LexThe Uttarakhand Public Library Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 57 iathd`r la[;k&Mh0,u0@30@03
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] eaxyokj] 26 viSzy 2005 bZ0
oS”kk[k 06] 1927 “kd lEor~
mÙkjkapy “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 490@fo/kk;h ,oa lalnh; dk;Z@2005
nsgjknwu] 26 viSzy] 2005
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk
ikfjr mRrjkapy yksd iqLrdky; fo/ks;d] 2005 dks fnukad 23&04&2005 dks vuqefr iznku dh vkSj og
mRrajkpy vf/kfu;e la[;k 19 lu 2005 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk
izdkf”kr fd;k tkrk gSA
mÙkjk[k.M yksd iqLrdky; vf/kfu;e] 2005
¿mÙkjk[k.M vf/kfu;e la[;k 19] 2005À
mÙkjk[k.M yksd iqLrdky;ksa dh LFkkiuk rFkk lEcfU/kr ,oa vkuq’kafxd fo’k;ksa dh O;oLFkk ds fy,
vf/kfu;e
mÙkjk[k.M jkT; fo/kku lHkk }kjk Hkkjr x.kjkT; ds NIiuosa o’kZ esa fuEufyf[kr :Ik esa vf/kfu;fer fd;k tkrk
gS%&
v/;k;&1
izkjfEHkd
Lakf{kIr uke] foLrkj
rFkk izkjEHk
1- ¼1½ ;g vf/kfu;e mÙkjk[k.M yksd iqLrdky; vf/kfu;e] 2005 dgyk;sxkA
¼2½ bldk foLrkj lEiw.kZ mÙkjk[k.M jkT; esa gksxkA
¼3½ ;g rqjUr izo`Rr gksxkA
ifjHkk’kk,a 2- tc rd fd lUnHkZ esa vU;Fkk visf{kr u gks] bl vf/kfu;e esa %&
¼d½ ^*ekU;rk izkIr iqLrdky;** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;h x;h fu;ekoyh ds
vuqlkj jkT; ljdkj vFkok funs”kd ls ekU;rk izkIr ?kksf’kr ,sls iqLrdky; ls gS] tks
tu lkekU; ds fy, gks(
¼[k½ ^^lfefr** dk rkRi;Z jkT; iqLrdky; lfefr ls gS(
¼x½ ^^funs”kd** dk rkRi;Z f”k{kk funs”kd ls gS(
¼?k½ ^^tuin** dk rkRi;Z jktLo tuin ls gS(
¼³½ ^^ljdkj** dk rkRi;Z mÙkjk[k.M jkT; ljdkj ls gS(
¼p½ ^^iqLrdky; midj** dk rkRi;Z jkT; ljdkj }kjk fu/kkZfjr “kqYd ls gS(
¼N½ ^^vf/klwpuk** dk rkRi;Z mÙkjk[k.M ljdkj ds xtV esa izdkf”kr vf/klwpuk ls gS(
¼t½ ^^fofgr** dk rkRi;Z vf/kfu;e ds v/khu fofgr fu;eksa ,oa izfdz;kvksa ls gS(
¼>½ ^^yksd iqLrdky;** dk rkRi;Z &&
¼,d½ ftyk iqLrdky; izkf/kdj.k }kjk LFkkfir vFkok vuqjf{kr iqLrdk y; ls gS]
ftlesa mldh “kk[kk,a rFkk iqLrdksa ds forj.k dsUnz dk LFkku Hkh gS vkSj ftls
turk ds mi;ksxkFkZ [kqyk ?kksf’kr fd;k x;k gS(
¼nks½ ljdkj }kjk LFkkfir vFkok vuqjf{kr iqLrdky; ls gS] ftls yksd iqLrdky;
?kksf’kr fd;k x;k gks(
¼rhu½ LFkkuh; fudk; vFk ok lgdkjh lfefr }kjk LFkkfir rFkk vuqjf{kr iqLrdky;
ls gS] ftls yksd iqLrdky; ?kksf’kr fd;k x;k gks(
¼pkj½ ,sls iqLrdky; ls gS] ftls jkT; ljdkj }kjk lgk;rk izkIr djus ds fy, vgZ
?kksf’kr fd;k x;k gS vkSj ftl dks jkT; ljdkj vFkok iqLrd ky; fuf/k ls
fdlh Hkh izdkj dh foÙkh; vkSj iqLr dksa dh lgk;rk fe y jgh gks] blesa bl
vf/kfu;e ds iz;kstu ds fy, jkT; ljdkj }kjk ?kksf’kr yksd iqLrdky; Hkh
lfEefyr gS(
¼¥½ ^^jkT;** dk rkRi;Z mÙkjk[k.M jkT; ls gS(
¼V½ ^^jktdh; dsUnzh; iqLrdky;** dk ,sls iqLrdky; ls gS] ftls j kT; ljdkj }kjk
jktdh; dsUnzh; iqLrdky; ?kksf’kr fd;k x;k gks(
¼B½ ^^o’kZ** dk rkRi;Z foÙkh; o’kZ ls gSA
v/;k;&2
jkT; iqLrdky; lfefr
jkT; iqLrdky;
lfefr dk xBu vkSj
lajpuk rFkk mlds
dk;Z
3- ¼1½ bl vf/kfu;e ds ykxw gksus ds Ik”pkr~ ;Fkk”kh?kz jkT; ljd kj vf/klwpuk }kjk bl
vf/kfu;e ds mn~ns”;ksa dh iwfrZ gsrq ,d jkT; iqLrdky; lfefr dk xBu djsxh] tks
jkT; iqLrdky; lfefr dgyk;sxhA
¼2½ lfefr esa fuEufyf[kr lnL; gksaxs %&
¼d½ f”k{kk ea=h & insu v/;{k(
¼[k½ izeq[k lfpo@lfpo] f”k{kk mÙkjk[k.M & mik/;{k(
¼x½ lfpo] fu;kstu] mÙkjk[k.M
¼?k½ lfpo] iapk;rh jkt ,oa lgdkfjrk] mÙkjk[k.M
¼³½ lfpo@izeq[k lfpo] foÙk] mÙkjk[k.M
¼p½ funs”kd] mPp f”k{kk] mÙkjk[k.M
¼N½ funs”kd] izkfof/kd f”k{kk] mÙkjk[k.M
¼t½ jkT; Lrjh; iqLrdky;k/;{k(
¼>½ pdzkuqdze esa dqyifr }kjk ukf efr jkT; ds fo”ofo}ky;ksa dk ,d izfrfuf/k vFkok
dqyifr Lo;a(
¼¥½ jkT; Lrjh; iqLrdky; ds lcls igys ukekafdr ikBd lnL;ksa eas ls ,d lnL;(
¼V½ jkT; ds iqLrdky;ksa ls lEcfU/kr fo’k;ksa dk fo”ks’k Kku j[kus okys nks ukfer
lnL;(
¼B½ jkT; ljdkj }kjk ukfer pdzkuqdze esa nks ftyk iqLrdky;k/;{k(
¼M½ jktk jke eksgu jk; iqLrdky; }kjk ukfer ,d O;fDr(
¼<½ funs”kd] fo|ky;h f”k{kk] mÙkjk[k.M & lnL; lfpoA
¼3½ lfefr ljdkj dks bl vf/kfu;e ds v/khu mRiUu izdj.kksa ij ijk e”kZ nsxh vkSj ,slh
vU; “kfDr;ksa dk iz;ksx ,oa drZO;ksa dk ikyu djsxh] tks bl vf/kfu;e ds v/khu
fofgr fd;s tk;saA
lfefr ds dfri;
lnL;ksa dk dk;Zdky
4- /kkjk 3 dh mi/kkjk ¼2½ ds micU/kksa ds v/khu lfefr ds insu lnL;ksa ds vfrfjDr
lfefr dk izR;sd lnL; vius fuokZpu vFkok ukfer gksus ;FkkfLFkfr dh frfFk ls rhu
o’kZ ds fy, in/kkj.k djsaxs %
ijUrq lfefr ds ukfer ;k fuokZfpr lnL;ksa dh ;g inkof/k mudh ml fudk;
dh lnL;rk lekIr gksus ds rqjUr ckn lekIr gks tk;sxh] ftlds }kjk og ukfer ;k
fuokZfpr fd;s x;s Fks %
ijUrq vxzsÙkj ;g fd ,slk lnL;] tks bl vf/kfu; e ds vkjEHk gkssus dh frfFk
dks inklhu gks] vius uke&funsZ”ku] fuokZpu vFkok lg;kstu dh] tSlh Hkh fLFkfr gks]
frfFk ls rhu o’kZ rd vius in ij cuk jgsxkA
lfefr ds dfri;
lnL;ksa dh vkdfLed
fjfDr;ksa dk Hkjk
tkuk
5- ;fn lfefr ds ukfer] fuokZfpr lnL;ksa ds dk;Zdky dh lekfIr ls iwoZ dksbZ LFkku
fjDr gksrk gS rks og vU; O;fDr ds ukekadu vFkok fuokZpu }kjk tSlh Hkh fLFkfr gks]
/kkjk 3 esa micfU/kr jhfr ds vuqlkj Hkjk tk;sxk vkSj lfefr dk ,slk ukfer vFkok
fuokZfpr lnL; iwoZorhZ lnL; ds vo”ks’k dk;Zdky rd in /kkj.k djsxkA
lfefr dh cSBdsa 6- lfefr dh cSBd o’kZ esa nks ckj gksxh] ijUrq ;fn vko”;d le>k tk;s rks dHkh Hkh
cSBd vkgwr dh tk ldrh gSA
vkSipkfjdrkvks vkfn
ds dkj.k jkT;
iqLrdky; lfefr
}kjk fd, x, dk;Z
dk vfof/ kekU; u
gksuk
7- jkT; iqLrdky; lfefr dk dksbZ dk;Z ek= lfefr esa fdlh fjfDr ds gksus vFkok
lfefr ds xBu ds =qfViw.kZ gksus ds dkj.k vfof/kekU; ugha le>k tk;sxkA
v/;k; &3
f”k{kk foHkkx ds vUrxZr yksd iqLrdky; izdks’B@foHkkx
f”k{kk foHkkx esa yksd
iqLrdky; izdks’B@
foHkkx dk xBu
8- bl vf/kfu;e ds iz;kstu ds fy, ljdkj f”k{kk funs”kky; esa ,d izdks’B dh LFkkiuk
djsxhA funs”kd] fo|ky;h f”k{kk dh laLrqfr ds vk/kkj ij “kklu funs”kky; esa miyC/k
inksa esa ls la;qDr funs”kd@mi funs”kd dh fu;qfDr dh tk;sxh] ftls fo”ks’k dk;Z
vf/kdkjh iqLrdky; dgk tk;sxk] tks funs”kd dks vius fuEufyf[kr drZO;ksa ds
fu’iknu esa lg;ksx djsxk %&
¼d½ jktdh; dsUnzh; iqLrdky; rFkk mldh “kk[kkvksa dk Ik;Zos{k.k(
¼[k½ yksd iqLrdky;ksa ls lEcfU/kr lHkh ekeyksa dk v/kh{k.k ,oa funsZ”ku(
¼x½ bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds vuqlkj ?kksf’kr djuk fd dkSu ls
iqLrdky; jkT; ljdkj ls lgk;ek izkIr djus ds ik= gksaxs vkSj ,sls iqLrdky;ksa ls
lEcfU/kr leLr ekeyksa dk Ik;Zos{k.k ,oa funsZ”ku(
¼?k½ bl vf/kfu;e ds v/khu fofgr jhfr ds vuqlkj l eLr ftyk iqLrdky; izkf/kdj.kksa ds
dk;ksZa dk funsZ”ku vkSj fu;a=.k(
¼³½ bl vf/kfu;e ds v/khu iqLrdky;ksa dh dk;Ziz.kkyh ds lEcU/k esa jkT; ljdkj@jkT;
iqLrdky; lfefr dks izfrosnu izLrqr djus eas lg;ksx iznku djuk(
¼p½ vko”;drkuqlkj iqLrdky;ksa dh dk;Ziz.kkyh ds lEcU/k esa izfrosnuksa dk izLrqrhdj.k(
¼N½ jkT; ds lEcU/k esa vFkok jkT; esa izdkf”kr fdlh Hkk’kk dh leLr iqLrdksa dh xzUFklwph
dk okf’kZd izdk”ku(
¼t½ bl vf/kfu;e }kjk mldks iznÙk ,oa vf/kjksfir drZO;ksa dk ikyu ,oa ,slh vU;
“kfDr;ksa dk iz;ksx(
¼>½ dsUnzh;d`r oxhZdj.k dk lwphdj.k vUriqZLrdky; _.k dh O;oLFkk ,oa iqLrdksa ds
p;u esa leUo; rFkk izfrfyI;kf/kdkj jftLVªh dk vuqj{k.k djuk(
¼¥½ bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds vuqlkj funs”kd] fo|ky;h f”k{kk dks
ftyk iqLrdky; izkf/kdj.k ds dk;kZy; ftyk iqLrdky; izkf/kdj.kksa }kjk LFkkfir vkSj
vuqjf{kr yksd iqLrdky;ksa esa visf{kr inksa dk l`tu vkSj mu ij fu;qfDr djukA
ftyk iqLrdky; izkf/kdj.k
ftyk iqLrdky;
izkf/kdj.k dk xBu
,oa fuxeu
9- ¼1½ yksd iqLrdky;ksa ds xBu ,oa iz”kklu gsrq jkT; ds izR;sd tuin esa lEcfU/kr tuin
ds uke ls ,d ftyk iqLrdky; izkf/kdj.k xfBr fd;k tk;sxkA
¼2½ izR;sd ftyk iqLrdky; izkf/kdj.k ml {ks= ds uke ls] ftlds fy, ;g xfBr fd;k
x;k gS] fuxfer fudk; “kk”or~ mÙkjkf/kdkj okyk fudk; gksxk vkSj mldh ,d
lkekU; eqgj gksxh rFkk mls fdlh lEifÙk ds vtZu] /kkj.k rFkk fuLrkj.k ,oa lafonk
djus dh “kfDr gksxh vkSj mlh uke ls ;k mlds fo:) okn ;ksftr fd;k tk ldsxkA
¼3½ izR;sd ftyk iqLrdky; izkf/kdj.k dk ;g drZO; gksxk fd og vius {ks=kf/kdkj esa
iqLrdky; lqfo/kk bl izdkj miyC/k djk;s fd vf/kfu;e dh vf/kfu;fefr ds Ik”pkr~
;Fkk”kh?kz izR;sd fodkl [k.M esa ,d fodkl [k.M iqLrdky;] izR;sd uxjikfydk@
dLcs esa ,d uxj iqLrdky; vkSj izR;sd xzke iapk;r {ks= esa ,d xzke iqLrdky;
pj.kc) ;kstuk cukdj LFkkfir fd;k tk;A
ftyk iqLrdky;
izkf/kdj.k dh lajpuk
10- izR;sd tuin esa ftyk iqLrdky; izkf/kdj.k esa fuEufyf[kr lnL; gksaxs%&
¼d½ ftyk eftLVsªsV & v/;{k(
¼[k½ dks’kkf/kdkjh & lnL;(
¼x½ ftyk f”k{kk vf/kdkjh & lnL; lfpo(
¼?k½ jkT; iqLrdky; lfefr }k jk ukfer jktdh; egkfo|ky; v Fkok LukÙkdksÙkj
egkfo|ky; ls ,d vkSj jktdh; ikWfyVSfDud vkSj jktdh; ek/;fed fo|ky; ds ,d
iz/kkukpk;Z] lEcfU/kr foHkkx }kjk ukfer fd;s tk;saxs(
¼³½ jkT; ljdkj }kjk ukfer f”k{kk@ yksd iqLrdky; ds {ks= esa mRd`’V dk;Z djus okys
nks O;fDRk(
¼p½ izR;sd {ks= iapk;r ds izeq[k@uxjikfydk ifj’kn~ ds v/;{k@uxj iapk;r ds v/;{k(
¼N½ ftyk iqLrdky; ds ikBd lnL;ksa esa ls ,d(
¼t½ ftyk dsUnzh; iqLrdky; dk iqLrdky;k/;{k(
¼>½ tuin ds fo”ofo|ky;@le ¼MhEM½ fo”ofo|ky; ds iqLrdky;k/;{k] ;fn dksbZ gks(
¼¥½ lwpuk foHkkx rFkk U;kf;d lsok ds ,d&,d lnL; vFkok ckj ,lksfl,”ku }kjk ukfer
,d lnL;A
ftyk iqLrdky;
izkf/kdj.k ds lnL;ksa
dk dk;Zdky
11- ¼1½ ftyk iqLrdky; izkf/kdj.k dk izR;sd lnL;] tks ftyk iqLrdky; dk iqLrdky;k/;{k
u gks] uke&funsZ”ku vFkok fuokZpu] tSlh Hkh fLFkfr gks] dh frfFk ls rhu o’kZ rd in
/kkj.k djsxkA
¼2½ ukfer vFkok fuokZfpr lnL; ftyk iqLrdky; izkf/kdj.k ds :Ik esa lnL; gksaxs %
ijUrq ,slk dksbZ lnL; ;fn vf/kfu;e ds izkjEHk gksus dh frfFk dks in/kkjd
gS rks og uke&funsZ”ku vFkok fuokZpu] tSlh Hkh fLFkfr gks] dh frfFk ls rhu o’kksZa rd
in /kkj.k djsxkA
ftyk iqLrdky;
izkf/kdj.k dk lnL;
pqus tkus ;k gksus ds
fy, vugZrk
12- ¼1½ dksbZ O;fDr ftyk iqLrdky; izkf/kdj.k dk lnL; pqus tkus vkSj lnL;rk ds fy,
vugZ gksxk] ;fn og &
¼d½ QkStnkjh vnkyr }kjk uSfrd v/kerk ds fdlh vijk/k ds fy, dkjkokl dh ltk nh
xbZ gS ;k ltk ik;k gks] ,slh ltk U;k;ky; }kjk izfrofrZr u dh xbZ gks vFkok
mldk vijk/k {kek u dj fn;k x;k gks vkSj ,slh ltk dh lekfIr dh frfFk ls ikap
o’kZ dh vof/k O;rhr u gqbZ gks %
ijUrq jkT; ljdkj ,sls n.M dks v;ksX ;rk u ekus tkus ds funsZ”k ns ldrh gS]
;fn og &&
¼[k½ fod`rfpÙk gks vkSj mls fdlh l{ke U;k;ky; }kjk ,slk ?kksf’kr fd;k x;k gks(
¼x½ fdlh U;k;ky; }kjk fnokfy;k ?kksf’kr fd;k x;k gks vFkok vuqUeqDr fnokfy;k gks(
¼?k½ fcuk fdlh ,sls dkj.k ls] tks ftyk iqLrdky; izkf/kdj.k dh jk; esa mls nks’keqDr
djus ds fy, Ik;kZIr ugha gS] yxkrkj rhu cSBdksa ls vuqifLFkr jgrk gSA
¼2½ ;fn fdlh O;fDr dh mi/kkjk ¼1½ ds [k.M ¼?k½ ds v/khu lnL;rk lekIr gks tkrh gS
rks lfpo bl fo’k; esa ,sls O;fDr dks fyf[kr :Ik esa rqjUr lwfp r djsxk vkSj ftyk
iqLrdky; izkf/kdj.k dks mldh vkxkeh cSBd esa mldh lwpuk nsxkA ;fn ,slk lnL;
izkf/kdj.k dh vkxkeh cSBd dh frfFk ls iwoZ viuh lnL;rk lekfIr dh lwpuk izkfIr
ds iUnzg fnu ds Hkhrj izkIr viuh lnL;rk ds iquLFkkZiu gsrq vkosnu djrk gS rks
ftyk iqLrdky; izkf/kdj.k vkxkeh cSBd esa vkosnu izkIr gksus ij vFkok Lor% mldh
lnL;rk iquLFkkZfir dj ldrk gS %
ijUrq ,sls lnL; dks mlds dk;Zdky esa nks ls vf/kd ckj bl izdkj iquLFkkZfir
ugha fd;k tk;sxkA
ftyk iqLrdky;
izkf/kdj.k ds lnL;ksa
ds vkdfLe d fjDr
inksa dk Hkjk tkuk
13- ftyk iqLrdky; izkf/kdj.k esa fdlh ukfer vFkok fuokZfpr lnL; dk dk;Zdky
lekIr gksus ls iwoZ LFkku fjDr gksus ij mls /kkjk 10 esa micfU/kr jhfr ds vuqlkj vU;
O;fDr ds uke&funsZ”ku vFkok fuokZpu] tSlh Hkh fLFkfr gks] }kjk Hkjk tk ;sxk vkSj ,slk
uke funsZ”ku vFkok fuokZfpr O;fDr iwoZorhZ lnL; dh vo”ks’k vof/k ds fy, in /kkj.k
djsxkA
ftyk i qLrdky;
izkf/kdj.k dh “kfDr;ka
,oa dk;Z
14 ftyk iqLrdky; izkf/kdj.k &&
¼d½ yksd iqLrdky;ksa ds fy, Hkwfe o Hkouksa dh O;oLFkk rFkk muds fy, vk o”;d lkexzh]
QuhZpj] fQfVax rFkk vU; lqfo/kkvksa vkfn dh Hkh O;oLFkk gsrq izLrko rS;kj djuk(
¼[k½ miyC/k lalk/kuksa ls ,sls iqLrdky;ksa esa iqLrdsa] fu;rdkfyd if=dk,a] lekpkj&i=]
ik.Mqfyfi;ka] ekufp=] dyk&foKku lEcU/kh dk;Z o uewus] izdk”k LykbZ] fQYe]
pyfp= izkstsDVj] fjdkMZ] lh0Mh0] vkj vks ,l ] n`”; JO; Lkkexzh] vkafdd ¼fMftVy½
izys[k rFkk blh izdkj dh lkexzh tqVkuk vFkok jkT; iqLrdky; lfefr dks
izLrko@ekax izLrqr djuk %
ijUrq iqLrdky; esa j[kh tkus okyh iqLrdsa ljdkj }kjk le;≤ ij
vuqeksfnr iqLrdksa dh lwph ls pquh tk;sxhA iqLrdksa ds p;u ds fy, jkT; ,oa tuin
Lrj ij ljdkj ds iwokZuqeksnu ls p;u lfefr xfBr dh tk;sxhA
ftyk iqLrdky; izkf/kdj.k ,slh if=dkvksa ,oa lekpkj&i=ksa dks Hkh] tks
le;≤ ij ljdkj }kjk vFkok ljdkj }kjk vf/kd`r vf/kdkjh }kjk fufnZ’ V dh
tk;] j[ksxh] ftudk dqy ewY; bl [k.M ds iz;kstu gsrq izkf/kdj.k ds vk;&O;;d esa
fd;s x;s izkfo/kku ds 25 izzfr”kr ls vf/kd ugha gksxk(
¼x½ funs”kd dh iwoZ vuqefr ls vf/kfu;e dh /kkjk 9 dh mi/kkjk ¼3½ ds mi[k.M ¼d½ esa
mfYyf[kr fdlh yksd iqLrdky; dks v U;= LFkkukUrfjr ;k cUn fd;k tk ldrk gS
vFkok fdlh vU; ,sls yksd iqLrdky; dh lgk;rk lekIr dh tk ldrh gS] ftls bl
vf/kfue; ds v/khu cuk;s x;s fu;eksa }kjk fofu;fer fd;k tk jgk gS(
¼?k½ ftyk iqLrdky; izkf/kdj.k vius fdz;kdykiksa ls lEcfU/kr iz;kstu gsrq migk j vFkok
nku Lohdkj dj ldrh gS %
ijUrq izfrcU/k ;g gS fd migkj vFkok vpy lEifÙk ds :Ik esa nku ljdkj
dh iwoZ Lohd`fr ds fcuk Lohdkj ugha fd;s tk ldsaxs vkSj mudk mi;ksx mlh
iqLrdky; gsrq fd;k tk;sxk(
¼³½ lelkef;d ,oa tuksi;ksxh fo’k;ksa ij O;k[;kuksa dk vk;kstu(
¼p½ izcU/k ra= dh lgefr vkSj ljdkj vFkok ljdkj }kjk bl fufeÙk izkf/kd`r vf/kdkjh
dh iwoZ Lohd`fr ls fdlh iqLrdky; dk] ,slh “krksZa ij] ftUgsa ljdkj vFkok ljdkj
}kjk bl fufeÙk izkf/kd`r vf/kdkjh }kjk vuqeksfnr fd;k tk;] vf/kxzg.k(
¼N½ yksd iqLrdky; rFkk lk{kjrk lEcU/kh dk;Zdykiksa ds fy, lgk;rk iznku djuk(
¼t½ lk/kkj.kr% bl vf/kfu;e ds micU/kksa ds iz;kstuksa dh iwfrZ gsrq vko”;d dk;Zokgh
djukA
ftyk iqLrdky;
izkf/kdj.k }kjk
;kstuk,a izLrqr djuk
15- ¼1½ ftyk iqLrdky; izkf/kdj.k ds xBu ds Ik”pkr~ ;Fkk”kh?kz rFkk blds Ik”pkr~ mruh ckj]
tSlk funs”kd }kjk visf{kr gks] izR;sd ftyk iqLrdky; izkf/kdj.k }kjk tc Hkh ,slk
djuk vko”;d le>k tk;] vius {ks= esa iqLrdky;ksa dh LFkkiuk vkSj iqLrdky; lsok
foLrkj gsrq] ,sls izk:Ik esa vkSj ,slh jhfr ls tSlk fofgr fd;k tk;] ;kstuk rS;kj dj
funs”kd dks Lohd`fr gsrq izLrqr dh tk;sxhA funs”kd ftyk iqLrdky; izkf/kdj.k dks
,sls ifjorZuksa ds lEcU/k esa viuk vH;kosnu] ;fn dksbZ gks] izLrqr djus dk volj fn;s
tkus ds Ik”pkr~ ,sls ifjorZu ds lkFk] ftls og mfpr le>s] ;kstuk dks Lohd`fr iznku
dj ldsxkA rRi”pkr~ ftyk iqLrdky; izkf/kdj.k funs”kd }kjk bl izdkj Lohd`r
;kstuk dks ykxw djsxkA
¼2½ lEcfU/kr ftyk iqLrdky; izkf/kdj.k ls vkosnu izkIr gksus ij funs”kd] fo|ky;h f”k{kk
mi/kkjk ¼1½ ds v/khu Lohd`r ;kstuk dks m ikUrfjr dj ldrk gS vFkok mlds LFkku
ij u;h ;kstuk Lohd`r dj ldrk gSA
ftyk iqLrdky;
izkf/kdj.k dh
dk;Zdkjh lfefr;ka
rFkk milfefr;ka
16- ¼1½ ftyk iqLrdky; izkf/kdj.k lnL; lfpo dh v/;{krk esa ,sls lnL;ksa dh] ftUgs og
mi;qDr le>s] ,d dk;Zdkjh lfefr fu;qDr djsxk rFkk vf/kfu;e ds v/khu ,slh
lfefr dks iqLrdky; “kqYd ds vf/kjksi.k dh “kfDr ds vfrfjDr vpy lEifÙk ds
fuLrkj.k] vk;&O;;d] izfrosnu] ys[ks rFkk ys[kk ijh{kk izfrosnu ikfjr djus dh
“kfDr;ka rFkk d`R; izR;k;ksftr djsxkA
¼2½ ftyk iqLrdky; izkf/kdj.k fdlh lanfHkZr ,sls ekeyksa dh tkap djus] lwpuk nsus vFkok
ijke”kZ nsus ds fy, le;≤ milfefr;ka Hkh fu;qDr dj ldsxkA
ftyk iqLrdky;
izkf/kdj.k dk fdlh
dk;Z dh vkSipkfjdrk
iw.kZ u fd, tkus ds
dkj.k vfof/kekU; u
gksuk
17- ftyk iqLrdky; izkf/kdj.k dk dksbZ Hkh dk;Z dsoy blh dkj.k ls vfof/kekU; u gksxk
fd izkf/kdj.k esa dksbZ fjfDr ;k mlds xBu esa =qfV fo|eku FkhA
ftyk iqLrdky;
izkf/kdj.k esa lEifÙk;ksa
dk fufgr gksuk
18- /kkjk 9 dh mi/kkjk ¼2½ ds mi[k.M ¼d½ esa ifjHkkf’kr yksd iqLrdky;ksa ds iz;kstukFkZ
ftyk iqLrdky; izkf/kdj.k }kjk fdlh {ks= esa vftZr ,oa /kkfjr leLr lEifÙk;ka jkT;
ljdkj vFkok jkT; ljdkj }kjk vf/kd`r fd;s tkus ij ml {ks= ds ftyk iqLrdky;
izkf/kdj.k esa fufgr jgsxhA
jkT; ljdkj dh
fu;ekoyh cukus dh
“kfDr
19- ¼1½ lk/kkj.kr% vf/kfu;e ds izkfo/kkuksa ds fuoZgu gsrq bl vf/kfu;e vkSj mlds v/khu cuk;s
x;s fu;eksa ds micU/kksa ds v/khu jkT; ljdkj mifof/k;ka cuk ldsxhA
¼2½ fo”ks’k dk;Z ls rFkk iwoksZDr “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,slh
mifof/k }kjk fuEufyf[kr leLr vFkok fd Ugha fo’k;ksa ds fy, O;oLFkk dj ldsxh(
vFkkZr~ %&
¼d½ fdlh {ks= esa yksd iqLrdky;ksa esa ,slh “krksZa ij turk dk izos”k] tks fofufnZ’V
dh tk;a(
¼[k½ ,sls iqLrdky;ksa dk mi;ksx djus ds bPNqd O;fDRk;ksa }kjk ,sls iqLrdky;ksa dh
{kfr vFkok muds nq#i;ksx] l EifÙk u’V gksus ;k gkfu ds izfr xkjaVh vFkok
izfrHkwfr izLrqr djuk(
¼x½ ,sls iqLrdky;ksa dh ,slh lEifÙk dh {kfr] nq#i;ksx] fouk”k rFkk gkfu ls cpkus
ds fy, vko”;d izfdz;k fu/kkZfjr djuk(
¼?k½ bl vf/kfu;e rFkk blds v/khu cuk;s x;s fu;eksa vFkok mifof /k;ksa ds micU/kksa
dk mYya?ku djus okys vFkok vuqikyu u djus okys fdlh O;fDRk dk ,sls
iqLrdky; ls fu’dklu vFkok mls gVkus ds ekeys esa izkf/kdj.k ds vf/kdkfj;ksa
vkSj lsodksa }kjk iz;ksx fd;s tkus okys izkf/kdkj(
¼³½ ftyk iqLrdky; izkf/kdj.k dh cSBdksa d ks lapkfyr djuk rFkk ,slh cSBdksa ds
dkjksckj ds laO;ogkj ds fy, viuk;s tkus okyh izfdz;k rFkk fdlh cSBd esa
,sls dkjksckj ds laO;ogkj ds fy, x.kiwfrZA
¼3½ mi/kkjk ¼2½ ds v/khu ftyk iqLrdky; izkf/kdj.k }kjk rS;kj mifof/k esa funs”kd
la”kks/ku dj ldrk gS vFkok mls fujflr dj ldrk gS %
ijUrq mls la”kksf/kr vFkok fujflr djus ls iwoZ funs”kd lEcfU/kr ftyk
iqLrdky; izkf/kdj.k dks bl fo’k; esa izR;k osnu izLrqr djus gsrq ;qfDr;qDr volj
iznku djsxkA
v/;k;&4
foÙk ,oa ys[kk
iqLrdky; “kqYd ,oa
fuf/k;ka
20- ¼1½ jkT; ljdkj iqLrdky;ksa ds iz;kstukFkZ iqLrdky; “kqYd vf/kjksfir dj ldsxhA
¼2½ jktk jke eksgu jk; iqLrdky; QkmUMs”ku] dsUnzh; ljdkj vkSj blh izdkj ds fudk;ksa
ls izkIr vuqnku ds :Ik esa laxzghr fuf/k dk mi;ksx jkT; ds yksd iqLrdky;ksa ds
fodkl gsrq fd;k tk;sxkA
¼3½ izR;sd iqLrdky; izkf/kdj.k ,d fuf/k j[ksxk] tks ^^iqLrdky; fuf/k** dgyk;sxh] ftlls
vf/kfu;e ds v/khu gksus okys mlds leLr O;;ksa dh iwfrZ dh tk;sxhA
¼4½ iqLrdky; fuf/k esa fuEufyf[kr /kujkf”k;k¡ tek dh tk;sxh( ;Fkk &
¼d½ va”knku] migkj rFkk ft yk iqLrdky; izkf/kdj.k dks yksd iqLrdky;ksa ds ykHk
gsrq LFkk;h fuf/k ls izkIr vk;(
¼[k½ iqLrdky; ,oa izkS<+ f”k{kk lEcU/kh fdlh fofufnZ’V iz;kstukFkZ ljdkj }kjk fn;s
tkus okys fo”ks’k vuqnku(
¼x½ bl vf/kfue; ds vUrxZr cuk;s x;s fu;eksa ;k mifof/k;ksa ds vUrxZr ftyk
iqLrdky; izkf/kdj.k }kjk laxzghr vU; /kujkf”k;ka rFkk fuf/k;kaA
ys[kksa dk j[kj[kko 21- ¼1½ lnL;&lfpo }kjk ftyk iqLrdky; izkf/kdj.k dh izkfIr;ksa ,oa O;; dk ys[kk j[kk
tk;sxk] lfpo }kjk v/;{k dh vuqefr ls vius foÙk ,oa ys[kk vuqHkkx ds v/k huLFk
dkfeZdksa dks bl dk;Z ds fy, yxk;k tk ldsxkA
¼2½ ys[kksa dk fujh{k.k fd;k tk ldsxk] ys[kk ijh{kk vLohd`r ,oa vf/kHkkj gsrq miyC/k gksaxs
vkSj vU; lHkh izdkj ls ml jhfr ls lHkh O;og`r gksaxs] tks fofgr dh tk;A
v/;k;&5
fofo/k
izfrosnu ,oa
foojf.k;ka
22- izR;sd ftyk iqLrdky; izkf/kdj.k vFkok yksd iqLrdky; ds izHkkjh izR;sd O;fDr
le;≤ ij visf{kr izfrosnu vkSj foojf.k;ka rFkk lwpuk,a funs”kd vFkok mlds
}kjk izkf/kd`r O;fDr;ksa dks izLrqr djsxkA
iqLrdky; fujh{k.k 23- ;g lek/kku djus ds fy, fd bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;eksa rFkk
mifof/k;ksa ds izkfo/kkuksa dk vuqikyu fd;k tk jgk gS] funs”kd vFkok bl fufeÙk
izkf/kd`r O;fDRk fdlh yksd iqLrdky; vFkok mlls lEc) fdlh laLFkk dk fujh{k.k
dj ldsaxsA
fu;e cukus dh
“kfDr
24- ¼1½ ljdkj vf/klwpuk }kjk bl vf/kfu;e ds mn~ns”;ksa dh iwfrZ gsrq fu;e cuk ldsxhA
¼2½ fo”ks’k :Ik ls ,sls fu;eksa dh iwoksZDr “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk
fuEufyf[kr izkfo/kku fd;k tk ldsaxs %&
¼d½ fu;qfDr dk rjhdk] jkT; iqLrdky; lfefr ,oa ftyk iq Lrdky; izkf/kdj.k ds
lnL;ksa dk ukekadu vkSj fuokZpu(
¼[k½ ftyk iqLrdky; izkf/kdj.k ds ys[kksa dk ys[kk ijhf{kr fooj.k rFkk ys[kk ijh{kdksa
ds izfrosnuksa dk izdk”ku(
¼x½ lgk;frr iqLrdky;ksa dks fn;s tkus okys vuqnku ds fofu;eu vkSj ,sls
iqLrdky;ksa ds Lrj dks cuk;s j[kus ds fy, iqLrdky; lgk;d vuqnku lafgrk
dk izdk”ku(
¼?k½ jkT; ds iqLrdky;ksa rFkk iqLrdky;k/;{kksa lEcU/kh jkT; Lrjh; iaftdkvksa dk
j[k&j[kko(
¼M-½ ftyk iqLrdky; izkf/kdj.k }kjk vuqjf{kr yksd iqLrdky;ksa esa vko”;d
deZpkfj;ksa dh fu;qfDr vkSj ,sls iqLrdky;ksa esa fu;qDr deZpkfj;ksa dk oxhZdj.k]
HkrhZ ds rjhds] osru vkSj HkÙks rFkk vuq”kklukRed ,oa vkpj.k vkSj vU; lsok
“krksZa dk fofu;euA
THE UTTARAKHAND PUBLIC LIBRARY ACT, 2005
[Uttarakhand Act No.19 of 2005]
to make the law relating to the establishment a nd maintenance of Public Libraries in the
Uttarakhand and matters connected therewith and incidental thereto
AN
ACT
Be it enacted by the Uttarakhand Legislative Assembly in the Fifty -sixth year of the Republic of
India, as follow:-
Chapter-I
Preliminary
Short title,
extent and
commencement
1. (1) This Act may be called the Uttarakhand Public Library Act, 2005.
(2) It extends to the whole of Uttarakhand State.
(3) It shall come into force at once.
Definitions
2. In this Act, unless the context otherwise requires--
(a) “Recognized Library” means a library declared recognized by the Director in
accordance with the rules made under this Act and open for common people;
(b) “Committee” means the State Library Committee;
(c) “Director” means the Director of Education;
(d) “Government” means the Government of Uttarakhand;
(e) “District” means the State Government of Uttarakhand;
(f) “Library Fee” means the library fee levied, as prescribed by the Government;
(g) “Notification” means a notification published in the Uttarakhand State
Gazette;
(h) “Prescribed” means prescribed by rules and procedures made under this Act;
(i) “Public Library’ means –
(i) A library established or maintained by District Library Authority
including the branches and delivery stations of such a library and declared
open to use of the Public;
(ii) A library established or maintained by the Government and declared as
public library;
(iii) A library established or maintained by any local body or cooperative and
declared as public library;
(iv) A library declared to be eligible for aid and receiving and kind of
financial and books aid from the State Government or from the Library
Fund and includes any othe r library notified by Government as a public
library for the purposes of this Act;
(j) “State” means in the State of Uttarakhand;
(k) “State Central Library” means a library declared by the Government at the
State Central Library:
(l) “Year” means the financial year.
Chapter –II
State Library Committee
Constitutions
and
Composition of
the State
Library
Committee and
its Functions
3. (1) As soon as may be, after the commencement of this Act, the Government shall
by notification, constitute for purposes of this Act, a committee to be called
the State Library Committee.
(2) The Committee shall consist of—
(a) the Minister Incharge of Education ex-officio - Chairman;
(b) the Principal Secretary/Secretary to the Government in the Education
Department - Vice Chairman;
(c) the Secretary, Planning to the Government of Uttarakhand;
(d) The Secretary, Co-operative and Panchayati Raj to the Government of
Uttarakhand;
(e) the Principal Secretary/ Secretary, Finance to the Go vernment of
Uttarakhand;
(f) Director of Higher Education, Uttarakhand;
(g) Director of Technical Education, Uttarakhand,
(h) Head, State level Library;
(i) One representative of the State Universities nominated by the Vice
Chancellor or himself by rotation;
(j) One of the first enrolled reader members of the State Level Library;
(k) Two nominated members with special knowledge of matters relating
to the libraries in the State;
(l) two district library heads nominated by State Government in cyclic
order;
(m) Nominee of Raja Ram Mohan Rai Library Foundation;
(n) Director, School Education - Member Secretary.
(3) The Committee shal l advise the Governme nt on all matters arising under this
Act and shall exercise and perform such other powers and duties as may be
prescribed under the Act.
Terms of office
of certain
members of the
Committee
4. Subject to the provisions of sub -section (2) of section 3, every member of the
Committee other than an ex -officio member shall hold office for a period of
three years from the date of his election or nomination, as the case may be :
Provided that such term of a member nominated or elected, shall
come to an end as soon as the member ceases to be a member of the body
from which he was nominated or elected :
Provided further that a member, who is holding office at the
commencement of this Act, shall continue to hold office for a period of three
years from the date on which he was nominated, elected or co -opted, as the
case may be.
Filling up of
casual
vacancies of
certain
members of the
Committee
5. Any vacancy occurring in the office of a nominated, elected member of the
committee before the expiration of his term shall be filled by nomination or
election as the case may be of another person in the manner provided in
section 3 and the person nominated, elected shall hold office for the residue of
the term of his predecessor.
Meeting of the
Committee
6. The Committee shall meet twice every year and can meet any tome if required
Act of State
Library Com
mittee not to be
invalidated by
informality,
etc.
7. No Act of a State Library Committee shall be deemed to be invalid by reason
only of the existence of any vacancy in or any defect in the constitution of that
Committee.
Chapter –III
Cell/Department of Public Libraries with in Education Department
Constitution of
the Cell of
Public
Libraries in the
Education
Department
8. For the purpose of this Act, the Government shall establish a cell of Public
Libraries in the Directorate of Education. A Joint/Deputy Director shall be
appointed from the posts available in the directorate on the recommendation
of the Director of School Education and will be called Officer on Special
Duty for Libraries. Who will assist the Director of Education in execution of
the following duties :-
(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 a nd direct all matters
relating to such libraries;
(d) Direct and control the work of all District Library Authorities under this Act
according to the manner prescribed;
(e) Assisting Director of School Education in submitting reports on the working
of the librarie s under this Act to the Government or the State Library
Committee;
(f) Submit reports, on the working of Libraries, whenever necessary;
(g) Publish annually a bibliography of all the books published in the State or on
the State in any language;
(h) Perform such other duties and exercise such other powers as may be imposed
or conferred on him by this Act;
(i) Arrange for centralized classification, cataloguing, interlibrary loan and co -
ordination of book selection and maintenance of copyright registry;
(j) Assist the Director o f School Education, to create and appoint, in accordance
with the rules made under this Act, the posts required in the office of District
Library Authority and in the public libraries established or maintained by the
District Library Authorities.
DISTRICT LIBRARY AUTHORITIES
Constitution
and incorpora -
tion of District
Authority
9. (1) For the purposes of organizing and administering public libraries in the State,
there shall be constituted District Library Authority, one for each of the
districts by the name of the district concerned.
(2) Every District Library Authority shall, by the name of the area for which it is
constituted, be a body corporate having perpetual succession and a common
seal with power to acquire, hold and dispose of property and to enter into
contracts and may be the said name sue and be sued.
(3) It shall be the duty of every District Library Authority to provide library
service in the area of its jurisdiction in such a way that after enactment of this
Act to formulate a plan in a phase wise manner to establish a block library as
far as possible in every development block, a city/town library in every
municipality/town area and a village library in every Gram Panchaayt area as
earlier as possible.
Composition of
District Library
Authority
10. The District Library Authority for each district shall consist of the following
members :-
(a) District Magistrate - Chairperson;
(b) Treasury Officer - Member;
(c) District Education Officer - Member Secretary;
(d) One from Government Degree College or Post Gradua te College shall
be nominated by the State Library Committee and one Principal
among the Government Polytechnic and Government Secondary
School shall be nominated by the concerning Department;
(e) Two persons who have rendered eminent service to the cause of
Education/Public Libraries to be nominated by the State Government;
(f) One Member elected from amongst themselves by the Pradhans/
Municipal Commissioners of each Block/ Municipal Committee;
(g) One reader member of the district Library;
(h) The Librarian, District Central Library;
(i) Librarians of the University/Deemed University Library in the District,
if any;
(j) Member of each of the Department of information and Judiciary or a
member nominated by Bar Association.
Term of office
of members of
a District
Library
Authority
11. (1) Every member of District Library Authority, not being the Librarian of the
District Library shall hold office for a period of three years from the date of
his nomination or election, as the case may be.
(2) Nominated or elected member shall be member of the District Library
Authority :
Provided that any such member who is holding office at the
commencement of this Act, shall continue to hold office for a period of three
years from the date on which he was nominated or elected, as the case may
be.
Disqualifica-
tion for being
chosen as and
for being a
member of the
District Library
Authority
12. (1) A person shall be disqualified for being chosen as and for being a member of
the District Library Authority, if he/she –
(a) is or has been sente nced by a criminal court to imprisonment for any
offence involving moral turpitude, such sentence not having been
reversed or the offence pardoned and a period of five years has not
clasped from the date of the expiration of such sentence :
Provided that t he Government may direct that such sentence
shall not operate as a disqualification if he/she—
(b) is of unsound mind and stands so declared by a competent court Authority;
(c) applies to be adjudicated as an insolvent or is an undercharged insolvent;
(d) absents himself from three consecutive meetings without excuse
sufficient in the opinion of the District Library Authority to exonerate the
absence.
(2) Where a person ceases to be member under clause (d) of sub -section (1), the
Secretary shall at on ce intimate the fact in writing to such person and report
the same to the District Library Authority at its next meeting. Where such
person applies for restoration of membership to the District Library Authority
on or before the date of its next meeting or within fifteen days of the receipt
by him of such intimation, the District Library Authority may at the next
meeting after the receipt of the application or suo-moto, restore him as
member thereof :
Provided that a member shall not be so restored more tha n twice
during his term of office.
Filling up of
casual vacan -
cies of the
members of the
District Library
Authority
13. A vacancy occurring in the office of a nominated or elected member of a
District Library Authority before the expiration of his term s hall be filled by
nomination or election, as the case may be o another person in the manner
provided in section 10 and the person so nominated or elected shall hold
office for the residue of the term of his predecessor.
Powers and
Functions of
District Library
Authority
14. A District Library Authority may –
(a) prepare proposals to provide suitable lands and buildings for public libraries
and also the furniture, fittings, materials and conveniences requisite therefore;
(b) stock such libraries with books, period icals, newspapers, manuscripts, maps,
works and specimens of art and science lantern slides, films, cinema
projectors, recorders, CD-ROS’s audio-visual material, digital documents and
the like within available resources or forward proposals or demand to St ate
Library Committee :
Provided that the books that may be stocked in the libraries shall be
selected from the list of books approved from time to time by the
Government. A block selection committee shall be constituted for the
purpose.
The District Library Authority shall stock also books and periodicals as
may be directed, from time to time, by the Government or by an officer
authorized by the Government in this behalf, the aggregate value where of
shall not be more than 25 percent of the provision made in the budget of that
Authority for the purpose of this clause;
(c) with the previous sanction of the Director, shift or close any public library
mentioned in sub-clause (a) of sub -section (9) of section 3, or discontinue aid
to any other public library, the p ayment of which is regulated by rules made
under this Act;
(d) 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 Gover nment and shall be used
for the same library;
(e) provided for lectures connected with current affairs and matter of public
interest;
(f) with the consent of the management and the previous sanction of the
Government or an officer authorized by the Government i n this behalf,
acquire any library on such conditions as may be approved by the
Government or an officer authorized by the Government in this behalf;
(g) assist public libraries and adult education programmes;
(h) in general do everything necessary to carry out the provisions of this Act.
Schemes to be
submitted by
District Library
Authority
15. (1) As soon as possible after a District Library Authority is constituted and
thereafter as often as may be required by the Director, every District Library
Authority sha ll and whenever it considers it necessary to do so, at District
Library Authority 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 the Director for sanction. The Director may
sanction it with such alteration, if any, as he may think fit after giving the
District Library Authority an opportunity to make its representations, if any,
in respect of such alterations and the District Library Authority shall
thereupon give effect to the scheme so sanctioned by him.
(2) The Director, School Education may on application by the District Library
Authority concerned, modify any scheme sanctioned under sub -section (1) or
replace it by a new scheme.
Executive
Committees
and sub -
committees of
District Library
Authority
16. (1) A District Library Authority may appoint an Executive Committee under the
Chairmanship of Member -Secretary consisting of such of its members as it
may deem fit and delegate to such C ommittee any of its powers or functions
under this Act to dispose of immovable property and to pass the budget,
accounts and the audit and annual report, except the power to levy library
cess.
(2) A District Library Authority may also, from time to time a ppoint sub -
committees to inquire into and report or advise on any matters, which it may
refer to them.
Act of District
Library Autho -
rity not to be
invalidated by
informality etc.
17. No act of a District Library Authority 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.
Vesting of
properties in
District Library
Authority
18. All property acquired or held in any area by the District Library Authority for
the purpose of any pubic library defined in sub-clause (a) of sub-section (9) of
section 2 shall vest in the District Library Authority of that area.
Powers of State
Government to
make bye-laws
19. (1) Subject to the provisions of this Act and the Rules made thereunde r, State
Government may make bye -laws, generally to carry out the purpose of his
Act.
(2) In particular and without prejudice to the generality of the foregoing power
such bye-law may provide for all or any of the following matters; namely –
(a) the admissio n of the public to the public libraries in its area on such
conditions as it may specify;
(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 protected
from the destruction, injury , misuse, 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 bye-laws made thereunder;
(e) the conduct of meeting of an District Library Authority and the
procedure to be followed in regard to the transaction of business at such
meetings and the quorum for the transaction of such business at a
meeting.
(3) The Director may modify or cancel any bye -law made by a District Library
Authority under sub-section (2) :
Provided that before modifying or cancel ling any bye-law, the Director
shall give the District Library Authority concerned a reasonable opportunity
to make its representations in the matter.
Chapter – IV
Finance and Accounts
Library Fee
and Library
Fund
20. (1) The Stat Government shall impose fee for the purposes of libraries.
(2) Funds collected as grant from Raja Ram Mohan Rai Library Foundation,
Central Government and similar bodies will be used for the development of
Public Libraries in the State.
(3) Every District Library Authority shall maintain a fund called the “Libr ary
Funds” from which all its expenditure under this Act shall be met.
(4) There shall be credited to the Library Fund the following sums; namely –
(a) contributions, gifts and income from endowments made to the District
Library Authority for the benefit of public libraries;
(b) special grants which the Government may make for any specified
purpose connected with libraries and adult education;
(c) funds and other amounts collected by District Library Authority under
any rules or bye-laws made under this Act.
Maintenance of
Accounts
21. (1) An account shall be kept of the receipts and expenses of each District Library
Authority by the Member -Secretary. The Secretary may engage his
subordinates of finance and accounts section for this purpose by prior
permission of the Chairperson.
(2) The accounts shall be open to inspections, 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-V
Miscellaneous
Reports and
Returns
22. Every District Library Authority and every person incharge of a Public
Library shall submit such reports and returns and furnish such information to
the Director or any person authorized by him in this behalf, as the Director or
the person authorized may from time to time requires.
Inspection of
Libraries
23. The Director or any person authorized by him in this behalf, may inspect any
Public Library or any institution attached thereto for the purpose of satisfying
himself that the provisions of this Act and t he rules and bye -laws made
thereunder are carried out.
Power to make
Rules
24. (1) The Government may, by notification, make rules or carry out the purposes of
this Act.
(2) In particular and without prejudice to the generality of the foregoing power
such rules may provide for –
(a) the method of appointment, nomination or election of members to the
State Library Committee and District Library Authority;
(b) the publication of audited statements of the accounts of District Library
Authority and of the reports of the auditors;
(c) the publication of a Library Grant -in-aid Code, regulating the grant of
aid to aided Libraries and the standards to be maintained by such
Libraries;
(d) the maintenance of the State Registers of Libraries and Librarians;
(e) the employment of neces sary staff for the Public Libraries maintained
by a District Library Authority and for regulating the classification,
methods of recruitment, pay and allowances, discipline and conduct and
other conditions of service of the staff employed in such libraries.