Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Public Libraries (Second Amendment) Act, 1987 14 of 1987 [12 February 1987] CONTENTS 1. Short title 2. Insertion of new section 12-A, Act 8 of 1960 Andhra Pradesh Public Libraries (Second Amendment) Act, 1987 14 of 1987 [12 February 1987] 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 Thirty-Eighth Year of the Republic of India as follows:- * Received the assent of the Governor on the 12th February, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 8th January, 1987 at page 3. 1. Short title :- This Act may be called the Andhra Pradesh Public Libraries (Second Amendment) Act, 1987. 2. Insertion of new section 12-A, Act 8 of 1960 :- After section 12 of the Andhra Pradesh Public Libraries Act, 1960, the following section shall be inserted, namely:- 12-A. "Management of the Zilla Grandhalaya Samstha in the absence of the committee.--(1) Where, for any reason, there is a delay in the constitution of the Committee 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 Committee 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 to 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 rime to time exercise the powers, discharge the duties, and perform the functions of the Committee or of the Zilla Grandhalaya Samstha and its Chairman, as the case may be, and take all such action as may be required in the interests of the Zilla Grandhalaya Samstha. (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, incurred in the management of the Zilla Grandhalaya Samstha shall be payable out of the Library Fund".