Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Public Libraries (Amendment) Act, 1990 16 of 1990 CONTENTS 1. Short title 2. Amendment of Section 7 3. Amendment of Section 7B 4. Amendment of Section 11 5. Amendment of Section 11A 6. Amendment of Section 12A Andhra Pradesh Public Libraries (Amendment) Act, 1990 16 of 1990 AN ACT FURTHER TO AMEND THE ANDHRA PRADESH PUBLIC LIBRARIES ACT, 1960. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India, as follows:- 1. Short title :- This Act may be called the Andhra Pradesh Public Libraries (Amendment) Act, 1990. 2. Amendment of Section 7 :- In the Andhra Pradesh Public Libraries Act, 1960(Act VIII of 1960) (hereinafter referred to as the principal Act), in section 7, for sub- section (2), the following shall be substituted, namely:- "(2) The Chairman and every member of the Parishad, other than the ex-officio Member, shall hold office during the pleasure of the Governor". 3. Amendment of Section 7B :- In section 7B of the principal Act, the words "before the expiration of the term" and the words "and the persons so nominated, shall hold office for the residue of the term of his predecessor" shall be omitted. 4. Amendment of Section 11 :- In section 11. of the principal Act,- (i) in sub-section (l), for the words "for a period of three years from the dated of his nomination", the words "during the pleasure of the Governor" shall be substituted; (ii) in sub-section (3), for the words "the term of Office of the Chairman of a Zilla Grandhalaya Samstha shall be three years from the date of his nomination as Chairman", the words "the Chairman of a Zilla Grandhalaya Samstha shall hold office during the pleasure of the Governor", shall be substituted. 5. Amendment of Section 11A :- In section 11a of the principal Act, in the proviso to sub-section (2), for the words "during his term of office", the words "during the period he holds office", shall be substituted. 6. Amendment of Section 12A :- In section 12A of the principal Amendment of Act, for the word "Committee", wherever it Section 12A. occurs the word "Parishad" shall be substituted.