The Mizoram Public Libraries Act, 1993

NOTIFICATION
No. H. 12018/12 91-LJD, the 5th March. 1993, The foilowing Act of the Mizoram Legislative Assembly
which received the assent of the Governor is hereby published for general information.
The Mizoram Act No 4 of 1993
The Mizoram Public Libraries Act, 1993
(Received the assent of Governor of Mizoram on the 25th February, 1993)
AN
ACT
to provide for the establishment, maintenance and development of comprehensive public libraries system
in the State of Mizoram.
Be it enacted by the Legislative Assembly of the State of Mizoram in the Forty- Fourth Year of the
Republic of India as follows :-
CHAPTER-II
PRELIMINARY
1. (1) This Act may be called the Mizoram Public Libraries Act, 1993.
(2) It shall extend to the whole of the State of Mizoram.
(3) It shall come into force on such date as the Government may, by notification
in the official Gazette appoint.
2. In this Act, unless the context otherwise requires :-
(a) “Council” means State Library Council;
V ol XXII Aizawl, Wednesday 10.3.1993 Phalguna 19. S.E. 1914 Issue No. 42
Regd. No. NE 907
Short title, extent
and commence-
ment.
Defination
(b) “Department” means the Department of Education and Human Resources;
(c) “Director” means the Director of Public Libraries appointed as csuch;
(d) "Government” means the State Government of Mizoram;
(e) “Notification” means a Notification published Mizoram Official Gazette;
(f) “prescribed” means prescribed by the Rules made under this Act.;
(g) “Public Library” means a Library which serves the general public and
includes State, District, Sub-Divisional and village Libraries;
(h) “Rules” means the Rules made under this Act;
(i) “State" means the state of Mizoram;
(j) “Year” means the financial year;
CHAPTER-II
THE STA TE LIBRARY COUNCIL
3. There shall be constituted, by notification, the State Council consisting of :-
(a) the following ex-officio members -
(i) The Minister of Education & Human Resources who shall be the
ChairmanConstitution of“State Library Council.“3.“Stat“Council consisting of-“shall
be the chairman;
(ii) The. Secretary of Education & Human Resources who shall be the Secre-
tary  of the council;
(iii) The Director of Art & Culture;
(iv) The Director of School Education;
(v) The Director of Higher & Technical Education;
(vi) The Direcior of Adult Education;
(vii) The Director SCERT;
(viii) The Director of Information & Public Relations;
Ex-42/1993 - 2 -
Constitution of
State Library
Council
(ix) The Station Director, AIR
(x) The Director of Public Libraries;
(xi) The Librarian, NEHU, Mizoram Campus, Aizawl; and
(xii) The State Librarian.
(b) Other members, such as -
(i) Two members of the Mizoram Legislative Assembly to be nominated by the
Government;
(ii) One representative of the Mizoram Library Association;
(iii) One representative of Central YMA;
(iv) One representative of Mizo Academy of letters; and
(v) One representative of Mizoram Publication Board.
4. The term of office of the members of the Council shall be a period of three years.
5. If a member ceases to hold the position by virtue of which he was so nominated
or elected, he shall automatically cease to be a member of the Council.
6. A vacancy in the office of a nominated member of the Council shall be filled by
nomination and the new  member shall hold office only for the rmaining period o term.
 7. (1) The Council shall meet at least twice in a year.
(2) In the absence of the Chairman, members present at a meeting shall elect
chairman for that meeting from amongst themselves.
(3) Six members shall form a quorum.
8. (1) The Council shall advise the the Government on all matters relating to Li-
braries arising out of the provisions of this Act and also in regards to promotion and
devlopment of Library Services in the State.
(2) The Council shall take suitable steps to establish and promote a Public Li-
brary System.
Ex-42/1993- 3 -
Term of office of
the Council
Membership of
the Council
Vacancy in the
membership of
theCouncil
Meeting of the
council and the
quoram
Duties of the
Council
CHAPTER 1II
DEPARTMENT OF PUBLIC LIBRARIES
9. (1) On the commencement of this Act, the Department of Public Libraries shall
be constituted with a Director at its head.
(2) The Director shall be assisted by the Joint Director, the Deputy Director,
and other necessary supporting staff.
10. The appoinment of Officers and the supporting  staff shall be made by the Gov-
ernment in accordance with the provisions of the rules made under this Act.
11. The existing Library Staff, for the purpose of absorption shall have to obtain
necessary qualitication within a limit of time as may be prescribed.
CHAPTER-IV
CATEGORIES OF PUBLIC LIBRARIES
12. The Public Libraries in the State shall be divided into four categories as follows:-
(i) State Library;
(ii) District Library;
(iii) Sub-divisional Library; and
(iv) Village Library.
13. (1) There shall be a State Library located in the Capital of the State.
(2) The State Library shall consist of the following sections :-
(i) Bureau of copy right
(ii) State Library for the blind;
(iii) Inter Library Loan
(iv) State Bibliographical Bureau
(v) Technical Services and
(vi) Mobile Services.
14. The State Library shall function as Library as well as reservoir of books.
15. There shall be a, District Library in every District headquarters of  the State.
16. There shall be a Sub-divisional Library in each sub-divisional headquarters.
17. Ther shall be recognised Village Libraries in such Villages as  may be found and
considered deserving and suitable by the Government from time to time.
Ex-42/1993 - 4 -
Constitution of
Public Library
Appoinment of
Officers and Staff
Conditions for
absorption of ex-
isting staff
Categories of
Public Libraries
State Library
Function State
Library
District Library
Sub-divisional
Library
Village Libraries
CHAPTER V
FINANCIAL ASSISTANCE TO RECOGNISE VILLAGE
LIBRARIES
18. The Government may sanction Grant-in-aid to recognised Village libraries in ac-
cordance with the rules made under this Act.
CHAPTER VI
MISCELLANEOUS PROVISIONS
19. (1) The Council may recognise any one body as the State Library Association,
the constitution of which shall be approved by the Council.
(2) The Director shall consult Library Association on important matters relating
to the Libraries and Librarian of the State.
20. (1) The Government may, by notification, make rules to carry out the purpose
of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for all or any of  the following matters, namely-
(a) the requisite qualifications for appointment as the Director, Joint Director,
Deputy Director, State Librarian, the District Librarian, Sub-divisional Librarian and
other supporting staff;
(b) the mode of payment in respect of the financial assistance and the special
grant-in-aid to the recognised libraries ; and
(c) Such other rules as the Government may deem it necessary.
(3) Every rule made under this Act shall be laid as soon as may be after it is made,
before the Legislative Assembly of Mizoram while it is in session for a total period of
seven  days which may be comprised in one session or in two successive sessions ;
and if, before the expiry of the session in which it is so laid or the session immediately
following the Legislative Assembly of Mizoram makes any modification   in the rule or
decide that the rule should not be made, the rule shall therreafter have effect as the
case may be so however that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule
Dr. H.C. Thanhranga,
Secretary to the Govt. of Mizoram,
Law, Judicial & Parliamentary Affairs Department
Ex-42/1993- 5 -
Grand-in-aid to
Recognised Vil-
lage Libraries
State Library As-
sociation
Power to make
rules
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-700

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