[the Parishad or as the case may be
the Zilla Grandhalaya Samstha], and if 48[th e Parishad or as
the case may be the Zilla Grandhalaya Samstha] omits to
remedy such failure, excess or abuse or to give a
satisfactory explanation therefor within such time as the
Government may fix in this behalf, the Government may
47. Inserted with marginal heading by Act No.7 of 1969.
48. Substituted for the words ―a Zilla Grandhalaya Samstha ‖ including in
the marginal heading by Act No.11 of 1989.
Power of
Government to
remove Chairman
of the Zilla
Grandhalaya
Samstha.
Control of the
Parishad or a Zilla
Grandhalaya
Samstha by the
Government.
[Act No. VIII of 1960] 25
suspend, dissolve or supersede 49[the parishad or as the
case may be the Zilla Grandhalaya Samstha] and cause all
or any of the powers and functions of such Authority to be
exercised and performed by any person or agency for such
period as they may think fit or direct that it be reconstituted.
50[19-A.Notwithstanding anything in this Act, the
Government may, by notification, constit ute a Library
Service for the Zilla Grandhalaya Samsthas in the State and
appoint to that service such category of Librarians as may
be prescribed.]
CHAPTER V.
FINANCE AND ACCOUNTS.
20. (1) (a) Every Zilla Grandhalaya Samstha shall levy in its
area a library cess in the form of a surcharge on the
property tax or house tax levied in such area under the
relevant laws providing for the levy of such property tax or
house tax, at the rate of four naye paise for every rupee in
the property tax or house tax so levied.
(b) A Zilla Grandhalaya Samstha may, with the
previous sanction of the Government and shall if so directed
by them, increase the rate specified in clause (a) so as not
to exceed eight naye paise for every rupee.
(2) The cess levied under sub -section (1) shall be
collected,—
51[(a) in the twin cities of Hyderabad and Secundered,
by the Municipal Corporation of Hyderabad;]
49. Substituted f or the words ―the Zilla Grandhalaya Samstha ‖ by Act
No.11 of 1989.
50. Inserted with marginal heading by Act No.17 of 1964.
51. Substituted by Act No.17 of 1964.
Constitution of a
Library Service for
Zilla Grandhalaya
Samsthas in the
State.
Library Cess.
26 [Act No. VIII of 1960]
52[53[(b)] in an area within the jurisdiction of a
municipal council, by such council;
52[(c)] in an area within the jurisdiction of a gram
panchayat, by the gram panchayat;]
52[(d)] in an area in a district 54[not included within the
jurisdiction of a municipal council or a gram panchayat] by
the local body having jurisdiction in such area,
as if the cess were a property tax or house tax payable
under the relevant laws for the time being in force in the
area, and all the provisions of the said laws relating to
collection of property tax or house tax shall apply subject to
such modifications as may be specified by the Government
in the notification issued in this behalf.
(3) The cess collected under sub-section (2) shall be
paid 55[in such manner as may be prescribed] to the Zilla
Grandhalaya Samstha concerned.
21. (1) Every Zilla Grandhalaya Samstha 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;
52. Clauses (c), (d) and (e) are relettered as (b), (c) and (d) (by omitting
existing clause (b) by Act No.17 of 1964.
53. Clauses (b) & (c) of sub-section (2) substituted by Act No.7 of 1969.
54. Substituted by Act No.7 of 1969.
55. Inserted by Act No.7 of 1969.
Library Fund.
[Act No. VIII of 1960] 27
(b) contributions, gifts and income from endowments
made to the Zilla Grandhalaya Samstha for the benefit of
public libraries;
(c) special grants which the Government may make
for any specified purpose connected with li braries and
social education;
(d) funds and other amounts collected by Zilla
Grandhalaya Samstha under any rules or bye -laws made
under this Act;
56[(e) grants, released by t he Government from time
to time.]
57[(3) [XXX]]
22. (1) An account shall be kept of the receipts, and
expenses of 58[the Parishad and each Zilla Grandhalaya
Samstha].
(2) The accounts shall be open to inspection, shall be
subject to audit, disallowance and surcharge and shall be
dealt with in all other respects in such manner, as may be
prescribed.
CHAPTER VI.
REPORTS, RETURNS AND INSPECTION.
23. Every Zilla Grandhalaya Samstha and every person in
charge of a public library shall submit such reports and
returns a nd furnish such information to 59[the Parishad or
Excerpt shown. Open the full act in Lexace.